Supreme Court - Daily Orders
Commissioner Of Income Tax, Sambalpur vs Kamaljeet Singh Ahluwalia on 11 August, 2017
ITEM NO.67 REGISTRAR COURT. 2 SECTION XI -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). 14344/2017
COMMISSIONER OF INCOME TAX, SAMBALPUR Petitioner(s)
VERSUS
KAMALJEET SINGH AHLUWALIA & ORS. Respondent(s)
Date : 11-08-2017 This petition was called on for hearing today.
For Petitioner(s) Ms.Gunwant Dara,Adv.
Mr.Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service of notice is complete on the respondent No.6, but no one has entered appearance on his behalf.
As per tracking report, notices sent to the respondent Nos.1-5 has been received back undelivered. Hence, Ld.counsel for the petitioner shall file the fresh particulars of the said respondents within a period of four weeks and he shall also take fresh steps for the service of notice to him within the same period.
List the matter again on 22.09.2017.
SANJAY PARIHAR Signature Not Verified Registrar SB Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.08.12 10:30:30 IST Reason: