Supreme Court - Daily Orders
Commissioner Of Income Tax Vi vs Virtual Soft Systems Ltd. on 28 April, 2015
ITEM NO.16 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 25006/2012
C.I.T-VI NEW DELHI Petitioner(s)
VERSUS
VIRTUAL SOFT SYSTEMS LTD. Respondent(s)
WITH
SLP(C) No. 5229/2013
(With Office Report)
SLP(C) No. 5262/2013
(With Interim Relief and Office Report)
SLP(C) No. 8381/2013
(With Office Report)
SLP(C) No. 21654/2013
(With Office Report)
SLP(C) No. 21655/2013
(With Office Report)
SLP(C) No. 25138/2013
(With Office Report)
SLP(C) No. 8586/2014
(With Office Report)
SLP(C) No. 13875/2014
(With Office Report)
SLP(C) No. 16153/2014
(With Office Report)
Date : 28/04/2015 This petition was called on for hearing today.
Signature Not Verified
Digitally signed by
Hema Joshi
Date: 2015.05.07
For Petitioner(s)
14:45:19 IST
Reason:
Mr Amit Sharma, Adv.
Mrs. Anil Katiyar,Adv.
-2-
Item No.16
For Respondent(s)
Mr Philip Mathew, Adv.
Mr. Santosh Kumar,Adv.
Mr. Nikhil Nayyar,Adv.
Mr K Sampath, Adv.
Mrs Rani Chhabra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NOS.25006/2012,5229,5262,8381 of 2013,13875,8586, 16153 of 2014 Counter affidavit of the sole respondent in SLP(C) NO.25006/2012 is awaited. Be filed within four weeks time.
Counter affidavit has been filed in SLP(C) NO.5229/2013 and SLP(C) NO.8586/2014.
Opportunity of the sole respondent to file counter affidavit has been declined in SLP(C) NO.8381/2013 and SLP(C) NO.13875,16153/2014.
Counter affidavit for the sole respondent in SLP(C) NO.5262/2013 has also been filed.
Since the sole respondent of SLP(C) NO.5262/2013 is same as that of SLP(C) NO.5229/2013, counter affidavit has been adopted for this petition as well.
All these petitions stand complete. However, to be listed before the Hon'ble court alongwith connected matters. SLP(C) NO.21654/2013
Fresh address of the sole respondent is yet to be filed by the petitioner. Be filed within two weeks. Notice thereafter be issued.
-3-Item No.16 Petitioner also to take fresh steps to effect service of the sole respondent in SLP(C) NO.21655, 25138 of 2013. Be also taken within the said three weeks time. Notices thereafter be issued.
SLP(C) NOS. 33942, 35430, 29129 of 2013 These matters as have been tagged with SLP(C) no. 25006/2012 already stand complete. To be listed before the Hon'ble Court alongwith connected matters.
List again on 3.8.2015.
(RACHNA GUPTA) Registrar