Supreme Court - Daily Orders
The Commissioner Of Income Tax 23 vs M/S Mansukh Dyeing And Printing Mills on 4 November, 2015
ITEM NO.32 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 10300/2014
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S MANSUKH DYEING & PRINTING MILLS Respondent(s)
(with office report)
Date : 04/11/2015 This petition was called on for hearing today.
For Petitioner(s)
Ms. Rita Gupta, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr. Kaustabh Shukla, Adv.
Mr. Vinodh Kanna B.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Vakalatnama for the sole respondent has been filed.
Counter affidavit be filed within four weeks.
List again on 18.1.2016.
(RACHNA GUPTA) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.11.04 17:28:00 IST Reason: