Supreme Court - Daily Orders
Deepak Steel And Power Limited vs Central Board Of Direct Taxes on 24 March, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.52 COURT NO.14 SECTION XI-A
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). 5632/2023
(Arising out of impugned final judgment and order dated 01-02-2023
in WP(C) No. 2446/2023 passed by the High Court Of Orissa At
Cuttack)
DEEPAK STEEL AND POWER LIMITED Petitioner(s)
VERSUS
CENTRAL BOARD OF DIRECT TAXES & ORS. Respondent(s)
(IA No.58852/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
WITH
SLP(C) No. 5775/2023 (XI-A)
(IA No.60661/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 5573/2023 (XI-A)
(FOR ADMISSION and I.R. and IA No.58265/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 24-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Saswat Kumar Acharya, Adv.
Mr. Abhijeet Agarwal, Adv.
Mr. Dhananjay Bhaskar Ray, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Dasti service, in addition, is permitted.
No final assessment order shall be made during the pendacny of these proceedings.
Signature Not Verified Digitally signed by Harshita Uppal Date: 2023.03.24 15:53:55 IST Reason:(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)