Supreme Court - Daily Orders
Joint Commissioner Of Income Tax vs M/S Hatsun Agro Products Ltd on 25 July, 2018
ITEM NO.71 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 MR. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 4683/2018
JOINT COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S HATSUN AGRO PRODUCTS LTD Respondent(s)
Date : 25-07-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr. K.P. Singh, Adv.
Mr. Rishabh Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent has not been served properly. Service is not complete on the sole respondent. Therefore, the Ld. Counsel for the petitioner is directed to take fresh steps for service of the sole respondent within two weeks, as last opportunity. Dasti is requested, permitted in addition.
List again on 13.9.2018.
KAPIL MEHTA Registrar 25.7.2018 rd Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2018.07.28 12:51:46 IST Reason: