Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs M/S Sicom Ltd. on 26 March, 2021
ITEM NO.13 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
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. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 12181/2020
THE PRINCIPAL COMMISSIONER OF INCOME TAX 3 MUMBAI Petitioner(s)
VERSUS
M/S SICOM LTD. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 26-03-2021 This petition was called on for hearing today.
For Petitioner(s) Ms. Sunita Gautam, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON HEARING THE COUNSEL THROUGH VIDEO CONFERENCE, THE
COURT MADE THE FOLLOWING
O R D E R
As per tracking report, notice issued to sole respondent received back with remarks “addressee moved”. Hence, four weeks’ time is granted to the learned counsel for the petitioner to take fresh steps and to file fresh particulars qua above said respondent.
List the matter on 02.07.2021.
(RB) RAJIV KALRA
Registrar
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2021.03.27
10:46:23 IST
Reason: