Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Damodar Valley Corporation on 5 December, 2022
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.35 COURT NO.5 SECTION XVI
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). 33144/2022
(Arising out of impugned final judgment and order dated 03-12-2021
in GA No. 1/2021 passed by the High Court At Calcutta)
THE PRINCIPAL COMMISSIONER OF INCOME TAX 1 KOLKATA Petitioner(s)
VERSUS
DAMODAR VALLEY CORPORATION Respondent(s)
(WITH IA No.175563/2022-CONDONATION OF DELAY IN FILING and IA
No.175564/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 05-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. Rupesh Kumar, Adv.
Mr. Devashish Bharukha, Adv.
Ms. Preeti Rani, Adv.
Mr. Shashank Bajpai, Adv.
Ms. B. Sunita Rao, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.3074 of 2022 and other allied appeal(s).
Dasti, in addition, is permitted.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2022.12.06 17:25:47 IST Reason:(SANJAY KUMAR-II) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR