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Commissioner Of Income Tax vs St. George Educational Trust on 25 August, 2014

     ITEM NO.51                              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 PANKAJ BHANDARI

     Petition(s) for Special Leave to Appeal (C)                          No(s).    18061/2013

     C.I.T.                                                                        Petitioner(s)

                                                            VERSUS

     ST.GEORGE EDUCATIONAL TRUST                                                   Respondent(s)

     WITH
     SLP(C) No. 35768/2013
     (With appln.(s) for Office Report)

     Date : 25/08/2014 This petition was called on for hearing today.

     For Petitioner(s)
                                             Mrs. Anil Katiyar ,Adv.
                                             Mr Tulsi Prasad Rastogi, Adv.

     For Respondent(s)
                                             Mr A.G.Garg, Adv.
                                             Ms. Shweta Garg ,Adv.

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

Despite Registrar's Court order dt.8.7.2014 process fee and spare copies have not been filed. Four weeks time is granted as last opportunity to the ld. Counsel for the petitioner.

List again on 18.11.2014.

Service is complete.

Despite final opportunity, counter affidavit has not been filed.

Matter falls under complete category. As and when Signature Not Verified connected matter is ready, orders would be passed.

(PANKAJ BHANDARI) Registrar