Supreme Court - Daily Orders
Commissioner Of Income Tax vs P.D.Abraham@ Appachan on 25 February, 2015
Author: Jagdish Singh Khehar
Bench: Jagdish Singh Khehar
ITEM NO.45 COURT NO.4 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) Diary No(s).
35521/2014
(Arising out of impugned final judgment and order dated
28/03/2014 in ITA No. 147/2012,28/03/2014 in ITA No. 46/2014
passed by the High Court Of Kerala At Ernakulam)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
P.D.ABRAHAM@ APPACHAN Respondent(s)
(office report on default)
Date : 25/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
[IN CHAMBER]
For Petitioner(s) Mrs. Anil Katiyar,Adv.(Not present)
For Respondent(s)
The Court made the following
O R D E R
None for the petitioner, despite the fact that the matter has been called out twice since morning.
A perusal of the office report reveals, that defects in the special leave petition have not been cured, despite the expiry of 90 days.
In the peculiar facts of the case, liberty is granted to the learned counsel for the petitioner to cure the defects, within eight weeks from today, subject to payment of Rs.5,000/- as costs. The costs shall be deposited with the Supreme Court Signature Not Verified Digitally signed by Mediation Centre, within two weeks from today. Parveen Kumar Chawla Date: 2015.02.25 16:57:42 IST Reason:
(Parveen Kr. Chawla) (Renu Diwan)
Court Master Court Master