Supreme Court - Daily Orders
Director Of Income Tax(Exemption) vs M/S.Indo Fresh Chamber Of Commerce And ... on 19 July, 2016
ITEM NO.29 REGISTRAR COURT. 1 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. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 33940/2013
DIR. OF I.T., MUMBAI Petitioner(s)
VERSUS
M/S INDO FRENCH CHAMBER OF COMMERCE& IND Respondent(s)
(with office report)
WITH
SLP(C) No. 20837/2014
Office Report)
SLP(C) No. 8179/2014
Office Report)
Date : 19/07/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr.Anurag Pandey, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
M/s. Khaitan & Co.,Adv.
Mr. Sunil Kumar Singh, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 20837/2014
Despite last opportunity having been granted, fresh steps for service of the sole respondent have not been taken.
As such, the matter be processed for listing before the Hon'ble Judge in Chambers for further directions. Signature Not Verified SLP(C) No. 8179/2014 Digitally signed by SONALI SAUND Date: 2016.07.20 16:55:18 IST Reason:
The Ld. Counsel for the petitioner to serve the complete set of pleadings to the Ld. counsel for the sole respondent Item No.29 -2- within one week. Counter affidavit be filed within four weeks thereafter.
SLP(C) No. 33940/2013 The Ld. Counsel for the petitioner to serve the complete set of pleadings to the Ld. counsel for the sole respondent within one week. Counter affidavit be filed within four weeks thereafter.
List again on 21.9.2016.
(PAWAN DEV KOTWAL) Registrar