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Sunil Jain vs Income Tax Department on 4 August, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

     ITEM NO.45                          COURT NO.15                 SECTION XIV

                               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). 33999/2022

     (Arising out of impugned final judgment and order dated 22-07-2022
     in WPC No. 6036/2022 passed by the High Court Of Delhi at New
     Delhi)

     SUNIL JAIN                                                      Petitioner(s)
                                                VERSUS

     INCOME TAX DEPARTMENT & ANR.                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.22527/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.22491/2023-CONDONATION OF
     DELAY IN REFILING / CURING THE DEFECTS, IA No. 22491/2023 -
     CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS, IA No.
     22527/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     WITH
     Diary No(s). 33996/2022 (XIV)
     (IA No. 25399/2023 - CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS, IA No. 25384/2023 - EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 04-08-2023 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                         HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Petitioner(s)             Mr. Pankaj Kumar Mishra, AOR
                                   Dr. Pankaj Garg, Adv.
                                   Mr. Milind Garg, Adv.
                                   Ms. Nikita Jain Garg, Adv.
                                   Mr. Yaksh Garg, Adv.
     For Respondent(s)

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

Delay condoned.

We do not find any merit in the Special Leave Petitions.

The Special Leave Petitions are dismissed.

Pending application(s) shall stand disposed of.

(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)