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Pr. Commissioner Of Income Tax (Central ... vs Mera Baba Reality Associates Pvt. Ltd. on 8 January, 2019

     ITEM NO.53                                              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 RAJESH KUMAR GOEL

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 38361/2018

     PR. COMMISSIONER OF INCOME TAX (CENTRAL 02)                                  Petitioner(s)

                                                       VERSUS

     MERA BABA REALITY ASSOCIATES PVT. LTD.                                       Respondent(s)

     WITH
     Diary No(s). 36290/2018 (XIV)

     Diary No(s). 38349/2018 (XIV)

     Diary No(s). 37884/2018 (XIV)
     (FOR ADMISSION and I.R. and IA No.157566/2018-CONDONATION OF DELAY
     IN FILING
     [ TO BE TAKEN UP ALONG WITH ITEM NO.22 I.E. D. NO.38361/2018 ])

     Date : 08-01-2019 This petition was called on for hearing today.


     For Petitioner(s)                    Mrs. Anil Katiyar, AOR
                                          Ms. Anamika Agrawal,Adv.

     For Respondent(s)                    Mr. Prakash Kumar,Adv.
                                          Mr. Karan Dewan,Adv.
                                          Mr. Rahul Gupta,Adv.


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

Diary Nos. 38361,36290 and 38349/2018 The office report indicates that service is incomplete in respect of sole respondent.

However, Mr. Rahul Gupta, Ld. Advocate has appeared on behalf Signature Not Verified of sole respondent.

He seeks and is given two weeks’ time to file Date: 2019.01.08 16:54:12 IST vakalatnama and four weeks’ time to file counter affidavit. Reason:

List again on 21.2.2019.

Ld. Counsel for petitioner has not filed spare copy, hence notice could not be issued. However, Mr. Rahul Gupta, Ld. Advocate has appeared on behalf of sole respondent. He seeks and is given two weeks’ time to file vakalatnama and four weeks’ time to file counter affidavit. If vakalatnama is filed within a period of two weeks, Registry to issue formal notice to the sole respondent through Ld. Counsel. Ld. Counsel shall within a period of four weeks file counter affidavit. List again on 21.2.2019.

In case of non-filing of vakalatnama, the matter be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders. List thereafter.

RAJESH KUMAR GOEL Registrar MG