Supreme Court - Daily Orders
Mahender Pal Narang vs Central Board Of Direct Taxes Ministry ... on 4 March, 2021
Bench: Rohinton Fali Nariman, Hrishikesh Roy
ITEM NO.1 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
Petition(s) for Special Leave to Appeal (C) No(s). 3021/2021
(Arising out of impugned final judgment and order dated 19-02-2020
in CWP No. 17971/2019 passed by the High Court Of Punjab & Haryana
At Chandigarh)
MAHENDER PAL NARANG Petitioner(s)
VERSUS
CENTRAL BOARD OF DIRECT TAXES MINISTRY OF
FINANCE & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.24579/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 04-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Pankaj Jain, Sr. Adv.
Mr. Gaurav Mittal, Adv.
Ms. Divya Suri, Adv.
Mr. Sachin Bhardwaj, Adv.
Mr. Sandiv Kalia, Adv.
Dr. Sushil Balwada, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending application stands disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by R Natarajan Date: 2021.03.04 15:42:58 IST Reason: