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Commissioner Of Income Tax (Exemption) vs Shri Shirdi Sai Darbar Charitable Trust ... on 1 August, 2018

     ITEM NO.56                              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. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)                          No(s).    2251/2018

     COMMISSIONER OF INCOME TAX (EXEMPTION)                                       Petitioner(s)

                                                          VERSUS

     SHRI SHIRDI SAI DARBAR CHARITABLE TRUST (DHARAMSHALA)Respondent(s)

     WITH
     Diary No(s). 11489/2018 (XI)
     (FOR ADMISSION and I.R. and IA No.50968/2018-CONDONATION OF DELAY
     IN FILING)
      Diary No(s). 11775/2018 (XI)


     Date : 01-08-2018 This petition was called on for hearing today.


     For Petitioner(s)                      Mr. Pravesh Thakur,Adv.
                                           Mrs. Anil Katiyar, AOR

     For Respondent(s)
                                           Ms. Jaspreet Gogia, AOR


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

Ld.   Counsel   for   the   sole   respondent   has   failed   to   file   the counter   affidavit   within   the   period   stipulated   under   the   rules. Viewed thus, the matter shall be processed for listing before the Hon'ble Court, under the rules.   

Diary No(s). 11489 and 11775/2018 These are fresh matters. Notice is not ordered. Registry to process the matters, as per rules.

RAJESH KUMAR GOEL Registrar MG