Supreme Court - Daily Orders
Commissioner Of Income Tax (Central) ... vs A. Audinarayana Reddy on 31 January, 2018
ITEM NO.26 REGISTRAR COURT. 1 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 32775/2014
COMMISSIONER OF INCOME TAX (CENTRAL) HYDERABAD Petitioner(s)
VERSUS
A. AUDINARAYANA REDDY Respondent(s)
Date : 31-01-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr K.P.Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr Ashutosh Kumar Sharma, Adv.
Mr. Gunnam Venkateswara Rao, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is granted four weeks time as last opportunity for filing counter affidavit.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity stands declined.
KAPIL MEHTA Signature Not Verified Registrar Digitally signed by HEMA JOSHI Date: 2018.02.02 31.01.2018 hj 17:03:15 IST Reason: