Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Bata India Ltd. on 23 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.47 COURT NO.8 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......
CC Nos. 1529-1530/2017
(Arising out of impugned final judgment and order dated 25/06/2007
in GA No. 1132/2007 and ITA No. 255/2007 passed by the High Court
of Calcutta)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S BATA INDIA LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 23/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Rupesh Kumar, Adv.
Mr. D. L. Chiddanand, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an abnormal delay of 607 days in filing and 2761 days in refiling the instant petitions for which no satisfactory explanation is given.
The special leave petitions are dismissed on the ground of delay.
Signature Not Verified(Nidhi Ahuja) (Mala Kumari Sharma) Digitally signed by Court Master Court Master NIDHI AHUJA Date: 2017.01.25 13:23:00 IST Reason: