Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax vs M/S. Shri Venkateshwar Cotton Co. ... on 2 July, 2014
Ø ITEM NO.57 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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 4104/2013
ASSTT. C.I.T Petitioner(s)
VERSUS
M/S VENKATESHWAR COTTON CO. Respondent(s)
With SLP(C) Nos. 12600 and 20410/2013
Date : 02/07/2014 This petition was called on for hearing today.
For Petitioner(s) Mr.Ashok Singh,adv.
Mrs. Anil Katiyar ,Adv.
Ms.Namita Choudhary,adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the petitioner is present in all the three matters.
What gets revealed from the perusal of the office report is that the unserved cover containing the notice sent to the sole respondent in SLP(C) No.4104/13 has been received back with the postal remarks "Venkateshwar Cotton Co.is not present at the given address". In SLP(C) No.12600/13 the office report indicates that notice has been received back with the postal remarks "incomplete address without Commissioner No." Therefore, the Ld.counsel for the petitioner is directed to file the fresh particulars of these respondents and the requisites for the service of notice to them within a period of three weeks.
Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.07.04 11:20:03 IST Reason:....2 ITEM NO.57 -2- As far as SLP(C) No.20410/13 is concerned, await the return of the service of notice already issued to the sole respondent under registered cover.
Ld.counsel for the petitioner is directed to file the affidavit in proof of dasti service of notice already issued to the sole respondent.
List again on 04.09.2014.
(M K HANJURA) Registrar SB