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M/S Abhinandan Investment Ltd. Etc. vs Commissioner Of Income Tax Delhi -I on 11 August, 2016

     Item No.98                                     1

                                        REGISTRAR COURT. 2                 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 MR. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                  No(s).   7747-7748/2016

     M/S ABHINANDAN INVESTMENT LTD ETC                                  Petitioner(s)

                                                   VERSUS

     COMMISSIONER OF INCOME TAX DELHI -I                                Respondent(s)



     (with interim relief and office report)


     WITH
     SLP(C) No. 12905/2016
     (With appln.(s) for c/delay in refiling SLP and Interim Relief and
     Office Report)

      SLP(C) No. 12916/2016
     (With appln.(s) for c/delay in refiling SLP and Interim Relief and
     Office Report)


     Date : 11/08/2016 These petitions were called on for hearing today.



     For Petitioner(s)                  Mr. Udit Naresh,Adv.
                                        Ms. Kavita Jha,Adv.


     For Respondent(s)                  Mr. Anshuman Srivastva,Adv.
                                        Mrs. Anil Katiyar,Adv.


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

SLP(C) Nos. 7747-7748/2016 Signature Not Verified Digitally signed by POOJA SHARMA Date: 2016.08.11 16:26:56 IST Reason: Sole respondent is common in SLP(C) Nos. 12905 and 12916/2016 and is represented through Counsel. Hence service is deemed as complete. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

The office report is that the sole respondent has already filed the counter affidavit. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

The 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.

(M V RAMESH) Registrar MG