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Deputy Commissioner Of Income Tax vs M/S Rajshri Packages (Now Merged With ... on 4 May, 2018

Bench: Rohinton Fali Nariman, Navin Sinha

     ITEM NO.22                            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). 12658/2018

     (Arising out of impugned final judgment and order dated 09-08-2017
     in SCA No. 11220/2017 passed by the High Court Of Gujarat At
     Ahmedabad)

     DEPUTY COMMISSIONER OF INCOME TAX                               Petitioner(s)

                                                  VERSUS

     M/S RAJSHRI PACKAGES (NOW MERGED WITH ADANI WILMAR LTD.) DIRECTOR
                                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.60806/2018-CONDONATION OF DELAY
     IN FILING and IA No.60808/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED                                                 JUDGMENT
     )

     Date : 04-05-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MR. JUSTICE NAVIN SINHA


     For Petitioner(s)             Mr. Vikramjit Banerjee, ASG,
                                   Ms. Shruti Aggarwal, Adv.
                                   Mr. H.R.Rao, Adv.
                                   Mr. M.Pushkarma, Adv.
                                   Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Heard.

Delay condoned.

The special leave petition is dismissed. Pending applications, if any, shall stand disposed of.

(SHASHI SAREEN) 11:54:29 IST Reason: (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER