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Commissioner Of Income Tax vs Neelam Ajit Phatharpekar on 2 March, 2021

Bench: D.Y. Chandrachud, M.R. Shah

     ITEM NO.2                            Court 6 (Video Conferencing)             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.5061/2020

     (Arising out of impugned final judgment and order dated 09-07-2019
     in WP No.6/2016 passed by the High Court of Judicature at Bombay At
     Goa)

     COMMISSIONER OF INCOME TAX & ORS.                                      Petitioner(s)

                                                        VERSUS

     NEELAM AJIT PHATHARPEKAR & ANR.                                        Respondent(s)

     (With appln.(s) for IA No.95945/2020-CONDONATION OF DELAY IN FILING)

     WITH Diary No.3325/2020 (IX)
     (With appln.(s) for I.R. and IA No.33412/2020-CONDONATION OF DELAY
     IN FILING and IA No.33415/2020-PERMISSION TO FILE LENGTHY LIST OF
     DATES)


     Date : 02-03-2021 This petition was called on for hearing today.

     CORAM :
                                   HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                                   HON'BLE MR. JUSTICE M.R. SHAH


     For Petitioner(s)                    Mr. Balbir Singh, ASG
                                          Mr. Sreekumar C.N., Adv.
                                          Mr. Manish Pushkarna, Adv.
                                          Mr. Shyam Gopal, Adv.
                                          Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

1 Delay condoned.

2 Issue notice.

3 Tag with SLP(C) No 4575 of 2020.

(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Court Master