Supreme Court - Daily Orders
Commissioner Of Income Tax vs Renu Agarwal on 18 April, 2018
ITEM NO.59 REGISTRAR COURT. 2 SECTION XV
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 MR. SANJAY PARIHAR
IA 22208/2018, in Petition(s) for Special Leave to Appeal (C)
No(s). 5369/2018
COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
RENU AGARWAL Respondent(s)
Date : 18-04-2018 These matters were called on for hearing today.
For Petitioner(s) Mr. A. Deb Kumar,Adv.
Ms. A. Deepa,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per postal tracking report notice issued to the sole respondent could not be served and returned back undelivered. Hence, learned counsel for the petitioners shall within a period of four weeks file the fresh particulars of the said respondent and he shall also take fresh steps for the service of notice to him within the same period.
List again on 12.7.2018.
SANJAY PARIHAR Signature Not Verified Registrar Digitally signed by MADHU GROVER MG Date: 2018.04.18 16:33:51 TLT Reason: