Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax vs M/S Pepsi Foods Ltd. (Now Pepsico India ... on 1 August, 2019
ITEM NO.15 REGISTRAR COURT. 1 SECTION XIV
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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 30284/2015
DEPUTY COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S PEPSI FOODS LTD. (NOW PEPSICO INDIA HOLDINGS PVT.
LTD.)Respondent(s)
(LIST ONLY SLP(C) NO.34142/2016, SLP(C) NO.3136 AND 3138/2017,
SLP(C) No. 14465/2017 and SLP(C) NO.10941/2019
IA No. 1/2015 - CONDONATION OF DELAY IN FILING)
WITH
SLP(C) No. 34142/2016 (III)
)
SLP(C) No. 3138/2017 (III)
)
SLP(C) No. 3136/2017 (III)
)
SLP(C) No. 14465/2017 (IV-B)
)
SLP(C) No. 10941/2019 (XIV)
( IA No.63284/2019-CONDONATION OF DELAY IN FILING)
Date : 01-08-2019 These matters were called on for hearing today.
For Petitioner(s)
Mr A Deb Kumar, Adv.
Ms A Deepa, Adv.
Mr Vipan Kumar sharma, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Signature Not Verified
Ms Priya Tandon, Adv.
Digitally signed by
HEMA JOSHI
Date: 2019.08.05
Mr. Harpreet Singh Ajmani, AOR
09:52:42 IST
Reason: Ms Devika Jain, Adv.
Ms. Kavita Jha, AOR
Mr. Ambhoj Kumar Sinha, AOR
-2-
Item no.15
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 34142/2016
Ld. Counsel for the petitioner to take fresh steps to effect service on the sole respondent within two weeks time as last opportunity. Ld. Counsel for the petitioner has requested for dasti service. Dasti in addition is allowed. SLP(C) No.3138, 3136 of 2017 Ld. Counsel for the petitioner to take fresh steps to effect service on the sole respondent within two weeks time. Ld. Counsel for the petitioner has requested for dasti service. Dasti in addition is allowed. SLP(C) No. 14465/2017
Sole respondent is granted four weeks time for filing counter affidavit.
SLP(C) No. 10941/2019
Sole respondent is granted four weeks time for filing counter affidavit.
List again on 28.11.2019.
ANIL LAXMAN PANSARE Registrar