Supreme Court - Daily Orders
The Commissioner Of Income Tax Central ... vs M/S Ngc Networks (India) Pvt Ltd on 29 January, 2020
ITEM NO.37 REGISTRAR COURT. 2 SECTION IX
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. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 22764/2018
THE COMMISSIONER OF INCOME TAX CENTRAL 11 Petitioner(s)
VERSUS
M/S NGC NETWORKS (INDIA) PVT LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.110506/2018-CONDONATION OF DELAY
IN FILING )
WITH
SLP(C) No. 24884/2018 (XIV)
(PURSUANT TO LD. REGISTRAR'S ORDER DATED 06.12.2018, LIST BEFORE
HON'BLE COURT)
SLP(C) No. 23458/2018 (IX)
SLP(C) No. 24307/2018 (IX)
SLP(C) No. 23662/2018 (IX)
SLP(C) No. 33080/2018 (IX)
SLP(C) No. 31958/2018 (IX)
(FOR ADMISSION and I.R. and IA No.163941/2018-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 14932/2019 (IX)
(IA No.90487/2019-CONDONATION OF DELAY IN FILING and IA
No.90488/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
[ TO BE TAKEN UP ALONG WITH ITEM NO. 46 I.E. D. NO. 18788/2019. ])
SLP(C) No. 14939/2019 (IX)
(FOR ADMISSION and I.R. and IA No.86177/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 14928/2019 (IX)
(FOR ADMISSION and I.R. and IA No.87126/2019-CONDONATION OF DELAY
IN FILING and IA No.87127/2019-EXEMPTION FROM FILING C/C OF THE
Signature Not Verified
IMPUGNED JUDGMENT)
Digitally signed by
Rajiv Kalra
Date: 2020.01.29
17:15:42 IST
Reason:
SLP(C) No. 15644/2019 (IX)
(FOR ADMISSION and I.R. and IA No.88678/2019-CONDONATION OF DELAY
IN FILING)
ITEM NO.37 REGISTRAR COURT. 2 SECTION IX
SLP(C) No. 21333/2019 (IX)
(IA No.108867/2019-CONDONATION OF DELAY IN FILING and IA
No.108869/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.108868/2019-CONDONATION OF DELAY IN REFILING)
SLP(C) No. 15669/2019 (IX)
(FOR ADMISSION and I.R. and IA No.85439/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 15022/2019 (IX)
(FOR ADMISSION and I.R. and IA No.88970/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 15117/2019 (IX)
(FOR ADMISSION and I.R. and IA No.85410/2019-CONDONATION OF DELAY
IN FILING and IA No.85611/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 17109/2019 (IX)
(FOR ADMISSION and I.R. and IA No.98351/2019-CONDONATION OF DELAY
IN FILING and IA No.98354/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 21191/2019 (IX)
(FOR ADMISSION and I.R. and IA No.95912/2019-CONDONATION OF DELAY
IN FILING)
Diary No(s). 21877/2019 (IX)
(FOR ADMISSION and I.R. and IA No.100164/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 17114/2019 (IX)
( IA No.97678/2019-CONDONATION OF DELAY IN FILING and IA
No.97679/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 16454/2019 (IX)
(FOR ADMISSION and I.R. and IA No.95282/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 16031/2019 (IX)
(FOR ADMISSION and I.R.)
SLP(C) No. 19628/2019 (IX)
(FOR ADMISSION and I.R. and IA No.108837/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 23320/2019 (IX)
SLP(C) No. 23439/2019 (IX)
(FOR ADMISSION and I.R. and IA No.141869/2019-CONDONATION OF DELAY
IN FILING and IA No.141870/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
ITEM NO.37 REGISTRAR COURT. 2 SECTION IX
SLP(C) No. 918/2020 (IX)
(IA No.197224/2019-CONDONATION OF DELAY IN FILING)
Date : 29-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mrs. Anil Katiyar, AOR
Mr. Sumanta S. Bandyopadhyay, Adv.
For Respondent(s)
Ms. Kavita Jha, AOR
Ms. Devika Jain, Adv.
Mr. Anurag, AOR
Mr. Jasdeep Singh Dhillon, Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. Vishnu Sharma, Adv.
Mr. Praveen Swarup, AOR
Mr. T. V. S. Raghavendra Sreyas, AOR
Mr. Naveen Hegde, Adv.
Mrs. Gayatri Gulati Sreyas, Adv.
Mr. Aakarshan Aditya, AOR
Mr. Vivek Sarin, Adv.
Mr. Kuldeep Jauhari, Adv.
Mr. Satish C. Kaushik, Adv.
Mr. Rustom B. Hathikhanawala, AOR
UPON hearing the counsel, the Court made the following
O R D E R
SLP(C) Nos. 17109/2019, 16454/2019 Ld. counsel for the petitioner has failed to take requisite steps for effecting service upon the Sole Respondent. Viewed thus, matter be processed for listing before the Hon’ble Judge in Chambers for further directions. Await Orders. List thereafter.
SLP(C) No. 23320/2019 Notice could not be served to the Sole Respondent and same returned back “undelivered”. Hence, Ld. counsel for the petitioner shall file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within a period of two weeks.
List again on 30.03.2020.
ITEM NO.37 REGISTRAR COURT. 2 SECTION IX SLP(C) No. 23439/2019 Service of notice is complete on the Sole Respondent but no one has chosen to enter appearance on his behalf. However, today Mr. Rustom B. Hathikhanawala Ld. Advocate-on-Record appears on behalf the Sole Respondent and intends to file vakalatnama and counter Affidavit. As per office report, notice was delivered to the Sole Respondent, but no one has entered appearance on his behalf so far and time of 30 days has elapsed in terms of Order XXI Rule 14(1) of SCR, 2013. Nor any application for extension of time was moved under Order V, Rule 1(22) of SCR, 2013. In these circumstances, last chance is granted to sole respondent to file vakalatnama and counter Affidavit within four weeks.
List the matter before the Hon’ble Court as per rules after expiry of four weeks.
SLP(C) No. 918/2020
Await return of service of notice already issued to the sole respondent.
List again on 30.03.2020.
ALL OTHER MATTERS Already ordered to be listed before the Hon’ble Court. Hence, no further order needs to be passed.
RAJIV KALRA Registrar pm