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Pr. Commissioner Of Income Tax 2 vs Shraddha And S.S. Kale Joint Venture on 24 November, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.19                               COURT NO.8               SECTION IX

                                   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). 24479/2017

     (Arising out of impugned final judgment and order dated 27-03-2017
     in ITA No. 1712/2014 passed by the High Court of Judicature at
     Bombay)

     PR. COMMISSIONER OF INCOME TAX 2                                   Petitioner(s)

                                                     VERSUS

     SHRADDHA AND S.S. KALE JOINT VENTURE                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.120761/2017-CONDONATION OF DELAY
     IN FILING and IA No.120767/2017-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.120764/2017-CONDONATION OF DELAY IN
     REFILING)


     Date : 24-11-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)
                                         Mr. S. Gurukrishna Kumar, Sr. Adv.
                                         Mr. Syed Abdul Haseeb, Adv.
                                         Ms. Gargi Khanna, Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Application seeking exemption from filing certified copy of the impugned Judgment is allowed.

Delay is condoned.

Issue notice.

Tag with SLP (Civil) No.26781/2014 16:22:15 IST Reason: (VISHAL ANAND) (CHANDER BALA) COURT MASTER (SH) BRANCH OFFICER