Supreme Court - Daily Orders
Principal Commissioner Of Income Tax5 vs M/S Shyam Corporation on 1 April, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.20 COURT NO.12 SECTION III
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).8721/2019
(Arising out of impugned final judgment and order dated 07-03-2018
in TA No.788/2017 passed by the High Court Of Gujarat At Ahmedabad)
PRINCIPAL COMMISSIONER OF INCOME TAX-5 Petitioner(s)
VERSUS
M/S SHYAM CORPORATION Respondent(s)
(FOR ADMISSION and I.R. and IA No.46951/2019-CONDONATION OF DELAY
IN FILING and IA No.46955/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 01-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. K. Radhakrishnan, Sr. Adv.
Ms. Sunita Rani Singh, Adv.
Mr. Satyalipsu Ray, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petition is dismissed on the ground of delay.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2019.04.01
15:10:43 IST
Reason: