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Commissioner Of Income Tax vs M/S Intel Tech India Pvt. Ltd. on 14 July, 2014

j    ITEM NO.20                              REGISTRAR COURT. 2                 SECTION IIIA

                                   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 M K HANJURA

    Petition(s) for Special Leave to Appeal (C) No(s). 9630/2012

    C.I.T BANGALORE & ANR.                                                   Petitioner(s)

                                                       VERSUS

    M/S INTEL TECH INDIA P.LTD.                                              Respondent(s)


    Date : 14/07/2014 This petition was called on for hearing today.



    For Petitioner(s)
                                        Mr. B. V. Balaram Das ,Adv.
                                        Ms. Nandani Gupta,Adv.
                                        Ms. Anil Katiyar,Adv.


    For Respondent(s)


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

The office report indicates that although by Order dated 20.2.2014 of this Court the learned counsel for the petitioner was given time as last chance for taking fresh steps for the service of notice to the unserved respondent, yet he has not done the needful so far. Viewed in that context, the matter shall be listed before the Hon’ble Judge in Chambers for further future directions. Await orders. List thereafter.

(M K HANJURA) Reason: Registrar Mg