Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S. Carrier Air-Conditioning And ... on 14 July, 2017
ITEM NO.23 REGISTRAR COURT. 2 SECTION IV-B
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. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 34890/2016
(Arising out of impugned final judgment and order dated 25-04-2016
in ITA No. 5/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S. CARRIER AIR-CONDITIONING AND REFRIGERATION Respondent(s)
WITH
((1)Vakalatnama/ Memo of Appearance (2)Other (3)Other (4)Other
(5)Non mentioning of date of filing/drawn by. (6)Non inclusion of
complete listing proforma filled in, signed in the paper-books.
(7)Other (8)Other Non filing of CD. (in case of commercial
litigation).Non Mentioning of Assessment year on cover page of
paper books and page B of List of Dates (income tax matters)Other
Annexures.referred to in the petition not true copies of the
documents before the court below/ annexures not in chronological
order as per list of dates.)
Date : 14-07-2017 This petition was called on for hearing today.
For Petitioner(s) Mr.Sachin Sharma,Adv.
Ms.Anil Katiyar, AOR
For Respondent(s) Mr.Ambhoj Kumar Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.34890/2016
Service is not complete in respect of the sole respondent. However, Signature Not Verified Mr.Ambhoj Kumar Sinha, Ld.counsel undertakes to appear for the above said respondents. He seeks and is given four week's Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.07.15 12:42:31 IST Reason: time to file the vakalatnama and the counter affidavit.
…......2 ITEM NO.23 -2- Ld.counsel for the petitioner is directed to serve the copy of pleading to the said respondent within one week after filing the vakalatnama.
In other matter, file is not received. List the matters again on 24.08.2017.
( SANJAY PARIHAR ) Registrar SB