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C.I.T-Vii New Delhi vs Ram Kishan Dass(Dead) on 12 September, 2017

     Item No.57                        1

                             REGISTRAR COURT. 2                   SECTION XIV

                         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

     Petition(s) for Special Leave to Appeal (C)         No(s).    2807/2012

     C.I.T-VII NEW DELHI                                       Petitioner(s)

                                           VERSUS

     RAM KISHAN DASS(DEAD)                                     Respondent(s)


     WITH


     C.A. No. 2951/2012
     SLP(C) No. 36495/2012 (XIV)
     SLP(C) No. 6680/2012 (XIV)
     SLP(C) No. 36496/2012 (XIV)
     SLP(C) No. 7573/2012 (XIV)
     SLP(C) No. 8761/2012 (XIV)
     SLP(C) No. 9463/2012 (XIV)
     SLP(C) No. 7660/2012 (XIV)
     SLP(C) No. 9720/2012 (XIV)
     SLP(C) No. 8512/2012 (XIV)
     SLP(C) No. 10191/2012 (XIV)
     SLP(C) No. 10190/2012 (XIV)
     SLP(C) No. 12026/2012 (XIV)
     C.A. No. 4599/2017 (XIV)
     SLP(C) No. 12027/2012 (XIV)
     SLP(C) No. 10248/2017 (XIV)
     SLP(C) No. 10247/2017 (XIV)
     C.A. No. 5305/2017 (XIV)
     SLP(C) No. 11869/2012 (XIV)
     C.A. No. 7076/2017 (XIV)
     SLP(C) No. 16130/2012 (XIV)
     C.A. No. 4334/2017 (XIV)
     SLP(C) No. 9477/2014 (XIV)
     SLP(C) No. 6082/2012 (XIV)
     SLP(C) No. 2808/2012 (XIV)
     SLP(C) No. 2811/2012 (XIV)
     SLP(C) No. 27681/2012 (XIV)
Signature Not Verified


     SLP(C) No. 2810/2012 (XIV)
Digitally signed by
MADHU GROVER
Date: 2017.09.13

     SLP(C) No. 17500/2017 (XIV)
14:54:17 IST
Reason:


     (FOR ADMISSION)

     Date : 12-09-2017 These petitions were called on for hearing today.
Item No.57                     2




For Petitioner(s)   Mr. Tashriq Ahmad,Adv.
                    Ms. Anil Katiyar, AOR

                    Mr.   C. Kannan,Adv.
                    Mr.   Sripradha Krishnan,Adv.
                    Mr.   V. Balaji,Adv.
                    Mr.   R. Mohan,Adv.
                    Mr.   Rakesh K. Sharma, AOR

For Respondent(s)   Ms. Shivani Khandekar,Adv.
                    Ms. Kavita Jha, AOR

                    Rr-ex-parte, AOR

                    Mr. Pravesh Sharma,Adv.
                    Mr. Siddharth Kapil,Adv.
                    Mr.Sushil Kumar,Adv.
                    Mr. Vikas Mehta, AOR

                    Ms. Anil Katiyar, AOR

                    Mr. Subodh S. Patil, AOR


                    Mr. Rameshwar Prasad Goyal, AOR


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

SLP(C) Nos. 10247,10248 and 17500/2017 The office report is that the sole respondent has already filed the counter affidavit. Viewed thus, the matters shall be processed for listing before the Hon'ble Court under the rules.

Ld.Counsel for the sole respondent has already stated that he does not intend to file the counter affidavit. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

SLP(C) Nos. 6082,7573,8761,7660,9463,9720,10190,10191,11869,12026, 12027, 27681, 36495 and 36416/2012 Ld. Counsel for the sole respondent has failed to file the counter affidavit within the period stipulated under the rules. Viewed, in that context, the matters shall be processed for listing before the Hon'ble Court, under the rules.

Sole respondent is common respondent in SLP(C) No. 12026/2012 and is represented by Advocate. Hence, service is deemed as complete but no one has entered appearance on his behalf. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

C.A. Nos. 4334,4599,5305 and 7076/2017 Learned counsel for the appellant shall within a period of four weeks file the affidavit of valuation.

SLP(C) Nos. 2807,2808, 2810,2811 and 16130/2012 Sole respondent is reported to be dead. Ms. Kavita Jha, Ld. Counsel has filed vakalatnama for Lrs. Ld. Counsel for the petitioners shall within a period of four weeks file application for substitution to bring on record his Lrs.

Sole respondent is reported to be dead. Sole respondent is common respondent in SLP(C) No. 2807/2012, wherein vakalatnama for Lrs. filed by Ms. Kavita Jha, Ld. Counsel but she has not filed vakalatnama for Lr. in this matter.

Ld. Counsel for the petitioners shall within a period of four weeks file application for substitution to bring on record his Lrs.

List again on 7.11.2017.

SANJAY PARIHAR Registrar MG