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The Commissioner Of Income Tax vs Western Atlas International Inc. on 4 August, 2014

´     ITEM NO.13                      REGISTRAR COURT. 2                  SECTION IIIA

                              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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C) No(s). 14135/2011

     COMMISSIONER OF I.T., DEHRADUN & ANR.                             Petitioner(s)

                                                 VERSUS

     WESTERN ATLAS INTERNATIONAL, NEW DELHI                            Respondent(s)

     (with appln. (s) for c/delay in filing slp and office report)

         WITH
         SLP(C) No. 17124/2011
         SLP(C) No. 13993/2012
         SLP(C) No. 15210/2012
         SLP(C) No. 15211/2012
         SLP(C) No. 2393/2014
         SLP(C) No. 5342/2014
         SLP(C) No. 7715-7718/2014
         SLP(C) No. 7722-7726/2014
         (with office report)

     Date : 04/08/2014 This petition was called on for hearing today.

     For Petitioner(s)
                                     Mr. B. V. Balaram Das ,Adv.
                                     Mr.Bhanwar Pal Singh Jadon,adv.
                                     Mrs. Anil Katiyar ,Adv.

                                      Mr. Neeraj Shekhar ,Adv.

     For Respondent(s)
                                      Mr. Rustom B. Hathikhanawala ,Adv.

                                     Mr. Bhargava V. Desai ,Adv.
                                     Ms.Astha Sharma,adv.
                                     Mr. Sunil Fernandes ,Adv.



                         UPON hearing the counsel the Court made the following
Signature Not Verified
                                              O R D E R

Digitally signed by Sushma Kumari Bajaj Date: 2014.08.13 14:17:02 IST Reason: ...2 ITEM NO.13 -2- SLP(C) No.14135/2011 Two weeks time as last chance is given to the Ld.counsel for the petitioner to file the affidavit in proof of dasti service of notice already issued to the respondent.

What gets revealed from the perusal of the office report is that the respondent has already filed the counter affidavit. Viewed in that context, the matter shall be processed for listing before the Hon’ble Court as and when the connected ones get ready.

SLP(C) No.15210/2011 & SLP(C) No.15211/2011 Ld.counsel for the respondent seeks and is given four weeks time as last chance to file the counter affidavit.

The office report indicates that Mr.B.V.Desai, Ld.advocate has filed the counter affidavit on behalf of the respondent but the vakalatnama filed by him is defective. Ld.counsel shall rectify the defects whatever have been found in the vakalatnama within a period of two weeks.

SLP(C) No.2393/2014 & 5342/2014 Ld.counsel for the respondents seeks and is given four weeks time as last chance to file the counter affidavit in both the matters.

SLP(C) Nos. 7715-18/14 and 7722-26/2014 Ld.counsel for the petitioner shall comply with the terms of the office report within a period of three weeks failing which appropriate orders shall follow on the next date.

List again on 14.10.2014.

(M K HANJURA) Registrar SB