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Karnataka Bank Ltd vs The Astt. Commissioner Of Income Tax on 5 October, 2016

Author: Ashok Bhushan

Bench: Ashok Bhushan

               ITEM NO.37                      COURT NO.12             SECTION IX

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

               Petition for Special Leave to Appeal (C) Diary No. 10768/2015

               (Arising out of impugned final judgment and order dated
               26/08/2014 in WP No. 3710/2014 passed by the High Court Of
               Bombay At Aurangabad)

               CHALISGAON MUNICIPAL COUNCIL                              Petitioner(s)

                                                      VERSUS

               CHHAYA MKOTICHAND BUNDELKHANDI AND ORS.                   Respondent(s)

               (Office report on default)

               Date : 05/10/2016 This petition was called on for hearing today.

               CORAM :
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN
                                               [IN CHAMBERS]

               For Petitioner(s)
                                         for M/s. S.m. Jadhav & Company


               For Respondent(s)

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

As a last chance, four weeks' further time is granted to learned counsel for the petitioner to cure the defects.

                         [ Charanjeet Kaur ]                   [ Sharda Kapoor ]
                            A.R.-cum-P.S.                         Court Master
Signature Not Verified

Digitally signed by
CHARANJEET KAUR
Date: 2016.10.18

: Appearance not given by counsel for the petitioner.