Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs Gettwell Health And Education Samiti on 10 January, 2022
ITEM NO.14 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
SECTION XV
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 SH. VINOD SINGH RAWAT
IA 156620/2021, in Civil Appeal No(s). 6677/2021
COMMISSIONER OF INCOME TAX (EXEMPTIONS) Appellant(s)
VERSUS
GETTWELL HEALTH AND EDUCATION SAMITI Respondent(s)
IA No. 156620/2021 - CONDONATION OF DELAY IN FILING THE SPARE
COPIES)
Date : 10-01-2022 These matters were called on for hearing today.
For Appellant(s) Mr. Ashok Kumar, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s) Mr. Saaketh Kasibhatla, Adv.
Mr. Siddharth Ranka, Adv
Mr. A. Karthik, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Delay in filing spare copy is condoned in respect of sole respondent. NLPA be issued through Mr. A. Karthik, Ld. Counsel as he has already filed vakalatnama. After receiving notice, four weeks’ time is given for filing counter affidavit.
List again on 14.2.2022.
VINOD SINGH RAWAT Signature Not Verified Registrar Digitally signed by Indu Marwah MG Date: 2022.01.12 13:42:56 IST Reason: