Supreme Court - Daily Orders
Commissioner Of Income Tax-3 vs M/S Meera Textiles Mills P. Ltd. on 10 August, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.65 COURT NO.4 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Diary No(s).
30553/2015
(Arising out of impugned final judgment and order dated 18/11/2014
in SA No. 255/1999 passed by the High Court of M.P. at Indore)
CHINTAMAN THR. LRS. AND ORS. Petitioner(s)
VERSUS
STATE OF M.P AND ORS. Respondent(s)
(office report on default)
Date : 10/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Mr. Kunal Verma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
According to the office report, by communication dated 11.09.2015, the Registry had intimated certain defects and requested the learned counsel for the petitioner to cure the defects.
Learned counsel for the petitioner is granted four weeks' time, by way of last chance, to comply with office report dated 10.06.2016.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA (Gulshan Kumar Arora) (H.S. Parasher) Date: 2016.08.10 16:49:37 IST Reason: Court Master Court Master