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Vinubhai Mohanlal Dobaria vs Chief Commissioner Of Income Tax on 5 September, 2023

Bench: C.T. Ravikumar, Sudhanshu Dhulia

     ITEM NO.32                                  COURT NO.13                    SECTION III

                                     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.39570/2019

     (Arising out of impugned final judgment and order dated 21-03-2017
     in SCA No. 5386/2017 passed by the High Court of Gujarat at
     Ahmedabad)

     VINUBHAI MOHANLAL DOBARIA                                                  Petitioner(s)

                                                         VERSUS

     CHIEF COMMISSIONER OF INCOME TAX & ANR.                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.170320/2019-CONDONATION OF DELAY
     IN FILING and IA No.170321/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT
     IA No. 170320/2019 - CONDONATION OF DELAY IN FILING
     IA No. 170321/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 05-09-2023 These matters were called on for hearing today.

     CORAM :                   HON'BLE MR. JUSTICE C.T. RAVIKUMAR
                               HON'BLE MR. JUSTICE SUDHANSHU DHULIA

     For Petitioner(s)                    Mr. Purvish Jitendra Malkan, AOR
                                          Ms. Dharita Purvish Malkan, Adv.
                                          Ms. Deepa Gorasia, Adv.
                                          Mr. Alok Kumar, Adv.
                                          Mr. Deepak Mani Tripathi, Adv.
                                          Ms. Rumi Chanda, Adv.

     For Respondent(s)                    Mr. Balbir Singh, Ld. A.S.G.
                                          Mr. Raj Bahadur Yadav, AOR
                                          Mrs. Monica Benjamin, Adv.
                                          Mr. Prahlad Singh, Adv.
                                          Mr. Udai Khanna, Adv.
                                          Mr. Shashank Bajpai, Adv.

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

In view of the letter circulated by learned counsel for petitioner(s) seeking adjournment, the matter(s) stands adjourned Signature Not Verified for two weeks.

     (VIJAY KUMAR)                                                           (MATHEW ABRAHAM)
     COURT MASTER (SH)                                                      COURT MASTER (NSH)