Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Central 1 vs M/S Vijay Infrastructure Limited ... on 26 August, 2019
Author: R. Subhash Reddy
Bench: R. Subhash Reddy
ITEM NO.35 COURT NO.6 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 9440/2018
PR. COMMISSIONER OF INCOME TAX CENTRAL 1 Petitioner(s)
VERSUS
M/S VIJAY INFRASTRUCTURE LIMITED THROUGH DIRECTOR Respondent(s)
((1)Other (2)Other-PETITION IS TIME BARRED. DELAY DAYS BE FILLED
BOTH IN APPLN.AND O/R ON LIMITATION IN GREEN SHEET (3)Other-CLAUSE
(6) AND (9) OF LISTING PROFORMA NOT PROPERLY FILLED (4)Other-PARA
NO-3 OF SLP H/C PARTICULARS BE CORRECTED (5)Other-ANNEXTURE AS TRUE
COPY NOT SIGNED (6)Other-C/COPY NOT FILED. APPLICATION EXEMPTION
FROM FILING C/COPY IS REQUIRED (7)Other-ENSURE PROPER COMPLIANCE OF
DECLARATION. CHECK ALL THREE P/BOOKS (NOT A DEFECT) (8)Other-C/COPY
NOT FILED. APPLN.EXEMPTION FROM FILING C/COPY IS REQUIRED )
Date : 26-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R. SUBHASH REDDY
[IN CHAMBER]
For Petitioner(s) Ms.Sunita Sharma,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Finally, four weeks’ time is granted to Learned counsel for the petitioner to cure the defects, pointed out by the Registry.
(SUSHMA KUMARI BAJAJ) (NISHA TRIPATHI)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2019.08.28
12:34:43 IST
Reason: