Supreme Court - Daily Orders
Pr Commissioner Of Income Tax (Central) vs M/S Akshar Corporation on 13 August, 2019
Bench: Deepak Gupta, B.R. Gavai
ITEM NO.14 COURT NO.12 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). 26350/2019
(Arising out of impugned final judgment and order dated 04-02-2019
in SCA No. 13577/2018 passed by the High Court Of Gujarat At
Ahmedabad)
PR COMMISSIONER OF INCOME TAX (CENTRAL) & ORS. Petitioner(s)
VERSUS
M/S AKSHAR CORPORATION Respondent(s)
(FOR I.R. and IA No.116141/2019-CONDONATION OF DELAY IN FILING )
Date : 13-08-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. D.N. Goburdhun, Adv.
Mr. Anirudh Bakhru, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Lokesh Kumar Choudhary, Adv.
Mr. Dillip Kumar Nayak, Adv.
Mrs. Sumita Ray, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is stated that this petition has become infructuous. Accordingly, the instant special leave petition is dismissed on having become infructuous. However, the question of law is left open.
(MEENAKSHI KOHLI) (RENU KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2019.08.13
16:53:36 IST
Reason: