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Commissioner Of Income Tax-12 vs Manjula J. Shah(Dead) Through Lrs on 9 May, 2014

jITEM NO.30                    REGISTRAR COURT.1                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.A. SAYEED


Petition(s) for Special Leave to Appeal (Civil) No(s).19924/2012



COMMISSIONER OF INCOME TAX-12,MUMBAI                   Petitioner(s)

                    VERSUS

MANJULA J. SHAH                                        Respondent(s)



WITH
SLP(C) NO. 10641 of 2013
SLP(C) NO. 19925 of 2012
(With office report)
SLP(C) NO. 30889 of 2013
(With office report)
SLP(C) NO. 31162 of 2012
(With office report)
SLP(C) NO. 32549 of 2013
(With office report)
SLP(C) NO. 32957 of 2013
(With office report)
SLP(C) NO. 34423 of 2013
(With office report)
SLP(C) NO. 34852 of 2012
(With office report)
SLP(C) NO. 35009 of 2013
(With office report)
SLP(C) NO. 36447 of 2013
(With office report)
SLP(C) NO. 37038 of 2013
(With office report)
SLP(C) NO. 37464 of 2013
(With office report)
SLP(C) NO. 5378 of 2013
(With office report)
SLP(C) NO. 8184 of 2014
(With office report)
SLP(C) NO. 973 of 2014
(With office report)
SLP(C) NO. 974 of 2014
(With office report)
SLP(C) NO. 980 of 2014
(With office report)


Date: 09/05/2014     This Petition was called on for hearing today.
                                      -2-
Item No.30


For Petitioner(s)
                        Mrs Kiran Bhardwaj, Adv.
                        Mrs Anil Katiyar,Adv.


For Respondent(s)
                        Ms. Praveena Gautam, Adv.
                       Mr. Nikhil Nayyar, Adv.
                       Mrs Rani Chhabra, Adv.
                       Mr Ranjit Raut, Adv.
                       Ms. Bina Gupta, Adv.
                       Mrs Husnal Syali,Adv
                       Mr. Rameshwar Prasad Goyal, Adv.



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

Six weeks time is granted as final chance to the ld. counsel for the petitioner for taking steps for substitution of the legal representatives of the deceased sole respondent on record.

SLP(C) NO.5378, 34423, 36447 of 2013 Sole respondent is granted six weeks time as final chance for filing counter affidavit. SLP(C) NO.10641, 32549,35009,37038,37464 of 2013 Notices be re issued to unserved respondents through the concerned District Court in addition to usual mode. Necessary steps be taken within four weeks. SLP(C) NO.30889, 32957 of 2013,973 of 2014 Sole respondent is reported to be duly served but none appeared nor any steps taken on his behalf.

However, further necessary orders would be passed as and when other connected matters would become ready. -3- Item No.30 SLP(C) NO.980, 974,8184 of 2014 Notice be re issued to the sole respondent through the concerned District Court in addition to usual mode.

List again on 2.9.2014.

(M.A. SAYEED) REGISTRAR hj