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C.I.T.-I Delhi vs M/S. Cray Research India (P) Ltd. on 21 November, 2014

Author: A.K. Sikri

Bench: A.K. Sikri

  ITEM NO.16                              COURT NO.14                     SECTION IIIA

                                S U P R E M E C O U R T O F       I N D I A
                                        RECORD OF PROCEEDINGS

  Petition(s) for Special Leave to Appeal (C)......CC           No(s).    22304/2012

  (Arising out of impugned final judgment and order dated 10/02/2012
  in ITA No. 743/2011 passed by the High Court Of Delhi At N. Delhi)

  C.I.T.-I DELHI                                                          Petitioner(s)

                                                 VERSUS

  M/S. CRAY RESEARCH INDIA (P) LTD.                                       Respondent(s)

  (office report on default)

  Date : 21/11/2014 This petition was called on for hearing today.

  CORAM :
                          HON'BLE MR. JUSTICE A.K. SIKRI
                                            [IN CHAMBER]


  For Petitioner(s)                   Ms. Gargi Khanna, Adv. for
                                      Mrs. Anil Katiyar,Adv.


  For Respondent(s)
                                      Mr. Rameshwar Prasad Goyal,Adv.


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

As per office report on default, the counsel for the petitioner has not filed proof of service pursuant to earlier order.

Learned counsel for the petitioner submits that two weeks' time may kindly be granted for this purpose by way of last opportunity.

Digitally signed by Rajesh Dham Date: 2014.11.21 17:08:16 IST Reason: Time, as prayed for, is granted.

                      (RAJESH DHAM)                                      (SUMAN JAIN)
                      COURT MASTER                                       COURT MASTER