Supreme Court - Daily Orders
The Deputy Commissioner Of Income Tax ... vs Kalinga Institute Of Industrial ... on 29 January, 2020
ITEM NO.63 REGISTRAR COURT. 1 SECTION XI-A
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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 29304/2019
THE DEPUTY COMMISSIONER OF INCOME TAX (EXEMPTION) & ANR.
Petitioner(s)
VERSUS
KALINGA INSTITUTE OF INDUSTRIAL TECHNOLOGY (HEREINAFTER CALLED
KIIT) Respondent(s)
Date : 29-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Uday Bhan Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on the sole respondent on 23.1.2020. Ld. Advocate, Mr. Amitesh Kumar, appearing on behalf of Mr.Mritunjay Kumar Sinha, Advocate-on-record appears for the respondent. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.
List again on 1.4.2020.
ANIL LAXMAN PANSARE Registrar Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2020.02.01 10:52:37 IST Reason: