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Principal Commissioner Of Income Tax ... vs Y.K. Gupta on 9 January, 2018

Bench: Rohinton Fali Nariman, Navin Sinha

     ITEM NO.24 + 50                          COURT NO.12                 SECTION XI

                              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). 40008/2017

     (Arising out of impugned final judgment and order dated 03-04-2017
     in WT No. 51/2017 passed by the High Court of Judicature at
     Allahabad)

     PRINCIPAL COMMISSIONER OF INCOME
     TAX NEW DELHI & ORS.                                            Petitioner(s)

                                                VERSUS

     Y.K. GUPTA                                                      Respondent(s)

     (IA No.138132/2017-CONDONATION OF DELAY IN FILING)

     WITH

     Diary No.39918/2017
     (IA No.141576/2017-CONDONATION OF DELAY IN FILING)

     Date : 09-01-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)             Mr. S.S. Shamshery, Adv.
                                   Mr. Rupesh Kumar, Adv.
                                   Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Heard learned counsel for the petitioner. Delay condoned.

We do not find any ground to interfere with the impugned order. However, the fresh order may be passed without having regard to the period of limitation.

The special leave petition is, accordingly, disposed of.

(SWETA DHYANI) (SAROJ KUMARI GAUR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER