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Supreme Court - Daily Orders

Commissioner Of Income Tax-4 Mumbai vs All Cargo Logistics Limited on 18 July, 2017

     ITEM NO.56                              REGISTRAR COURT. 1                       SECTION IX

                                     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. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)                            No(s).    5254-5265/2016

     COMMISSIONER OF INCOME TAX-4 MUMBAI                                             Petitioner(s)

                                                            VERSUS

     ALL CARGO LOGISTICS LIMITED & ORS.                                              Respondent(s)


     WITH
     SLP(C) No. 8091/2016 (XIV)
     SLP(C) No. 30630/2016 (IX)
     SLP(C) No. 35085/2016 (IX)

     Date : 18-07-2017 These petitions were called on for hearing today.


     For Petitioner(s)                   Mr. A. Deb Kumar,Adv.
                                         Ms. Anil Katiyar, AOR

     For Respondent(s)                   Mr. Akshat Malpani,Adv.
                                         Mr. Bhargava V. Desai, AOR
                                         Mr. Vijay Kumar, AOR
                                         Mr. Mohammed Riaz,Adv.
                                         M/s. Karanjawala & Co., AOR
                                         M/s D.s.k. Legal, AOR

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

SLP(C) Nos. 5254-5265/2016 They are complete category matters. To be listed as and when connected matters become ready.

SLP(C) No. 30630/2016

Learned counsel for the respondent is making a submission that he wish to file the counter affidavit. Since the application for amendment of cause title has been filed and is pending for listing Signature Not Verified before Digitally signed by RUPAM DHAMIJA Date: 2017.07.20 the Hon'ble Judge in Chamber, let the application be 16:05:40 IST Reason:

decided, the respondent is free to file the counter affidavit thereafter.
…..2 : 2 : Item No. 56 List again on 17th of August, 2017.
SLP(C) No. 35085/2016
Sole respondent has not filed the counter affidavit despite Hon'ble Court's order dated 28th November, 2016. Last and final opportunity is granted to file the counter affidavit within four weeks' time.
List again on 17th of August, 2017.
SLP(C) No. 8091/2016
Sole respondent has already filed the counter affidavit. Registry to process the matter for listing before the Hon'ble Court.
RAJESH KUMAR GOEL Registrar