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The Commissioner Of Income Tax Iv vs M/S My Home Power Ltd on 7 December, 2015

Bench: Kurian Joseph, Arun Mishra

     ITEM NO.4                              COURT NO.13                    SECTION IIIA

                                 S U P R E M E C O U R T O F         I N D I A
                                         RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                    No(s).    20134/2014

     (Arising out of impugned final judgment and order dated 19/02/2014
     in ITA No. 60/2014 passed by the High Court of A.P. at Hyderabad)

     THE COMMISSIONER OF INCOME TAX-IV HYDERABAD                            Petitioner(s)

                                                      VERSUS

     M/S MY HOME POWER LTD                                                  Respondent(s)

     (with interim relief and office report)

     WITH
     SLP(C) No. 20211/2015
     (With Office Report)

     WITH
      SLP(C) No. 31846/2015
     (With Office Report)

     Date : 07/12/2015 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE KURIAN JOSEPH
                           HON'BLE MR. JUSTICE ARUN MISHRA

     For Petitioner(s)                 Mr. Arijit Prasad, adv.
                                       Ms. Rekha Pandey, Adv.
                                       Mr. Zoheb Hussain, Adv.
                                       Ms. Gargi Khanna, Adv.
                                       Mrs. Anil Katiyar,Adv.

     For Respondent(s)                 Mr. Ashutosh Sharma, Adv.
                                       Mr. Siddharth Krishan Dwivedi, Adv.
                                       Mr. Gunnam Venkateswara Rao,Adv.

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

SLP ( C) Nos. 20134/2014 & 31846/2015 Mr. Ashutosh Sharma, learned counsel appears on Signature Not Verified Digitally signed by behalf of Mr. Gunnam Venkateswara Rao,learned counsel for Rajni Mukhi Date: 2015.12.09 15:53:07 IST Reason: respondent in both matters. He has stated that he will also file vakalatnama in SLP ( C) No. 31846/2015. Service be treated as complete in SLP (C) No. 31846/2015.

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Counter Affidavit be filed within four weeks. Rejoinder Affidavit, if any, be filed within another two weeks.

Issue fresh notice.

Dasti, in addition, is permitted.

    (Rajni Mukhi)                        (Renu Diwan)
       Sr. P.A.                           Court Master