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Commissioner Of Income Tax Income Tax ... vs M/S Hindustan Organics Chemicals Ltd. ... on 2 September, 2016

      ITEM NO.28                         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).   31268/2014

      COMMISSIONER OF INCOME TAX-IV MUMBAI                               Petitioner(s)

                                                    VERSUS

      M/S HINDUSTAN ORGANICS CHEMICALS LTD                               Respondent(s)

      (with office report)

      WITH
      SLP(C) No. 29570/2015
      (With Office Report)


      Date : 02/09/2016 This petition was called on for hearing today.


      For Petitioner(s)                  Mr.Anil Hooda,Adv.
                                         Mr.Ankit Gupta,Adv.
                                         Mrs. Anil Katiyar,Adv.

      For Respondent(s)


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

Ld.counsel for the petitioner shall within a period of four weeks file the fresh particulars of the sole respondent and he shall also take fresh steps for the service of notice to him within the same period.

Ld.counsel for the petitioner is directed to take fresh steps in respect of the sole respondent within four weeks.

List the matter again on 19.10.2016.

(M V RAMESH) Registrar SB