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The Principal Commissioner Of Income ... vs Neeraj Jindal on 20 November, 2017

Bench: Arun Mishra, Rohinton Fali Nariman

     ITEM NO.31                            COURT NO.10                SECTION XIV

                              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). 32621/2017
     (Arising out of impugned final judgment and order dated 09-02-2017
     in ITA No. 463/2016 passed by the High Court of Delhi at New Delhi)

     THE PRINCIPAL COMMISSIONER OF INCOME TAX 19                      Petitioner(s)

                                                  VERSUS

     NEERAJ JINDAL                                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.117191/2017-CONDONATION OF DELAY
     IN FILING and IA No.117197/2017-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 20-11-2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)
                                   Mr.Rana Mukherjee, Sr.Adv.
                                   Mr.Rupesh Kumar, Adv.
                                   Mr.Sameer Abhyankar, Adv.
                                   Ms.Daisy Hannah, Adv.
                                   Ms.Kasturika Kaumudi, Adv.
                                   Ms.Ekta Pradhan, Adv.
                                   Ms.Sreoshi Chatterjee, Adv.
                                   Mrs.Anil Katiyar, AOR
     For Respondent(s)

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

Heard.

Delay condoned.

The special leave petition is dismissed.

The question of law is, however, kept open.

Pending applications, if any, stand disposed of.

(Ashok Raj Singh) (Jagdish Chander) Court Master Court Master