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Pr. Commissioner Of Income Tax Central 2 ... vs Hemlata S Shetty on 13 January, 2020

     ITEM NO.77                           REGISTRAR COURT. 2                    SECTION IX

                                    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 SH. RAJIV KALRA

     Petition(s) for Special Leave to Appeal (C)                      No(s).    21474/2019

     PR. COMMISSIONER OF INCOME TAX CENTRAL 2 MUMBAI                          Petitioner(s)

                                                       VERSUS

     HEMLATA S SHETTY                                                         Respondent(s)



     WITH

     SLP(C) No. 26264/2019 (IX)
     (FOR ADMISSION and I.R. and IA No.158705/2019-CONDONATION OF DELAY
     IN FILING)

     Date : 13-01-2020 These petitions were called on for hearing today.



     For Petitioner(s)                   Mr. Abhishek Raj,Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)
                                         Mr. Prateek K Chadha, AOR


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

The office report indicates that sole respondent has already filed counter affidavit. Viewed thus, the matter be processed for listing before the Hon'ble Court under the rules.

Service of notice is complete qua sole respondent but no one has entered appearance on his behalf. Viewed thus, matter be Signature Not Verified processed for listing before the Hon'ble Court, under the rules.

RAJIV KALRA Registrar MG