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Supreme Court - Daily Orders

Commissioner Of Income Tax I vs Indian Petrochemicals Corporation Ltd on 1 July, 2019

     ITEM NO.50                   1



                           REGISTRAR COURT. 2               SECTION III

                         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 SURINDER S. RATHI


     Petition(s) for Special Leave to Appeal (C)         No(s).   19576/2017

     COMMISSIONER OF INCOME TAX I                              Petitioner(s)

                                          VERSUS

     INDIAN PETROCHEMICALS CORPORATION LTD                     Respondent(s)



     WITH
     SLP(C) No. 1837/2019 (XV)

     IA No. 136065/2017 - CONDONATION OF DELAY IN FILING
     IA No. 136066/2017 - EXEMPTION FROM FILING O.T.)

     SLP(C) No. 31179/2018 (XV)

     IA No. 136065/2017 - CONDONATION OF DELAY IN FILING
     IA No. 136066/2017 - EXEMPTION FROM FILING O.T.)

     SLP(C) No. 3286/2019 (XV)
     (FOR ADMISSION and I.R. and IA No.11541/2019-CONDONATION OF DELAY
     IN FILING and IA No.11542/2019-CONDONATION OF DELAY IN REFILING
     IA No. 136065/2017 - CONDONATION OF DELAY IN FILING
     IA No. 136066/2017 - EXEMPTION FROM FILING O.T.)

     SLP(C) No. 529/2019 (XV)

     IA No. 136065/2017 - CONDONATION OF DELAY IN FILING
     IA No. 136066/2017 - EXEMPTION FROM FILING O.T.)


     SLP(C) No. 1118/2019 (XV)

     IA No. 136065/2017 - CONDONATION OF DELAY IN FILING
Signature Not Verified

Digitally signed by
     IA No. 136066/2017 - EXEMPTION FROM FILING O.T.)
MADHU GROVER
Date: 2019.07.02
16:12:27 IST
Reason:




     Date : 01-07-2019 These petitions were called on for hearing today.
ITEM NO.50               2




For Petitioner(s)   Ms. Sudha Pal,Adv.
                    Mrs. Anil Katiyar, AOR

For Respondent(s)   Mr. Vishnu Sharma,Adv.
                    Mr. K. R. Sasiprabhu, AOR

                    Ms. Archana Pathak Dave, AOR
                    Ms. Ankita Chaudhary,Adv.



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

Four weeks’ time is given to learned counsel for sole respondent to file counter affidavit. After expiry of four weeks, the matter be processed for listing before the Hon'ble Court under the rules.

Four weeks’ time, as a last chance is given to learned counsel for sole respondent to file counter affidavit. After expiry of four weeks, the matter be processed for listing before the Hon'ble Court under the rules.

SURINDER S. RATHI Registrar MG