PRINCIPAL COMMISSIONER OF INCOME TAX Vs. PUNJAB AND SIND BANK
LAWS(SC)-2019-7-221
SUPREME COURT OF INDIA
Decided on
July 19,2019
Principal Commissioner Of Income TaxAppellant
VERSUS
PUNJAB AND SIND BANKRespondents
JUDGEMENT
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(1.) Delay condoned. (2.) The special leave petition is dismissed. (3.) As a sequel to the above, pending interlocutory applications, if any, stand disposed of.;