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C.I.T.,New Delhi vs Mahanagar Telephone Nigam Ltd. on 1 August, 2014

â    ITEM NO.23                          REGISTRAR COURT. 2                SECTION IIIA

                                  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). 34105/2012

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

                                                    VERSUS

    MAHANAGAR TELEPHONE NIGAM LTD.                                      Respondent(s)

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


    WITH
    SLP(C) No. 34106/2012
    (With appln.(s) for c/delay in filing slp and Office Report)
     SLP(C) No. 34107/2012
    (With appln.(s) for c/delay in refiling slp and c/delay in filing
    slp and Office Report)
     SLP(C) No. 34109/2012
    (With appln.(s) for c/delay in filing slp and c/delay in refiling
    slp and Office Report)

    Date : 01/08/2014 These petitions were called on for hearing today.


    For Petitioner(s)                  Ms. Prakriti Purnima,Adv.
                                       Mrs. Anil Katiyar ,Adv.

    For Respondent(s)                  Mr. Ved Jain,Adv.
                                       Mr. Jay Kishor Singh ,Adv.


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

The Learned counsel for the sole respondent seeks and is given six weeks’ time, as last chance to file the counter affidavit.

List again on 13.10.2014.

(M K HANJURA) Registrar Mg