Supreme Court - Daily Orders
Mehta Charitable Prajnalaya Trust vs Assistant Director Of Income Tax ... on 24 September, 2014
ITEM NO.94 REGISTRAR COURT. 1 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 PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (C) No(s). 12565/2014
MEHTA CHARITABLE PRAJNALAYA TRUST Petitioner(s)
VERSUS
ASS. DIT Respondent(s)
(with office report)
Date : 24/09/2014 This petition was called on for hearing today.
For Petitioner(s)
Ms. Shraddha, Adv.
Ms. Kavita Jha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite Registrar's Court order dated 11.7.2014, vakalatnama and counter affidavit have not been filed on behalf of the sole respondent. Last opportunity is granted for filing vakalatnama.
List again on 21.11.2014.
(PANKAJ BHANDARI) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2014.09.26 16:38:53 IST Reason: