Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax vs M/S Pepsi Foods Ltd. (Now Pepsico India ... on 28 November, 2019
ITEM NO.13 REGISTRAR COURT. 1 SECTION XIV
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). 30284/2015
DEPUTY COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S PEPSI FOODS LTD. (NOW PEPSICO INDIA HOLDINGS PVT.
LTD.)Respondent(s)
(LIST ONLY SLP(C) NO.34142/2016, SLP(C) NO.3136 AND 3138/2017,
SLP(C) No. 14465/2017 and SLP(C) NO.10941/2019
IA No. 1/2015 - CONDONATION OF DELAY IN FILING)
WITH
SLP(C) No. 34142/2016 (III)
)
SLP(C) No. 3138/2017 (III)
)
SLP(C) No. 3136/2017 (III)
)
SLP(C) No. 14465/2017 (IV-B)
)
SLP(C) No. 10941/2019 (XIV)
( IA No.63284/2019-CONDONATION OF DELAY IN FILING)
Date : 28-11-2019 These matters were called on for hearing today.
For Petitioner(s)
Mr Mohd. Hussain, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Ms Priya Tandon, Adv.
Signature Not Verified
Mr. Harpreet Singh Ajmani, AOR
Digitally signed by
HEMA JOSHI
Date: 2019.12.03
Ms Devika Jain, Adv.
17:58:02 IST
Reason: Ms. Kavita Jha, AOR
Mr. Ambhoj Kumar Sinha, AOR
-2-
Item no.13
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 3138/2017 , SLP(C) No. 3136/2017 Ld. Counsel for the petitioner to take fresh steps to effect service on the sole respondent within two weeks time as last opportunity.
SLP(C) No. 14465/2017 None appeared for the sole respondent when called. On 1.8.2019, following order was passed by the Registrar’s Court:
“Sole respondent is granted four weeks time for filing counter affidavit.” Record shows that vakalatnama on behalf of the sole respondent has been filed on 14.7.2017 but counter affidavit has not been filed till date and also none appeared. There is neither written application for extension of time to file pleadings in terms of Order V Rule 1(22) of Supreme Court Rules, 2013 nor is there oral request to that effect. It appears that respondents are not interested in filing counter affidavit and, therefore, opportunity to file counter affidavit stands declined.
SLP(C) No. 10941/2019 Sole respondent has filed counter affidavit. -3- Item no.13 SLP(C) No. 34142/2016 On 1.8.2019, following order was passed by the Registrar’s Court:
“SLP(C) No. 34142/2016
Ld. Counsel for the petitioner to take fresh steps to effect service on the sole respondent within two weeks time as last opportunity. Ld. Counsel for the petitioner has requested for dasti service. Dasti in addition is allowed…….” Ld. Counsel for the petitioner has not taken fresh steps for effecting service on the sole respondent despite last opportunity having been granted vide above order. However, ld. Counsel for the petitioner seeks further opportunity. Two weeks time is granted as strictly last chance. If fresh steps are not taken within two weeks time, registry to process the matter as per rules for listing before the Hon'ble Judge in Chamber for orders. If fresh steps are taken within two weeks time, process as per rules and list again on 24.2.2020.
ANIL LAXMAN PANSARE Registrar