Supreme Court - Daily Orders
Kamal Kant Kamboj vs Income Tax Officer Ward 3 Yamunanagar on 7 March, 2018
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.23 COURT NO.10 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 31295/2017
KAMAL KANT KAMBOJ Petitioner(s)
VERSUS
INCOME TAX OFFICER WARD 3 YAMUNANAGAR Respondent(s)
Date : 07-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBER]
For Petitioner(s) Ms. Aabgina Chishti, Adv.
Mr. Venkateswara Rao Anumolu, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As a last opportunity, two weeks' time is granted to the learned counsel appearing for the petitioner to cure the defects as pointed out by the Registry, failing which the special leave petition shall stand dismissed without further reference to the Court.
(NEELAM GULATI) (JAGDISH CHANDER)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2018.03.07
16:21:37 IST
Reason: