Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax 17 vs Rajan N Aswani on 18 January, 2019
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.13 COURT NO.11 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). 45852/2018
(Arising out of impugned final judgment and order dated 24-02-2018
in ITA No. 606/2015 passed by the High Court Of Judicature At
Bombay)
THE PR. COMMISSIONER OF INCOME TAX 17 Petitioner(s)
VERSUS
RAJAN N ASWANI Respondent(s)
(FOR ADMISSION and I.R. and IA No.4299/2019-CONDONATION OF DELAY IN
FILING and IA No.4301/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 18-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. V. Shekhar, Sr. Adv.
Mrs. Gargi Khanna, Adv.
Ms. Seema Bengani, Adv.
Mr. Shashank Shekhar, Adv.
Mr. Prithviraj Singh, Adv.
Mr. Shakti Pandey, Adv.
Ms. Sheetal Rajput, Adv.
Mr. Anas Zaidi, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on the special leave petition.
Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.01.19(MANISH SETHI) 15:06:01 IST Reason: (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER