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The Commissioner Of Income Tax vs M/S John Brown Technologies India Pvt. ... on 19 January, 2017

     ITEM NO.16                              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 MR. PAWAN DEV KOTWAL

         Petition(s) for Special Leave to Appeal (C) No(s).                           10528/2013


     C.I.T. & ANR.                                                                   Petitioner(s)

                                                           VERSUS

     M/S JOHN BROWN TECH. INDIA PVT.LTD.                                             Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)


     WITH
     SLP(C) No. 14311/2013
     Office Report)


     Date : 19/01/2017 This petition was called on for hearing today.



     For Petitioner(s)
                                             Ms Prema Singh, Adv.
                                             Mrs. Anil Katiyar,Adv.


     For Respondent(s)
                                             Ms Shruti Iyer, Adv.
                                             Mr. Senthil Jagadeesan,Adv.


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

Sole respondent is granted two weeks time as last opportunity for filing counter affidavit.

Registry to process both the matters thereafter for being listed before the Hon'ble Court irrespective of the fact whether counter affidavit is filed or not as further Signature Not Verified Digitally signed by HEMA JOSHI opportunity is deemed to be declined.

(PAWAN DEV KOTWAL) Registrar