Supreme Court - Daily Orders
Jharkhand Mukti Morcha vs Commissioner Of Income Tax, Central -1, ... on 3 October, 2017
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.49 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) D No(s). 33894/2016
JHARKHAND MUKTI MORCHA Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
Date : 03-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBERS]
For Petitioner(s) Mr. Awanish Sinha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time was granted by this Court on 27.03.2017 to cure the defects, but the needful has not been done.
In view of the aforesaid, as a last opportunity, four weeks' further time is granted to the learned counsel for the petitioner to cure the defects as pointed out by the Registry, failing which, the Special Leave Petition shall stand dismissed without further reference to the court.
(RASHI GUPTA) (INDU KUMARI POKHRIYAL)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2017.10.04
14:26:52 IST
Reason: