Supreme Court - Daily Orders
Swarn Singh vs Commissioner Of Income Tax Patiala on 23 February, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.37 COURT NO.12 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 18298/2017
(Arising out of the final judgment & order dtd. 10.11.2016 in ITA
No. 342 of 2016 (O&M) passed by the High Court of Punjab & Haryana
At Chandigarh)
SWARN SINGH Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, PATIALA Respondent(s)
Date : 23-02-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBERS]
For Petitioner(s)
Ms. Manju Jetley, AOR (Not Present)
For Respondent(s)
The Court made the following
O R D E R
Four weeks' time, as a last opportunity, is granted to learned counsel for the petitioner to cure the defects pointed out by the Registry, failing which the Special Leave Petition shall stand dismissed without further reference to the Court.
(SONALI SAUND) (RAJINDER KAUR)
SENIOR PERSONAL ASSISTANT COURT MASTER
Signature Not Verified
Digitally signed by
SONALI SAUND
Date: 2018.02.24
20:32:24 IST
Reason: