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The Commissioner Of Income Tax vs M/S Sanghvi And Doshi Enterprise Thr. ... on 30 July, 2014

\204        ITEM NO.97                           REGISTRAR COURT. 2                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 M K HANJURA

       Petition(s) for Special Leave to Appeal (C) No(s). 9138/2014

       C.I.T                                                                Petitioner(s)

                                                        VERSUS

       M/S SANGHVI & DOSHI ENTERPRISE                                       Respondent(s)

       WITH
       SLP(C) No. 11491/2014
       (With appln.(s) for c/delay in filing slp and )

       Date : 30/07/2014 This petition was called on for hearing today.


       For Petitioner(s)
                                           Mrs. Anil Katiyar ,Adv.
                                           Mr. Shivpati B. Pandey, Adv.

       For Respondent(s)
                                           Mr. T. Harish Kumar ,Adv.


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

Mr. Vasudevan, learned Advocate, has appeared on behalf of Mr. T. Harish Kumar, Advocate-on-record, for the sole respondent. He states that the Vakalatnama has already been filed in the matter. Office shall verify the same and report accordingly. Ld. Counsel seeks and is given six weeks time to file the counter affidavit.

Await the return of the service of notice already issued to the sole respondent.

List on 09.10.2014.

(M K HANJURA) Registrar PS