Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 3 vs Vembu Vaidyanathan on 19 July, 2019
Bench: Chief Justice, Deepak Gupta, Aniruddha Bose
ITEM NO.30 COURT NO.1 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.22033/2019
(Arising out of impugned final judgment and order dated 22-01-2019
in ITA No. 1459/2016 passed by the High Court of Judicature at
Bombay)
PR. COMMISSIONER OF INCOME TAX-3 Petitioner(s)
VERSUS
VEMBU VAIDYANATHAN Respondent(s)
(With appln.(s) for c/delay in filing SLP, exemption from filing
c/c of the impugned judgment and interim relief)
Date : 19-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. H. Raghavendra Rao, Adv.
Ms. Vimla Sinha, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We are not inclined to interfere with the order impugned in the special leave petition. The same is, accordingly, dismissed.
Signature Not Verified
Pending application(s), if any, stand disposed of.
Digitally signed by CHETAN KUMAR Date: 2019.07.20 13:19:54 IST Reason: (Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master