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Supreme Court - Daily Orders

Principal Commissioner Of Income Tax ... vs M/S. Jaipur Silver Jewels Pvt. Ltd. on 8 January, 2019

     ITEM NO.47                                        1

                                             REGISTRAR COURT. 2                     SECTION XV

                                     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 RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)                           No(s).    29196/2018

     PRINCIPAL COMMISSIONER OF INCOME TAX JAIPUR II                              Petitioner(s)

                                                           VERSUS

     M/S. JAIPUR SILVER JEWELS PVT. LTD.                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.134985/2018-CONDONATION OF DELAY
     IN FILING and IA No.134986/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     WITH
     SLP(C) No. 29195/2018 (XV)


     Date : 08-01-2019 These petitions were called on for hearing today.




     For Petitioner(s)                       Ms. Shweta Garg,Adv.
                                             Mrs. Anil Katiyar, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(C) No. 29196/2018

Ld. Counsel for petitioner has not filed spare copy, hence notice could not be issued. Viewed thus, the matter be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders.

Signature Not Verified List thereafter. Digitally signed by MADHU GROVER Date: 2019.01.08 16:54:14 IST SLP(C) No. 29195/2018 Reason:

As per postal tracking report, notice issued to sole respondent has been received back with postal remarks “Unclaimed”.

ITEM NO.47 2

Hence, learned counsel for petitioner shall within a period of four weeks’ file the fresh particulars of the said respondent and he shall also take requisite steps for the service of notice upon him.

List again on 21.2.2019.

RAJESH KUMAR GOEL Registrar MG