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Commissioner Of Income Tax I Mumbai vs M/S Hindustan Unilever Ltd on 4 September, 2017

     ITEM NO.14                             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 MR. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)                        No(s).   8217/2015

     COMMISSIONER OF INCOME TAX I MUMBAI                                      Petitioner(s)

                                                          VERSUS

     M/S HINDUSTAN UNILEVER LTD                                               Respondent(s)

     WITH
     SLP(C) No. 11726/2015 (IX)
     SLP(C) No. 14803/2017 (IV-B)
     (incomplete.)
      SLP(C) No. 32569/2015 (IX)
     SLP(C) No. 9832/2015 (IX)

     Date : 04-09-2017 This petition was called on for hearing today.


     For Petitioner(s)                  Ms. Nivedita Nair,Adv.
                                        Mrs. Anil Katiyar, AOR

     For Respondent(s)                  Ms. Geetanjali Mohan, AOR
                                         Mr. Udit Naresh,Adv.
                                         Ms. Kavita Jha, AOR

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

SLP(C) Nos. 8217, 9832 and 11726/2015 Sole respondent has already filed the counter affidavit.

Opportunity to the sole respondent to file the counter affidavit has already been declined.

These matter will be listed before the Hon'ble Court as and when connected matter becomes ready.

Four weeks' time is granted to the sole respondent for filing Signature Not Verified counter affidavit.

Reason: List again on 10th of October, 2017.

RAJESH KUMAR GOEL Registrar