DEPUTY COMMISSIONER OF INCOME TAX, CPC v. M/S OM SIDDHAKALA ASSOCIATES

ITEM NO.4 COURT NO.15 SECTION IX-A

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.48823/2025

[Arising out of impugned final judgment and order dated 28-03-2024 in WP No. 14178/2023 passed by the High Court of Judicature at Bombay]

[IA No. 50086/2026 - CONDONATION OF DELAY IN FILING IA No. 50089/2026 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS] Date : 23-02-2026 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE VIJAY BISHNOI

For Petitioner(s) :Mr. N Venkataraman, A.S.G. [NP] Mr. Sudarshan Lamba, AOR Mr. Venkataraman Chandrashekhara Bharathi, Adv. Mr. Udai Khanna, Adv. Mr. Padmesh Mishra, Adv. Mr. Mukesh Kumar Verma, Adv. For Respondent(s) :

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

Issue notice to the respondent on the

application seeking condonation of delay in filing

the Special Leave Petition as well as in main

petition, returnable on 04.05.2026.

(KRITIKA TIWARI) (AKSHAY KUMAR BHORIA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)