Supreme Court - Daily Orders
Puneet Singh vs Commissioner Of Income Tax Karnal on 19 November, 2020
Bench: Uday Umesh Lalit, Vineet Saran, S. Ravindra Bhat
ITEM NO.5 Court 3 (Video Conferencing) SECTION IV-B
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). 10332/2020
(Arising out of impugned final judgment and order dated 19-11-2018
in ITA No. 132/2018 passed by the High Court Of Punjab & Haryana At
Chandigarh)
PUNEET SINGH Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX KARNAL Respondent(s)
( IA No.81382/2020-CONDONATION OF DELAY IN FILING )
Date : 19-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Gautam Swarup, Adv.
Ms. Vandana Anand, Adv.
Mr. Mandavya Kapoor, Adv.
Mr. Rajat Sehgal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As there is delay of 378 days in filing the Special Leave Petition and the explanation offered in support of prayer for condonation is far from being satisfactory, we refuse to condone delay. Consequently, the SLP stands dismissed on delay. (INDU MARWAH) Signature Not Verified (DIPTI KHURANA) COURT MASTER (SH) Digitally signed by Dr. Mukesh Nasa Date: 2020.11.20 COURT MASTER (NSH) 18:08:13 IST Reason: