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Commissioner Of Income Tax 5 Mumbai vs M/S. Essar Teleholdings Ltd. Through ... on 12 September, 2014

     ITEM NO.30                   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 PANKAJ BHANDARI

     Civil Appeal        No(s).   2165/2012

     C.I.T., MUMBAI                                           Appellant(s)

                                              VERSUS

     M/S. ESSAR TELEHOLDINGS (P) LTD.                         Respondent(s)
     (with office report)
     WITH
     C.A. No. 5101/2012
     (With C.A. No. 7394/2012
     (With Office Report)
      C.A. No. 7395/2012
     (With Office Report)
      C.A. No. 7426/2012
     (With Office Report)
      C.A. No. 8195/2012
     (With Office Report)
      SLP(C) No. 8507-8509/2012
     (With Office Report)
      SLP(C) No. 21294/2012
     (With Office Report)
      SLP(C) No. 36560/2012
     (With Office Report)
      C.A. No. 381/2013
     (With Office Report)
      C.A. No. 3267/2013
     (With Office Report)
      C.A. No. 5469/2013
     (With Office Report)
      C.A. No. 6191/2013
     (With Office Report)
      C.A. No. 6192/2013
     (With Office Report)
      C.A. No. 7168/2013
     (With Office Report)
      C.A. No. 7170/2013
     (With Office Report)
      C.A. No. 7171/2013
     (With Office Report)
      SLP(C) No. 7172/2013
     (With Office Report)
Signature Not Verified


      C.A. No. 7173/2013
Digitally signed by
Rupam Dhamija
Date: 2014.09.16
     (With Office Report)
16:02:20 IST
Reason:

      C.A. No. 7920/2013
     (With Office Report)
      C.A. No. 7974/2013
     (With Office Report)
Item No.30                         -2-



C.A. No. 8341/2013
(With Interim Relief and Office Report)
C.A. No. 8342/2013
(With Office Report)
C.A. No. 8343/2013
(With Office Report)
C.A. No. 8909/2013
(With Office Report)
C.A. No. 8921/2013
(With Office Report)
C.A. No. 8933/2013
(With Office Report)
SLP(C) No. 9183/2013
(With Office Report)
C.A. No. 9184/2013
(With Office Report)
 C.A. No. 9832/2013
(With Office Report)
 C.A. No. 9833/2013
(With Office Report)
 C.A. No. 10096/2013
(With Office Report)
 SLP(C) No. 10986/2013
(With Office Report)
 SLP(C) No. 19614/2013
(With Interim Relief and Office Report)
 SLP(C) No. 21844/2013
(With Office Report)
 SLP(C) No. 21845/2013
(With Office Report)
 C.A. No. 4292/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
 C.A. No. 4308/2014
(With Office Report)

Date : 12/09/2014 This appeal was called on for hearing today.


For Appellant(s)
                    Ms. Prakriti Purnima, Adv.
                    Mrs. Anil Katiyar,Adv.


For Respondent(s)
                    Ms.   Neha Agarwal, Adv.
                    Mr.   E. C. Agrawala,Adv.
                    Mr.   Jagdish Kumar Chawla,Adv.
                    Mr.   B. S. Banthia,Adv.
                    Mr.   Rajiv Tyagi,Adv.
                    Mr.   Nikhil Nayyar,Adv.
                    Mr.   Rashmikumar Manilal Vithlani,Adv.
Item No.30                                 -3-


                       Mr. Bimal Roy Jad,Adv.
                       Mr. S. Gowthaman,Adv.
                       Mr. Ashok Mathur,Adv.
                       Mr. Aditya G., Adv.
                       Mr. Nitin Mishra, Adv.
                       M/s. Khaitan & Co.,Adv.
                       Mr. Ujjwal A. Rana, Adv.
                       M/s Gagrat & Co.,Adv.
                       Mr. Ranjit Raut, Adv.
                       Ms. Bina Gupta, Adv.


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

The matter is ready for listing before the Hon'ble Court. As and when the connected matters are ready, orders will be passed.

C.A. No.8507-8509/2012 The matter is ready for listing, as no one has put in appearance on behalf of the sole respondent. As and when the connected matters are ready, orders will be passed.

SLP(C) No. 21294/2012 The matter falls under the complete category as sole respondent has filed counter affidavit. As and when the connected matters are ready, orders will be passed.

SLP(C) No.36560/2012 The learned counsel for the petitioner to take fresh steps for effecting service on the sole respondent. Office to issue notice.

SLP(C) Nos.10986, 19614, 21844 and 21845/2013 Four weeks' time is granted to the learned counsel for the served respondents in all these matters for filing counter affidavit.

List again on 21.11.2014.

Remaining matters Deleted.

(PANKAJ BHANDARI) Registrar