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The Commissioner Of Income Tax Chennai vs M/S Sanghvi And Doshi Enterprise on 3 February, 2016

  ITEM NO.61                        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 MR. M V RAMESH

  Petition(s) for Special Leave to Appeal (C)                 No(s).   18468-18469/2015

  THE COMMISSIONER OF INCOME TAX CHENNAI                            Petitioner(s)

                                               VERSUS

  M/S SANGHVI AND DOSHI ENTERPRISE                                  Respondent(s)


  WITH
  SLP(C) No. 18470-18471/2015
  SLP(C) No. 19151/2015
  SLP(C) No. 21344/2015
  SLP(C) No. 19800/2015
  (With Office Report)

  Date : 03/02/2016 These petitions were called on for hearing today.



  For Petitioner(s)                 Ms.Sudha Pal,Adv.
                                    Mrs. Anil Katiyar,Adv.


  For Respondent(s)
                                    Mr. T. Harish Kumar,Adv.
                                    Mr.Rohit Sharma,Adv.
                                    Mr. B. Subrahmanya Prasad,Adv.


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

SLP(C) No.18468-18469 & 18470-18471/2015 Four weeks time as last chance is given to the sole respondent Signature Not Verified Digitally signed by Sushma Kumari Bajaj to file the counter affidavit.

…...2 ITEM NO.61 -2- SC18468-18469/2015 SLP(C) No.21344/2015 Four weeks time as last chance is given to the Ld.counsel for the petitioner to comply with the terms of the order dated 18.11.2015 of this Court in respect of the sole respondent.

List the above matters on 17.03.2016 SLP(C) No.19151/2015 Ld.counsel for the sole respondent has failed to file the counter affidavit within the period stipulated under the rules. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.

Ld.counsel for the sole respondent has already filed the counter affidavit. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.

(M V RAMESH) Registrar SB