Supreme Court - Daily Orders
Additional Joint Deputy Assistant ... vs Multiplier Brand Solutions Pvt. Ltd. on 17 February, 2023
Author: Krishna Murari
Bench: Krishna Murari
ITEM NO.16 COURT NO.13 SECTION IX
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). 2597/2023
(Arising out of impugned final judgment and order dated 25-10-2021
in WP No. 1378/2021 passed by the High Court Of Judicature At
Bombay)
ADDITIONAL JOINT DEPUTY ASSISTANT COMMISSIONER
OF INCOME TAX OFFICER & ORS. Petitioner(s)
VERSUS
MULTIPLIER BRAND SOLUTIONS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.19368/2023-CONDONATION OF DELAY
IN FILING and IA No.19369/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 17-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s)
Mr. Raj Bahadur Yadav, AOR
Mr. N Venkatraman, A.S.G.
Mr. Ashok Panigrahi, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Annirudh Sharma Ii, Adv.
Mr. Gibran Naushad, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag alongwith SLP(C) No. 4906/2022.
Signature Not Verified(SONIA GULATI) Digitally signed by GEETA AHUJA Date: 2023.02.18 (BEENA JOLLY) SENIOR PERSONAL ASSISTANT 12:14:39 IST Reason: COURT MASTER (NSH)