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The Income Tax Officer vs Subhash Chandra Jena on 5 March, 2018

Bench: Abhay Manohar Sapre, S. Abdul Nazeer

     ITEM NO.6                                      COURT NO.8                        SECTION XI-A

                                          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.4366/2018

     (Arising out of impugned final judgment and order dated 22-01-2016
     in WP(C) No. 23040/2015 passed by the High Court Of Orissa At
     Cuttack)

     THE INCOME TAX OFFICER & ORS.                                                      Petitioner(s)

                                                                VERSUS

     SUBHASH CHANDRA JENA                               Respondent(s)
     ( IA No.24498/2018-CONDONATION OF DELAY IN FILING and IA
     No.24500/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 05-03-2018 This petition was called on for hearing today.

     CORAM :
                                HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                                HON'BLE MR. JUSTICE S. ABDUL NAZEER

     For Petitioner(s)
                                              Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Delay condoned.

We are not inclined to interfere with the impugned order except to the extend by directing the respondent-assessee to furnish bank guarantee for the amount which is allowed to be withdrawn by the respondent (assessee) in terms of the impugned order within three months as an outer limit, in favour of concerned Income Tax Officer.

With these directions and observations, the Special Leave Petition is disposed of, without notice to respondent which is not considered necessary having regard to the nature of order held.

Pending application stands disposed of.

     (ASHA SUNDRIYAL)                                                                (CHANDER BALA)
       COURT MASTER                                                                   COURT MASTER