Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 3 ... vs Devendranath G. Chaturvedi on 7 May, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.8 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). 1719/2018
(Arising out of impugned final judgment and order dated 12-06-2017
in TA No.306/2017 passed by the High Court Of Gujarat At Ahmedabad)
PR. COMMISSIONER OF INCOME TAX 3 AHMEDABAD Petitioner(s)
VERSUS
DEVENDRANATH G. CHATURVEDI Respondent(s)
(FOR ADMISSION and I.R. and IA No.22329/2018-CONDONATION OF DELAY
IN FILING and IA No.22330/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 07-05-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. Tushar Mehta, SG
Mr. Guru K. Kumar, Sr. Adv.
Ms. Rekha Pandey, Adv.
Ms. Shwati Ghildiyal, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending application(s), if any, stands disposed of. (ARJUN BISHT) Signature Not Verified (RENU KAPOOR) COURT MASTER (SH) Digitally signed by BRANCH OFFICER ARJUN BISHT Date: 2019.05.08 10:51:35 IST Reason: