Supreme Court - Daily Orders
The Deputy Commissioner Of Income Tax vs Sterlite Technologies Limited on 8 January, 2024
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.21 COURT NO.2 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. 51920/2023
(Arising out of impugned final judgment and order dated 27-03-2023
in WP No. 2955/2022 passed by the High Court of Judicature at
Bombay)
THE DEPUTY COMMISSIONER OF INCOME TAX & ORS. Petitioner(s)
VERSUS
STERLITE TECHNOLOGIES LIMITED Respondent(s)
(IA No.266712/2023-CONDONATION OF DELAY IN FILING and IA
No.266710/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 08-01-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s)
Mr. N Venkatraman, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Rupesh Kumar, Adv.
Mr. Ashok Panigrahi, Adv.
Mr. Shiv Mangal Sharma, Adv.
Mr. Vivek Chaudhuri, Adv.
Mr. Siddharth Sinha, Adv.
Mr. Shashank Bajpai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending applications, if any, shall stand disposed of.
Signature Not Verified Digitally signed by Deepak Guglani Date: 2024.01.08 (DEEPAK GUGLANI) 18:49:34 IST Reason: (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR