Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Jindal Steel And Power Limited on 29 November, 2019
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.12 COURT NO.4 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 35564/2019
(Arising out of impugned final judgment and order dated 19-03-2019
in ITA No. 412/2018 passed by the High Court Of Punjab & Haryana At
Chandigarh)
THE PRINCIPAL COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
JINDAL STEEL AND POWER LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.177457/2019-CONDONATION OF DELAY
IN FILING and IA No.177460/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.177459/2019-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Date : 29-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Ms. Shirin Khajuria, Adv.
Mr. Kumar Shashank, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Salil Kapoor, Adv.
Mr. Sumit Lalchandani, Adv.
Ms. Ananya Kapoor, Adv.
Mr. Shivansh Pandya, Adv.
Mr. Praveen Swaroop, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be heard within a period of one year from today.
Signature Not Verified(R. NATARAJAN) Digitally signed by R NATARAJAN (NISHA TRIPATHI) COURT MASTER (SH) Date: 2019.11.29 16:59:11 IST Reason:
BRANCH OFFICER