Supreme Court - Daily Orders
Principal Commissioner Of Income Tax I, ... vs Bajaj Alliance General Insurance Co Ltd on 29 January, 2020
ITEM NO.71 REGISTRAR COURT. 1 SECTION IX
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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 26813/2019
PRINCIPAL COMMISSIONER OF INCOME TAX I, PUNE Petitioner(s)
VERSUS
BAJAJ ALLIANCE GENERAL INSURANCE CO LTD Respondent(s)
Date : 29-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Rajesh Singh Chauhan, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Pawan Shukla, Adv.
Ms. Sweety Pandey, Adv.
Ms. Praveena Gautam, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on the sole respondent on 25.11.2019, however, counter affidavit has not been filed within 30 days in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013. Vakalatnama has been filed on 6.1.2020. Ld. counsel for the respondent seeks four weeks’ more time for filing counter affidavit. Four weeks’ time is granted as first and only extension in terms of Order V Rule 1(22), Supreme Court Rules, 2013.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether Signature Not Verified counter affidavit is filed or not as further opportunity stands declined.
Digitally signed by Anil Laxman Pansare Date: 2020.02.01 10:52:35 ISTANIL LAXMAN PANSARE Reason: Registrar