Supreme Court - Daily Orders
Chintel India Ltd. vs Deputy Commissioner Of Income Tax ... on 10 September, 2018
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.2 COURT NO.6 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL).....Diary No(s). 38760/2017
CHINTEL INDIA LTD. Petitioner(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 8 Respondent(s)
(Office report on default)
Date : 10-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBER]
For Petitioner(s)
Mr. Dharmendra Kumar Sinha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perused the office report on default.
Four weeks' time is granted to the learned counsel for the petitioner to cure the defects, as pointed out by the Registry.
(SUKHBIR PAUL KAUR) (RAJ RANI NEGI)
AR CUM PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2018.09.10
16:44:55 PKT
Reason: