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Pr. Commissioner Of Income Tax 5 vs M/S Westlife Development Ltd. on 8 August, 2023

     ITEM NO.26                          REGISTRAR COURT. 1           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. H. SHASHIDHARA SHETTY

     Petition(s) for Special Leave to Appeal (C)                     No(s).    3835/2023

     PR. COMMISSIONER OF INCOME TAX 5                                        Petitioner(s)

                                                       VERSUS

     M/S WESTLIFE DEVELOPMENT LTD.                                           Respondent(s)

     (IA No.18442/2023-CONDONATION OF DELAY IN FILING and IA
     No.18443/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )

     Date : 08-08-2023 This petition was called on for hearing today.



     For Petitioner(s)

                                         Mrs. A Deepa, Adv.
                                         Ms. Dumni Soren, Adv.
                                         Mr. Raj Bahadur Yadav, AOR


     For Respondent(s)


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

Ld. counsel for the sole respondent has filed vakalatnama, however, it has been notified to be defective.

Four weeks’ time, as last opportunity, is granted for curing the defects and filing counter affidavit.

At the end of the period aforesaid, Registry to process the matter for listing before the Hon’ble Court, as per rules.

H. SHASHIDHARA SHETTY Registrar