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Commissioner Of Income Tax 19 vs M/S C.J. Exporters on 13 July, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.29                                 COURT NO.5                    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(s). 22865/2018

     (Arising out of impugned final judgment and order dated 08-01-2018
     in ITA No. 468/2015 passed by the High Court Of Judicature At
     Bombay)

     COMMISSIONER OF INCOME TAX 19                                             Petitioner(s)

                                                        VERSUS

     M/S. C.J. EXPORTERS                                                          Respondent(s)

     (With Interim Relief and IA No.86705/2018-CONDONATION OF DELAY IN
     FILING)

     Date : 13-07-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                   Mr. Sandeep Sethi,ASG
                                         Mr. Parthiv K. Goswami,Adv.
                                         Ms. Gargi Khanna,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.

Issue notice.

Dasti, in addition, is also permitted. Tag with SLP(C) No.3503 of 2018 which is said to be listed on 23rd July, 2018.

It is the responsibility of learned counsel for the petitioner to service notice to the respondent before the next date of hearing.

(MAHABIR SINGH) 16:48:16 IST Reason: (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER