Supreme Court - Daily Orders
Chief Commissioner Of Income Tax vs Deepak Kumar Jain on 19 March, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.18 COURT NO.6 SECTION XI
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). 6156/2018
(Arising out of impugned final judgment and order dated 11-08-2016
in CMWP No. 1748/2011 passed by the High Court Of Judicature At
Allahabad)
CHIEF COMMISSIONER OF INCOME TAX & ORS. Petitioner(s)
VERSUS
DEEPAK KUMAR JAIN Respondent(s)
(FOR ADMISSION and I.R. and IA No.34077/2018-CONDONATION OF DELAY
IN FILING)
Date : 19-03-2018 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. A.N.S. Nadkarnai, ASG
Mr. Arijit Prasad, Adv.
Mr. Hussain, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On the peculiar facts of this case and also there is a delay of 259 days in filing the special leave petition we are not inclined to interfere with the judgment of the High Court. The special leave petition is dismissed on the ground of delay as well as on merits leaving the question of law open.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.03.20 11:04:20 IST Reason: (ASHWANI THAKUR) (MALA KUMARI SHARMA)
COURT MASTER (SH) COURT MASTER