Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 2 vs Novell Software Development (India) ... on 21 August, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.16 COURT NO.15 SECTION IV-A
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). 17974/2023
(Arising out of impugned final judgment and order dated 08-07-2022
in RP No. 280/2022 16-01-2021 in ITA No. 271/2017 passed by the
High Court of Karnataka at Bengaluru)
PR. COMMISSIONER OF INCOME TAX 2 Petitioner(s)
VERSUS
NOVELL SOFTWARE DEVELOPMENT (INDIA)
PRIVATE LIMITED & ANR. Respondent(s)
(IA No.109141/2023-CONDONATION OF DELAY IN FILING and IA
No.109142/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 21-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Balbir Singh, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Ms. Monica Benjamin, Adv.
Mr. Digvijatt Dam, Adv.
Mr. Snehashish Mukerjee, Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Manish Pushkarna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 333 days in filing the special leave petition as against the original order and 203 days delay in filing this special leave petition as against the order passed in the Review Petition.
Signature Not Verified Digitally signed by Nisha Khulbey Date: 2023.08.22 16:17:02 IST Reason:Not being satisfied with the reason assigned for the 1 condonation of delay, we dismiss the applications for condonation of delay and consequently, the special leave petition on ground of delay.
Pending application(s), if any, shall also stand disposed of.
(KRITIKA TIWARI) (MALEKAR NAGARAJ)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
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