Supreme Court - Daily Orders
Harshit Foundation Sehlampur Jalalpur ... vs Commissioner Of Income Tax Faizabad on 27 October, 2017
ITEM NO.20 REGISTRAR COURT. 1 SECTION XI
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. RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal(C) No(s).26978/2017
HARSHIT FOUNDATION SEHLAMPUR JALALPUR JAUNPUR Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX FAIZABAD Respondent(s)
(IA No.83835/2017-CONDONATION OF DELAY IN FILING and IA
No.83837/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 27-10-2017 This petition was called on for hearing today.
For Petitioner(s) Mr. Somay Kapoor,Adv.
Mr. Kush Chaturvedi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent has been served.
Ld. Advocate appearing for the sole respondent submits that he has filed the vakalatnama, seeks time to file the counter affidavit. Four weeks' time is granted for filing the same.
List again on 1st of December, 2017.
RAJESH KUMAR GOEL Registrar Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2017.10.30 10:44:20 IST Reason: