COMMISSIONER OF INCOME TAX Vs. NIRAV MODI
LAWS(SC)-2016-11-144
SUPREME COURT OF INDIA
Decided on November 28,2016

COMMISSIONER OF INCOME TAX Appellant
VERSUS
Nirav Modi Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) We find no reason to entertain this Special Leave Petition which is, accordingly, dismissed.
(3.) Pending I.A, if any, stands disposed of.;


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