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Supreme Court - Daily Orders

Niit Ltd. Though Its Managing Director vs Abids Division Deputy Commissioner ... on 2 July, 2015

     ITEM NO.60                             REGISTRAR COURT. 1                     SECTION III

                                    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 MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (C)                        No(s).     14117/2014


     NIIT LIMITED                                                                Petitioner(s)

                                                         VERSUS

     DEPUTY COMMISSIONER (CT), HYDERABAD & ORS.                              Respondent(s)

     (with office report)


     WITH
     SLP(C) No. 14118/2014
     (With Office Report)

      SLP(C) No. 14211/2014
     (With Interim Relief and Office Report)


     Date : 02/07/2015 This petition was called on for hearing today.



     For Petitioner(s)
                                             Mr. Dharmendra Kumar Sinha,Adv.


     For Respondent(s)
                                             M/s. Venkat Palwai Law Associates,Adv.



                              UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(C) No.14117/2014

Respondent nos. 2 and 3 have failed to file counter affidavit despite it was the last opportunity. However, the Signature Not Verified Digitally signed by Hema Joshi Date: 2015.07.08 ld.

17:46:51 IST

Reason: Counsel has mentioned that the counter affidavit as filed on behalf of respondent no.1 be read for respondent nos. 2 and 3 as well.

-2-

Item No.60 Proof of dasti service with respect to respondent No.4 has not been filed. Ld. Counsel for the petitioner has mentioned that service could not have been effected. Respondent no.4 be served through the Trial Court concerned. Appropriate steps be taken for the purpose. SLP(C) NO.14118, 14211/2014 Counter affidavit as already been filed by respondent No.1 is adopted for the respective respondent of these petitions. Both matters therefore stand complete. However, have to be listed alongwith the connected petition, service whereof is still awaited.

List again on 24.8.2015.

(RACHNA GUPTA) Registrar