Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Jumbo Packaging Industries on 1 July, 2016
ITEM NO.21 REGISTRAR COURT. 1 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. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 37835/2013
COMMR.OF I.T Petitioner(s)
VERSUS
JUMBO PACKAGING INDUSTRIES Respondent(s)
(with office report)
WITH
SLP(C) No. 363/2014
Office Report)
C.A. No. 1995-1998/2014
Office Report)
SLP(C) No. 4006/2014
Office Report)
SLP(C) No. 6003-6006/2014
Office Report)
C.A. No. 6574/2014
Office Report)
SLP(C) No. 15966/2014
Office Report)
SLP(C) No. 11323/2015
Office Report)
C.A. No. 5035/2015
Office Report)
SLP(C) No. 8110-8111/2016
Office Report)
Date : 01/07/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Ajay Singh, Adv.
Signature Not Verified
Mrs. Anil Katiyar,Adv.
Digitally signed by
SONALI SAUND
Date: 2016.07.01
Ms. Mehak Gupta, Adv.
17:16:52 IST
Reason: Ms. Kavita Jha,Adv.
For Respondent(s)
Ms. Mehak Gupta, Adv.
Ms. Kavita Jha,Adv.
Item No.21 -2-
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 37835/2013 and 363/2014 Service is complete but none has entered appearance. SLP(C) No. 6003-6006 and 15966/2014 Fresh steps to be taken for service of the respondents within two weeks, as last opportunity. Notice thereafter be issued.
C.A. No. 6574/2014
Fresh, latest, complete and correct address of the sole respondent be furnished within two weeks. Notice thereafter be issued.
C.A. No. 1995-1998/2014 None appears for respondent No.1, despite due service. Last opportunity for taking appropriate steps for service of respondent No.2 within two weeks. Notice thereafter be issued.
SLP(C) No. 4006/2014
The Ld. Counsel for the sole respondent submits that she does not want to file counter affidavit. As such, the matter stands complete. To be listed before the Hon'ble Court alongwith the connected matters.
SLP(C) No. 11323/2015
The Ld. Advocate, Ms. Mehak Gupta, appearing on behalf of Ms. Kavita Jha, Advocate-on-record appears for the sole respondent. She seeks time to file vakalatnama and counter affidavit. Be filed within four weeks. Item No.21 -3- C.A. No. 5035/2015
The Ld. Counsel for the sole respondent submits that she does not want to file counter affidavit.
Appellant to file affidavit of valuation within three weeks' time.
Thereafter, the matter be processed for listing before the Hon'ble Court, however, alongwith the connected matters. SLP(C) No. 8110-8111/2016 The Ld. Advocate, Mr. Ajay Singh, appearing on behalf of Ms. Anil Katiyar, Advocate-on-record appears for the sole respondent. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.
List again on 1.9.2016.
(PAWAN DEV KOTWAL) Registrar