Supreme Court - Daily Orders
Vikash Shiiping Corporation vs Union Of India on 25 March, 2019
Author: Vineet Saran
Bench: Vineet Saran
ITEM NO.41 COURT NO.3 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 19954/2018
(Arising out of the impugned final judgment and order dated
7.9.2017 passed by the High Court of Gujarat at Ahmedabad in
Special Civil Application No. 6854 of 2008 and impugned final order
dated 18.01.2018 passed by the Income Tax Settlement Commission,
Department of Revenue, Mumbai in S.A. No. 10/C/031/2000-2001/IT)
VIKASH SHIIPING CORPORATION & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 25-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
[IN CHAMBER]
For Petitioner(s)
Mr. E. C. Agrawala, AOR (Not present)
For Respondent(s)
The Court made the following
O R D E R
No one appears on behalf of the petitioners. Learned counsel for the petitioners was twice granted time to cure the defects, but the same were not cured.
As a last opportunity, three weeks’ further time is granted to the learned counsel for the petitioners to cure the defects, failing which the special leave petitions shall stand dismissed without further reference to the Court.
(SUKHBIR PAUL KAUR) Signature Not Verified (RAJ RANI NEGI) AR CUM PS Digitally signed by SUKHBIR PAUL KAUR ASSISTANT REGISTRAR Date: 2019.03.27 16:13:05 IST Reason: