Supreme Court - Daily Orders
Director Of Income Tax Ii ... vs Sheraton International Inc on 7 March, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat
ITEM NO.3 COURT NO.2 SECTION XIV-A
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No.430/2022 in C.A. No.8771/2016
DIRECTOR OF INCOME TAX II
(INTERNATIONAL TAXATION)-3 Petitioner(s)
VERSUS
SHERATON INTERNATIONAL INC Respondent(s)
(FOR ADMISSION; and, IA No.20884/2022 – FOR RESTORATION)
Date : 07-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. V.C. Bharathi, Adv.
Mr. Rupesh Kumar, Adv.
Ms. Gargi Khanna, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s) Mr. Anand Sukumar, Adv.
Mr. S. Sukumaran, Adv.
Mr. Bhupesh Pathak, Adv.
Ms. Meera Mathur, AOR
UPON hearing the counsel the Court made the following
O R D E R
The instant application seeks recall of the order dated 07.02.2020 and restoration of civil appeal. The application is filed more than two years after the order was passed.
We, therefore, refuse to condone the delay and the application for restoration is consequently dismissed.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.03.09 17:42:18 IST Reason: (MUKESH NASA) (VIRENDER SINGH) COURT MASTER BRANCH OFFICER