Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 4 vs M/S Linea Fashions (India) Pvt Ltd on 14 August, 2018
ITEM NO.71 REGISTRAR COURT. 1 SECTION XII
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. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 8427/2018
PRINCIPAL COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
M/S LINEA FASHIONS (INDIA) PVT LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.40990/2018-CONDONATION OF DELAY
IN FILING and IA No.40991/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 14-08-2018 This petition was called on for hearing today.
For Petitioner(s)
Ms. Prema Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Ms. Suchitra Kumbhat, Adv.
Mr. Vivek Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Last and final opportunity is granted to the sole respondent for filing counter affidavit within four weeks.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity stands declined.
Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2018.08.18 KAPIL MEHTA 13:49:12 IST Reason: Registrar 14.8.2018 rd