Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

The Commissioner Of Income Tax Ii vs M/S Prashant Sai Builder on 19 January, 2016

     Item No.55                                         1

                                        REGISTRAR COURT. 2                 SECTION IIIA

                                    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. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                      No(s).    14152/2015

     COMMISSIONER OF INCOME TAX - II                                           Petitioner(s)

                                                       VERSUS

     M/S PRASHANT SAI BUILDER                                                  Respondent(s)

     (with office report)


     WITH
     SLP(C) No. 19913/2015
     (With Office Report)


     Date : 19/01/2016 These petitions were called on for hearing today.




     For Petitioner(s)                     Ms. Rita Gupta,Adv.
                                           Mrs. Anil Katiyar,Adv.


     For Respondent(s)
                                           Mr. Anil Kumar Tandale,Adv.



                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Four weeks time is given to the Ld. Counsel for the sole respondent to file the counter affidavit.

List again on 3.3.2016.

The office report indicates that although by order dated Item No.55 2 30.10.2015 of this Court four weeks time as last chance was given to the Learned Counsel for the petitioner for filing the spare copy, yet he has not done the needful within the period stipulated in the order. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.

(M V RAMESH) Registrar MG