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Mihir Kanti Hazra vs Commissioner Of Income Tax, Burdwan on 9 December, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.60                               COURT NO.8                 SECTION IIIA

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).                    2265/2016

     (Arising out of impugned final judgment and order dated 28/04/2015
     in ITAT No. 46/2015 passed by the High Court Of Calcutta)

     MIHIR KANTI HAZRA                                                    Petitioner(s)

                                                     VERSUS

     COMMISSIONER OF INCOME TAX, BURDWAN                                  Respondent(s)

     (with interim relief and office report)


     Date : 09/12/2016 This petition was called on for hearing today.


     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN


     For Petitioner(s)                 Mr.   Amal Ganguli,Sr.Adv.
                                       Mr.   Shyamal Ganguli,Adv.
                                       Mr.   Mohit Paul,Adv.
                                       Ms.   Diksha Jhingan,Adv.
                                       Mr.   Soumalya Ganguli,Adv.

     For Respondent(s)                 Mr. P.S. Patwalia,ASG
                                       Mr. Prasenjit Keswani,Adv.
                                       Mr. Amol Chitale,Adv.
                                       Mrs. Anil Katiyar,Adv.
                                       Mr. Natasha Vinayak,Adv.

                          UPON hearing the counsel the Court made the following
                                                  O R D E R

Perused the letter circulated by the learned counsel for the petitioner seeking adjournment for filing rejoinder affidavit.

Rejoinder affidavit be filed within four weeks. List after ensuing Christmas Vacation.

Additional documents, if any, may be filed.

            (NARENDRA PRASAD)                                       (RENU DIWAN)
             COURT MASTER                                          ASSISTANT REGISTRAR