Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

The Commissioner Of Income Tax vs Late Janakamma Rep. By Lrs. on 11 May, 2018

     ITEM NO.52               REGISTRAR COURT. 2                  SECTION IV-A

                         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. SANJAY PARIHAR

     Petition(s) for Special Leave to Appeal (C)         No(s).   33384/2017

     THE COMMISSIONER OF INCOME TAX & ANR.                     Petitioner(s)

                                          VERSUS

     LATE JANAKAMMA REP. BY LRS.                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.121670/2017-CONDONATION OF DELAY
     IN FILING and IA No.121676/2017-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.121671/2017-CONDONATION OF DELAY IN
     REFILING)

     WITH

     Diary No(s). 24038/2017 (IV-A)
     (FOR ADMISSION and I.R. and IA No.87602/2017-CONDONATION OF DELAY
     IN FILING and IA No.87604/2017-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

      Diary No(s). 19939/2017 (IV-A)
     (FOR ADMISSION and I.R. and IA No.114976/2017-CONDONATION OF DELAY
     IN FILING and IA No.114980/2017-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.114979/2017-CONDONATION OF DELAY IN
     REFILING)

      SLP(C) No. 1141-1142/2018 (IV-A)
     (CONDONATION OF DELAY IN FILING and IA No.134553/2017-CONDONATION
     OF DELAY IN REFILING and IA No.134555/2017-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

         SLP(C) No. 1143-1144/2018 (IV-A)


     Date : 11-05-2018 This petition was called on for hearing today.


     For Petitioner(s)
                             Mrs. Anil Katiyar, AOR
                             Mr. A. Deb Kumar, Adv.
Signature Not Verified


     For Respondent(s)
Digitally signed by
POOJA SHARMA
Date: 2018.05.11
16:52:17 TLT
Reason:                      Mr. Senthil Jagadeesan, AOR
                             Ms. Sonakshi Malhan, Adv.

                                                                      Contd...2/-
Item No. 52               -   2   -        SLP(C) No.33384/2017 etc.


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

The sole respondent is given four weeks time as last chance for filing the counter affidavit.

List again on 02.08.2018.

There was a delay in filing and refiling the petition, which stood condoned by the Hon'ble Court vide order dated 17.11.2017 subject to payment of cost. Cost has been paid after delay of six days. However, no separate application has been filed for condoning delay. Registry to draw Office Report accordingly and place the matter before the Hon'ble Court.

SLP(C) nos. 1141-42/2018 Four weeks time, as last chance, is given to the learned counsel for the petitioners to comply with the terms of the order dated 27.03.2018 of this Court in respect of the sole respondent.

List again on 02.08.2018.

The sole respondent is granted four weeks time to file the counter affidavit as last chance.

List again on 02.08.2018.

SLP(C) No. 1143-44/2018 Service of notice is complete on the sole respondent, but there is no appearance for him. Therefore, the matter shall be processed for listing before the Hon'ble Court under the Rules.

SANJAY PARIHAR Registrar PS