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The Deputy Commissioner Of Income Tax ... vs Kalinga Institute Of Industrial ... on 21 September, 2020

     ITEM NO.4                           REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
     SECTION XI-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 SH. ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                          No(s).    29304/2019

     THE DEPUTY COMMISSIONER OF INCOME TAX (EXEMPTION) & ANR.
                                                      Petitioner(s)

                                                          VERSUS

     KALINGA INSTITUTE OF INDUSTRIAL TECHNOLOGY                          (HEREINAFTER CALLED
     KIIT)                                                                    Respondent(s)



     Date : 21-09-2020 This petition was called on for hearing today.



     For Petitioner(s)
                                           Mr Shantanu Awasthi, Adv.
                                           Mrs. Anil Katiyar, AOR

     For Respondent(s)
                                           Mr Amitesh Kumar, Adv.
                                           Ms Binisa Mohanty, Adv.
                                           Mr. Mritunjay Kumar Sinha, AOR


               UPON hearing the counsel through Video Conference, 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 Signature Not Verified declined.

ANIL LAXMAN PANSARE Registrar