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Pr. Commissioner Of Income Tax Surat vs Laxmi Shelters on 6 July, 2018

Bench: R. Banumathi, D.Y. Chandrachud

     ITEM NO.13                              COURT NO.11                  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). 18684/2018

     (Arising out of impugned final judgment and order dated 09-10-2017
     in TA No. 803/2017 passed by the High Court Of Gujarat At
     Ahmedabad)

     PR. COMMISSIONER OF INCOME TAX, SURAT                                 Petitioner(s)

                                                    VERSUS

     LAXMI SHELTERS                                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.81557/2018-CONDONATION OF DELAY
     IN FILING)

     Date : 06-07-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)                 Ms. Pinky Anand,ASG
                                       Ms. Anamika Agrawal,Adv.
                                       Ms. Anita Sahani,Adv.
                                       Mr. Rajesh Ranjan,Adv.
                                       Ms. Kirti Dua,Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)                 Mr. Manish J. Shah,Adv.
                                       Mr. Lokesh K. Choudhary,Adv.
                                       Ms. Disha Ray,Adv.
                                       Mr. Dillip Kumar Nayar,Adv.
                                       Mrs. Sumita Ray, AOR

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

Heard.

Delay condoned.

We are not inclined to entertain this special leave petition in exercise of our jurisdiction under Article 136 of the Constitution of India.

Reason: Pending applications, if any, shall also stand disposed of.

     (MAHABIR SINGH)                                            (PARVEEN KUMARI PASRICHA)
      COURT MASTER                                                    BRANCH OFFICER