Supreme Court - Daily Orders
Varun Vimleshkumar Mehta vs Deputy Commissioner Of Income Tax on 2 May, 2022
Bench: D.Y. Chandrachud, Surya Kant
ITEM NO.12 COURT NO.4 SECTION IX
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).7696/2022
(Arising out of impugned final judgment and order dated 22-03-2022
in WP No. 3400/2019 passed by the High Court of Judicature at
Bombay)
VARUN VIMLESHKUMAR MEHTA Petitioner(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.61993/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 02-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Devendra Jain, Adv.
Mr. Radha Halbe, Adv.
Mr. Rajat Mittal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed. 3 Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2022.05.02 17:25:58 IST (SANJAY KUMAR-I) (RAM SUBHAG SINGH) Reason: AR-CUM-PS COURT MASTER