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Pradeep Kumar Biyani vs Income Tax Officer on 3 April, 2018

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.13                                 COURT NO.8                    SECTION III

                                   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)                      No(s).     28940/2017

     (Arising out of impugned final judgment and order dated 06-06-2017
     in TA No. 70/2017 passed by the High Court of Gujarat at Ahmedabad)

     PRADEEP KUMAR BIYANI                                                      Petitioner(s)

                                                       VERSUS

     INCOME TAX OFFICER                                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.105417/2017-CONDONATION OF DELAY
     IN FILING and IA No.105418/2017-EXEMPTION FROM FILING O.T.)


     Date : 03-04-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)                   Mr. D.N.Ray,Adv.
                                         Mr. Lokesh K.Choudhary,Adv.
                                         Ms. Disha Ray,Adv.
                                         Mr. Dillip Kumar Nayak,Adv.
                                         Mrs. Sumita Ray, AOR

     For Respondent(s)                   Mr.   Vikramjit Banerjee,ASG
                                         Mr.   K.Radhakrishnan,Sr.Adv.
                                         Mr.   Arijit Prasad,Adv.
                                         Ms.   Gargi Khanna,Adv.
                                         Ms.   Shruti Agarwal,Adv.
                                         For   Ms. Anil Katiyar, AOR

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

As prayed, three weeks' time, as a last chance, is granted to file counter affidavit.

Rejoinder affidavit be filed within two weeks thereafter.

List the matter immediately after five weeks.

17:04:29 IST
Reason:




                         (ANITA MALHOTRA)                                (CHANDER BALA)
                           COURT MASTER                                   COURT MASTER