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C.I.T. vs Samarth Sahakari Sakhar Karkhana Ltd. on 18 July, 2014

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     ITEM NO.7                             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). 1278/2009

     C.I.T.                                                                 Petitioner(s)

                                                         VERSUS

     SAMARTH SAHAKARI SAKHAR KARKHANA LTD.                                  Respondent(s)


     WITH
     SLP(C)                 No.   1279/2009
     SLP(C)                 No.   1281/2009
     SLP(C)                 No.   1282/2009
     SLP(C)                 No.   5700/2009

     SLP(C) No. 6412/2011
     C.A. No. 4549/2013
     (With Office Report)



     Date : 18/07/2014 These petitions were called on for hearing today.



     For Petitioner(s)                        Mr. B. V. Balaram Das ,Adv.
                                              Mr. C.P. Singh,Adv.
                                              Ms. Anil Katiyar,Adv.

     For Respondent(s)                        Mr. Vimal Chandra S. Dave ,Adv.



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

SLP(C) Nos. 1278,1279 and 1281/2009 Signature Not Verified Digitally signed by Madhu Grover Date: 2014.07.21 16:08:04 IST Reason: Four weeks time, as last chance is given to the respondent to file the counter affidavit.

List again on 8.10.2014.

What gets revealed from the perusal of the office report is that service is complete as against the sole respondent but no one has entered appearance on his behalf. Viewed thus, the matter shall be processed for listing before the Hon’ble Court, under the rules, if and when the connected ones gets ready for listing.

The learned counsel for the petitioner shall take fresh steps for the service of notice to the sole respondents within a period of three weeks.

List again on 8.10.2014 SLP(C) No. 6412/2011 The Counter affidavit has been filed after the time prescribed by the Hon’ble Court. Viewed thus, the matter shall be processed for listing before the Hon’ble Court, under the rules (alongwith an appropriate office report) if and when the connected ones gets ready for listing.

The learned counsel for the appellant shall file the statement of case within a period of 45 days. The learned counsel shall provide a copy thereof to the learned counsel representing the respondent and the learned counsel for the respondent shall file the statement of case within a period of 35 days thereafter.

List again on 8.10.2014.

(M K HANJURA) Registrar Mg