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Supreme Court - Daily Orders

Commissioner Of Income Tax Ltu vs State Bank Of Mysore on 24 October, 2019

     ITEM NO.27                         REGISTRAR COURT. 2                 SECTION IV-A

                                  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. SURINDER S. RATHI

     Petition(s) for Special Leave to Appeal (C)                  No(s).   29581/2018

     COMMISSIONER OF INCOME TAX LTU & ANR.                              Petitioner(s)

                                                   VERSUS

     STATE BANK OF MYSORE                                               Respondent(s)

     (IA No.149879/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT )

     WITH
     SLP(C) No. 32740/2018 (IV-A)
     (FOR ADMISSION and I.R. and IA No.170988/2018-CONDONATION OF DELAY
     IN FILING and IA No.170989/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT

      SLP(C) No. 32735/2018 (IV-A)
     (FOR ADMISSION and I.R. and IA No.168228/2018-CONDONATION OF DELAY
     IN FILING)

     Date : 24-10-2019 This petition was called on for hearing today.

     For Petitioner(s)
                                      Mrs. Anil Katiyar, AOR
                                      Mr. Santosh Prasad Chaursiya, Adv.

     For Respondent(s)
                                      Mr. Kunal Verma, AOR
                                      Mrs. Yugandhara Pawar Jha, Adv.


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

Appearance: Mr. Santosh Prasad Chaursiya, Ld. Counsel present on behalf of the Petitioner.

Mr. Kunal Verma , Ld. Counsel present on behalf of Signature Not Verified the Respondent.

Digitally signed by

MADHU GROVER Date: 2019.10.26 10:59:01 IST Reason: SLP(C) No. 29581/2018 Ld. counsel for the Sole Respondent has already filed the vakalatnama which is found to be defective. Ld. counsel shall ITEM NO.27 REGISTRAR COURT. 2 SECTION IV-A rectify the defects within a period of four weeks and file Counter Affidavit within the same period.

List again on 10.01.2020.

SLP(C) No. 32740/2018 and SLP(C) No. 32735/2018 Despite grant of last opportunity, Ld. counsel for the petitioner has not taken requisite steps and also failed to furnish fresh particulars for effecting service upon the Sole Respondent. Matter be, therefore, processed for listing before the Hon’ble Judge in Chambers for further orders.

SURINDER S. RATHI Registrar pm