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Supreme Court - Daily Orders

Commissioner Of Income Tax Central vs M/S. Clarity Gold(P) Ltd. on 11 February, 2019

     ITEM NO.46                                          1

                                      REGISTRAR COURT. 2               SECTION XV

                                  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 RAJESH KUMAR GOEL

     Civil Appeal                No(s).    8308/2018

     COMMISSIONER OF INCOME TAX CENTRAL                                 Appellant(s)

                                                       VERSUS

     M/S. CLARITY GOLD(P) LTD.                                          Respondent(s)


     WITH
     C.A. No. 10055/2018 (XV)

      Diary No(s). 26205/2018 (XV)
     (FOR ADMISSION and I.R. and IA No.142260/2018-CONDONATION OF DELAY
     IN FILING and IA No.142262/2018-CONDONATION OF DELAY IN REFILING)

      C.A. No. 97/2019 (XV)
     ( IA No.177214/2018-CONDONATION OF DELAY IN FILING)

     Date : 11-02-2019 This appeal was called on for hearing today.


     For Appellant(s)                  Mr. Syed Tanweer Ahmad,Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)                 Ms. Kajal Bhatia,Adv.
                                       Mr. A. Karthik,Adv.


                             UPON hearing the counsel the Court made the following
                                                O R D E R
C.A. No. 8308 and 10055/2018

The office report indicates that service is not complete in respect of sole respondent.

Signature Not Verified However, Ms. Kajal Bhatia, Ld. Counsel appearing on behalf of Digitally signed by

Mr. A. Karthik, Ld. Advocate-on-Record seeks and is given four MADHU GROVER Date: 2019.02.13 15:37:14 IST Reason: weeks’ time to file vakalatnama and counter affidavit on behalf of sole respondent. Ld. Counsel for appellant is directed to serve the copy of the pleadings to the said respondent within a period of ITEM NO.46 2 one week after filing of the vakalatnama.

C.A. No. 97/2019

The office report indicates that service is not complete in respect of sole respondent.

However, Ms. Kajal Bhatia, Ld. Counsel appearing on behalf of Mr. A. Karthik, Ld. Advocate-on-Record seeks and is given four weeks’ time to file vakalatnama and counter affidavit on behalf of sole respondent. Ld. Counsel for appellant is directed to serve the copy of the pleadings to the said respondent within a period of one week after filing of the vakalatnama.

Learned counsel for appellant shall within a period of four weeks’ file the affidavit of valuation.

List again on 23.4.2019.

RAJESH KUMAR GOEL Registrar MG