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Commissioner Of Income Tax vs The H.P. State Cooperative Bank Ltd. And ... on 2 August, 2019

     ITEM NO.29                             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 SURINDER S. RATHI

     Petition(s) for Special Leave to Appeal (C)                        No(s).      20686/2015

     COMMISSIONER OF INCOME TAX                                                    Petitioner(s)

                                                         VERSUS

     THE H.P. STATE COOPERATIVE BANK LTD. AND ORS.      Respondent(s)
     (List on SLP (C) No. 11080/2017 in the month of July. )

     WITH
     SLP(C) No. 11080/2017 (XII)
     (ONLY SLP(C)NO. 11080/2017 is TO BE LISTED BEFORE LD. REGISTRAR
     COURT
     IA No. 1/2017 - CONDONATION OF DELAY IN FILING)

     Date : 02-08-2019 This petition was called on for hearing today.



     For Petitioner(s)                     Mr. Praneet Pranav,Adv.
                                           Mrs. Anil Katiyar, AOR

                                           Mr. R. Ayyam Perumal, AOR

     For Respondent(s)
                                           Mr. Balraj Dewan, AOR

                                           Mr. Gaurav Sharma,Adv.
                                           Mr. Naresh K. Sharma, AOR


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

Fresh steps for the service of notice by usual mode to respondent No.2 shall be taken by the learned counsel for the petitioner within a period of two weeks. Dasti in addition is Signature Not Verified permitted to be served.

Reason: List again on 3.12.2019.

SURINDER S. RATHI Registrar MG