Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs P.C. Naidu (D) Thr. Lrs. on 7 November, 2016
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
ITEM NO.25 COURT NO.13 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) No.1426/2014
(Arising out of impugned final judgment and order dated 02/11/2011
in ITA No. 631/2006 passed by the High Court of Karnataka at
Bangalore)
C.I.T & ANR Petitioner(s)
VERSUS
P.C.NAIDU Respondent(s)
(office report on default)
WITH
SLP(C) No. 1437/2014
(Office Report on default)
Date : 07/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
[IN CHAMBERS]
For Petitioner(s) Mrs. Gargi Khanna, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, further four weeks' time is granted to learned counsel for the petitioners to file formal application for substitution for bringing on record the legal representatives of deceased sole respondent in both the matters.
Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2016.11.08 17:24:48 IST Reason: (RASHMI DHYANI) (TAPAN KUMAR CHAKRABORTY) SR.P.A. COURT MASTER