Supreme Court - Daily Orders
M/S. Regenpowertech Pvt. Ltd. vs The Deputy Commissioner Of Income Tax ... on 3 February, 2020
ITEM NO.77 REGISTRAR COURT. 1 SECTION XII
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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 27191/2019
M/S. REGENPOWERTECH PVT. LTD. Petitioner(s)
VERSUS
THE DEPUTY COMMISSIONER OF INCOME TAX INTERNATIONAL TAXATION 2(1)
Respondent(s)
Date : 03-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. K.parameshwar, AOR
For Respondent(s)
Mr. Santosh Prasad Chaursiya, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
None appeared for the respondent when called. The record shows that the respondent has been served on 23.12.2019, however, counter affidavit has not been filed within 30 days in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013. Vakalatnama has been filed on 4.1.2020. There is neither written application for extension of time to file pleadings in terms of Order V Rule 1(22), Supreme Court Rules, 2013 nor is there oral request to that effect. It appears that the respondent is not interested in filing counter affidavit and, therefore, opportunity to file counter affidavit stands declined.
Registry to process the matter for listing before the Hon'ble Court, as per rules.
Later on Ld. counsel for the respondent appeared and requested for time to file counter affidavit. Strictly last chance of four weeks’ time is granted to file counter affidavit.
Signature Not VerifiedLd. Counsel for the respondent is directed to Digitally signed by Anil Laxman Pansare inform Ld. Counsel for the petitioner about the order passed Date: 2020.02.05 13:42:53 IST Reason:
later on.
ANIL LAXMAN PANSARE Registrar