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Kaushal Kishore Agarwal Prop. M/S Kunnj ... vs Income Tax Officer on 21 August, 2017

      ITEM NO.56                             REGISTRAR COURT. 2                 SECTION XV

                                     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. SANJAY PARIHAR

      Petition(s) for Special Leave to Appeal (C)                      No(s).   6719/2017

      KAUSHAL KISHORE AGARWAL PROP. M/S KUNNJ KAUSHAL NARNOLI JEWELLERS
                                                        Petitioner(s)

                                                        VERSUS

      INCOME TAX OFFICER                 & ANR.                              Respondent(s)

      (SERVICE NOT COMPLETE IN R/O BOTH THE RESPONDENTS.)


      Date : 21-08-2017 This petition was called on for hearing today.



      For Petitioner(s)                  Mr.Asok Kumar,Adv.
                                         Mr.Praveen Swarup, AOR

      For Respondent(s)


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

Service of notice is complete on the respondent No.2, but no one has entered appearance on his behalf.

As per tracking report, notice sent to the respondent No.1 has been received back undelivered. Hence, Ld.counsel for the petitioner shall file the fresh particulars of the said respondent within a period of four weeks and he shall also take fresh steps for the service of notice to him within the same period.

List the matter again on 09.10.2017.

SANJAY PARIHAR BAJAJ Date: 2017.08.22 16:01:59 IST Registrar SB Reason: