Supreme Court - Daily Orders
Sharda Pareek vs Assistant Commissioner Of Income Tax on 11 September, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.29 COURT NO.10 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).
20629-20631/2017
(Arising out of impugned final judgment and order dated 26-04-2017
in DBITA No. 156/2012 26-04-2017 in DBITA No. 162/2012 26-04-2017
in DBITA No. 199/2015 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
SHARDA PAREEK Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.73027/2017-EXEMPTION FROM FILING
O.T. and IA No.73285/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 11-09-2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Arvind Datar, Sr. Adv.
Mr. Aruneshwar Gupta, Adv.
Mr. Varun Dewan, Adv.
Mr. B. Mohan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing O.T. is allowed. Issue notice.
In the meantime, there shall be stay of the directions contained in para 11.2 of the impugned judgment.
During the course of the hearing, we have been informed by learned Senior Counsel for the petitioner that Appeal No. 1373/2004 continues to be pending before the High Court at Jaipur. We Signature Not Verified request the Jaipur High Court to take up the said appeal and decide Digitally signed by R.NATARAJAN Date: 2017.09.11 16:40:08 IST Reason: the same at the earliest.
(R. NATARAJAN) (SAROJ KUMARI GAUR)
COURT MASTER COURT MASTER