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Supreme Court - Daily Orders

Transocean Offshore Internl.Ven.Ltd. vs Deputy Commnr. Of Income Tax, Dehradun on 12 September, 2014

     ITEM NO. 18                    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).    2955/2012

     TRANSOCEAN OFFSHORE INTERNL.VEN.LTD.                            Petitioner(s)

                                               VERSUS

     DEPUTY COMMNR. OF INCOME TAX, DEHRADUN                          Respondent(s)


     SLP(C) No. 22343/2012
     SLP(C) No. 22833/2012
     SLP(C) No. 39683/2013
     (With Office Report)


     Date : 12/09/2014 These petitions were called on for hearing today.



     For Petitioner(s)
                                    Ms. Kavita Jha,Adv.


     For Respondent(s)
                                   Mohd. Hussain,Adv.
                                   Mrs. Anil Katiyar,Adv.
                                   Mr. M.K. Maroria,Adv.
                                   Mr. G.S. Makker,Adv.


                         UPON hearing the counsel the Court made the following
                                            O R D E R
SLP(C) No. 2955/2012

The office report indicates that service is complete as against the sole respondent but no one has entered appearance on his behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules,if and when the connected one gets ready for listing.

Signature Not Verified Digitally signed by Madhu Grover Date: 2014.09.15 10:04:00 IST Reason:

...2/-

Item No. 18 - 2 -

SLP(C) Nos. 23343 and 22833/2012 Mr. G.S. Makker and Mr. M.K. Maroria, Ld.counsel appearing for the respondents have stated that they have already filed the vakalatnama. Office shall verify the position and report accordingly. The Learned counsel seek and are given four weeks' time to file the counter affidavit.

SLP(C) No. 39683/2013

Mr. Mohd. Hussain, Ld. Advocate has appeared on behalf of the respondent. He seeks and is given four weeks time to file the vakalatnama and the counter affidavit.

List again on 1.12.2014.

(M K HANJURA) Registrar MG