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Supreme Court - Daily Orders

Income Tax Officer Ward 5(1), Ahmedabad vs Official Liquidator Of Gujarat ... on 14 July, 2016

     ITEM NO.41                           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 MR. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                      No(s).   514/2015

     INCOME TAX OFFICER, AHMEDABAD                                           Petitioner(s)

                                                       VERSUS

     OFFICIAL LIQUIDATOR OF GUJARAT SYNTHETICS (IN LIQUIDATION AND ORS.
                                                        Respondent(s)

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

     WITH
     SLP(C) No. 515/2015
     (With appln.(s) for c/delay in filing counter affidavit and Office
     Report)


     Date : 14/07/2016 This petition was called on for hearing today.



     For Petitioner(s)                    Mr.D.P.Chaturvedi,Adv.
                                          Mrs. Anil Katiyar,Adv.

     For Respondent(s)
                                          Mr. Ravindra Kumar,Adv.

                                          Mr.Ram Lal Roy,Adv.
                                          Mr. R. N. Keshwani,Adv.

                                          Mr.Deepak Sabarwal,Adv.
                                          Mr.Tarun Gupta,Adv.


                             UPON hearing the counsel the Court made the following
                                                O R D E R
SLP(C) No.514/2015 Signature Not Verified

The respondent No.1 has already filed the counter affidavit.

Digitally signed by POOJA SHARMA

The respondent No.2 has also filed the counter affidavit. He is Date: 2016.07.15 16:27:10 TLT Reason:

directed to serve the copy of the counter affidavit to the respondent No.1 within one week and file proof.
ITEM NO.41 -2- SC514/15
Service of notice is complete on the other respondents, but no one has entered appearance on their behalf.
Mr.Tarun Gupta, Ld.counsel undertakes to appear for the respondent Nos.7 & 8. He seeks and is given two weeks time to file the vakalatnama and four weeks time to file the counter affidavit. Ld.counsel for the petitioner is directed to serve the copy of pleadings to the said respondents within one week after filing the vakalatnama.
List the matter again on 24.08.2016.
SLP(C) No.515/2015
The respondent No.7 has already filed the counter affidavit. Ld.counsel for the petitioner has failed to take fresh steps in the respect of the respondent Nos.5 & 6 despite opportunities given. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.
(M V RAMESH) Registrar SB