Supreme Court - Daily Orders
Asst. Commissioner Of Income Tax ... vs Kailash Chand Jain on 23 April, 2018
Bench: Rohinton Fali Nariman, Abhay Manohar Sapre
ITEM NO.16 COURT NO.11 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 11139/2018
(Arising out of impugned final judgment and order dated 07-03-2017
in SBCWP No. 1400/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
ASST. COMMISSIONER OF INCOME TAX (CENTRAL) JAIPUR Petitioner(s)
VERSUS
KAILASH CHAND JAIN Respondent(s)
(FOR ADMISSION and I.R. and IA No.53196/2018-CONDONATION OF DELAY
IN FILING and IA No.53198/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 23-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sandeep Sethi, ASG,
Mr. Devashish Bharukha, Adv.
Mr. P.Goshwami, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay.
Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2018.04.24
16:50:59 IST
Reason: