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Principal Commissioner Of Income Tax ... vs M/S Hindusthan Engineering And ... on 10 February, 2023

Author: M.M. Sundresh

Bench: M.M. Sundresh

     ITEM NO.22                                  COURT NO.7                      SECTION XVI

                                     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). 2813/2023

     (Arising out of impugned final judgment and order dated 22-11-2021
     in ITAT No. 70/2017 passed by the High Court at Calcutta)

     PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL 1                               Petitioner(s)

                                                          VERSUS

     M/S HINDUSTHAN ENGINEERING AND INDUSTRIES LIMITED                            Respondent(s)

     (IA No.22337/2023-CONDONATION OF DELAY IN FILING and IA
     No.22338/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )

     Date : 10-02-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)                      Mr. Balbir Singh, A.S.G.
                                            Mr. Raj Bahadur Yadav, AOR
                                            Mr. Rupesh Kumar, Adv.
                                            Mr. Prashant Singh Ii, Adv.
                                            Mr. Gibran Naushad, Adv.
                                            Mr. Dharma Dutta Verma, Adv.
                                            Ms. Prerna Dhall, Adv.
                                            Mr. Sahitya Srivastava, Adv.

     For Respondent(s)                      M/S. Khaitan & Co., AOR
                                            Mrs. Vanita Bhargava, Adv.
                                            Mr. Ajay Bhargava, Adv.
                                            Mr. Shantanu Chaturvedi, Adv.

                             UPON hearing the counsel, the Court made the following
                                                 O R D E R

Delay condoned.

Having examined the agreement to sale, we do not find this a case of Slump Sale.

Recording the aforesaid, the special leave petition is dismissed.

10:58:26 IST Pending application(s), if any, shall stand disposed of.

(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)