Supreme Court - Daily Orders
The Commissioner Of Income Tax, Central ... vs Nirav Modi on 14 December, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.26 COURT NO.8 SECTION IIIA
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)......CC No(s).
23490/2016
(Arising out of impugned final judgment and order dated 16/06/2016
in ITA No. 117/2014 passed by the High Court of Bombay)
THE COMMISSIONER OF INCOME TAX, CENTRAL III Petitioner(s)
VERSUS
NIRAV MODI Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 14/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. N.K. Kaul,ASG
Mr. Ritesh Kumar,Adv.
Mr. Bhuvan Mishra,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2016.12.15 11:22:13 IST Reason: