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Commissioner Of Income Tax Karnal vs M/S Carpet India.Panipat(Haryana) on 19 July, 2017

     Item No. 17                       1

                             REGISTRAR COURT. 2                   SECTION IV-B

                         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).    8368/2009

     COMMISSIONER OF INCOME TAX KARNAL                         Petitioner(s)

                                           VERSUS

     M/S CARPET INDIA.PANIPAT(HARYANA)                         Respondent(s)

     (Complete)


     WITH
     SLP(C) No. 7331/2017 (III)
     SLP(C) No. 9284/2017 (III)
     SLP(C) No. 19482/2010 (IV-B)
     SLP(C) No. 20408/2013 (IV-B)
     (COMPLETE)
     SLP(C) No. 10542/2013 (IV-B)
     (COMPLETE)
      SLP(C) No. 20941/2010 (IV-B)
     (Complete)
      SLP(C) No. 23683/2010 (IV-B)
     (Complete)
      SLP(C) No. 3133/2012 (IV-B)
     (Complete)
      SLP(C) No. 27636/2010 (IV-B)
     (Incomplete. Registrar Court)
      SLP(C) No. 27635/2010 (XIV)
     SLP(C) No. 29783/2011 (IV-B)
     (complete)
      SLP(C) No. 33058/2012 (IV-B)
     (Complete)

     Date : 19-07-2017 This petition was called on for hearing today.


     For Petitioner(s)       Ms. Rita Gupta,Adv.
                             Mr. Anil Katiyar, AOR
Signature Not Verified


     For Respondent(s)        Mr. Avi Tandon,Adv.
Digitally signed by
MADHU GROVER
Date: 2017.07.20
10:20:16 IST
Reason:                      Mr.   T. Mahipal, AOR

                             Mr. Arvind Gupta,Adv.
                             Mr. Sreenath S.,Adv.

                             Mr. Ranjan Kumar, AOR

                             Mr. Akshat Goel,Adv.
Item No. 17                      2

                       M/s. Lex-peritia & Co., AOR

                       Mr. Ambhoj Kumar Sinha, AOR

                       Mr. Anunav Kumar,Adv.
                      Mr. Jagdish Kumar Chawla, AOR

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

SLP(C) Nos. 27635/2010 and 10542/2013 Ld. Counsel for the sole respondent has failed to file the counter affidavit within the period stipulated under the rules. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

The office report indicates that as per postal receipt sole respondent has refused to accept the service of notice sent to him. This refusal on his part constitutes proper service but no one has entered appearance on his behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

The office report indicates that service of notice is complete on the sole respondent but no one has entered appearance on his behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

In all other matters - Four weeks time, as last chance is given to the sole respondent to file the counter affidavit. After expiry of four weeks, list the matter before the Hon'ble Court.

SANJAY PARIHAR Registrar MG