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Assistant Commissioner Of Income Tax ... vs Virbac Animal Health India Private ... on 3 February, 2023

Bench: S. Ravindra Bhat, Dipankar Datta

     ITEM NO.14                            COURT NO.14               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). 42487/2022

     (Arising out of impugned final judgment and order dated 14-06-2022
     in WP No. 1467/2022 passed by the High Court of Judicature at
     Bombay)

     ASSISTANT COMMISSIONER OF INCOME TAX 3(3)(1)
     MUMBAI & ORS.                                                   Petitioner(s)

                                                  VERSUS

     VIRBAC ANIMAL HEALTH INDIA PRIVATE LIMITED                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.13874/2023-CONDONATION OF DELAY
     IN FILING )

     Date : 03-02-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                         HON'BLE MR. JUSTICE DIPANKAR DATTA

     For Petitioner(s)            Ms. Monica B., Adv.
                                  Mr. Amrish Kumar, AOR
                                  Mr. Rajan Kumar Chourasia, Adv.
                                  Mr. Naman Tandon, Adv.
                                  Mr. Prahlad Singh, Adv.
                                  Mr. Shiv Mangal Sharma, Adv.
                                  Mr. Prashant Singh Ii, Adv.
     For Respondent(s)

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

Delay condoned.

Having heard learned counsel for the petitioners this Court is of the opinion that the impugned order(s) does not call for interference.

The special leave petition is accordingly dismissed.

All pending applications are disposed of.

(NEETA SAPRA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)