Supreme Court - Daily Orders
M/S Saras Metals Pvt. Ltd. vs Commissioner Of Income Tax 3 on 26 April, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.22 COURT NO.11 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).13536/2019
(Arising out of impugned final judgment and order dated 04-07-2017
in ITA No. 251/2016 passed by the High Court of Delhi at New Delhi)
M/S SARAS METALS PVT. LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX 3 & ANR. Respondent(s)
(WITH I.R. and IA No.65839/2019-CONDONATION OF DELAY IN FILING and
IA No.65840/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.65841/2019-EXEMPTION FROM FILING O.T. )
Date : 26-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Akhilesh Kumar, Adv.
Mr. Arun Kumar Aggarwal, Adv.
Mr. Nipin Garg, Adv.
Mr. Kaushik Choudhury, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed. Pending applications, if any, are disposed of.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.04.27 11:09:36 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER