Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5]

Supreme Court - Daily Orders

Commissioner Of Income Tax.,New Delhi vs M/S Sun Pharmaceuticals Industries ... on 4 August, 2014

Ê     ITEM NO.42                            REGISTRAR COURT. 2                         SECTION III
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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C) No(s). 7658/2012

     C.I.T.,NEW DELHI                                                              Petitioner(s)

                                                         VERSUS

     RANBAXY LABORATORIES LTD.                                                     Respondent(s)

     (with appln. (s) for c/delay in filing slp)

     WITH
      SLP(C) No. 37972/2012
      SLP(C) No. 27023/2013
      SLP(C) No. 34404/2013
      SLP(C) No. 621/2014
      SLP(C) No. 9879/2014
     (With appln.(s) for c/delay in filing slp and Office Report)

     Date : 04/08/2014 This petition was called on for hearing today.

     For Petitioner(s)                     Ms.Mamta Saxena,adv.
                                           Mrs. Anil Katiyar ,Adv.

     For Respondent(s)
                                           Mr. Shekhar Prit Jha ,Adv.
                                           Mr.Ajay Kr.Sinha,adv.
                                           Mr. Kamal Mohan Gupta ,Adv.
                                           Mr. Pranjal Srivastava,adv.
                                           Mr. Jay Kishor Singh ,Adv.
                                           Ms.Aditi Sharma,adv.
                                           Mr.R.P.Goyal,adv.

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

SLP(C)No.7658/2012, 37972/2012 & 34404/2013 These matters have already been directed to be listed before the Signature Not Verified Hon’ble Court under the rules. No further directions are therefore,required to be given in them.

Digitally signed by Sushma Kumari Bajaj Date: 2014.08.13 14:17:12 IST Reason:

....2 ITEM NO.42 -2- SLP(C) No.27023/2013 What gets revealed from the perusal of the office report is that the sole respondent has already filed the counter affidavit. Therefore, the matter shall be processed for listing before the Hon’ble Court as and when the connected one gets ready.

SLP(C) No.621/2014

Four weeks time as last chance is given to the respondents to file the counter affidavit. List again on 14.10.2014.

SLP(C) No.9879/2014

What gets revealed from the perusal of the office report is that service is complete as against the sole respondents but no one has entered appearance on his behalf. Therefore, the matter shall be processed for listing before the Hon’ble Court as and when the connected one gets ready.

(M K HANJURA) Registrar SB