Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax 4, ... vs M/S. Mphasis Ltd on 21 February, 2025
ITEM NO.48 REGISTRAR COURT 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 MS. SUJATA SINGH
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 20567/2024
THE PR. COMMISSIONER OF INCOME TAX 4, BANGALORE & ANR.Petitioner(s)
VERSUS
M/S. MPHASIS LTD. Respondent(s)
IA No.231136/2024-CONDONATION OF DELAY IN FILING and IA
No.231137/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.231135/2024-CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS and IA No.244589/2024-APPLICATION FOR PERMISSION
IA No. 244589/2024 - APPLICATION FOR PERMISSION
IA No. 231136/2024 - CONDONATION OF DELAY IN FILING
IA No. 231135/2024 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 231137/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 21-02-2025 This matter was called on for hearing today.
For Petitioner(s) :
Mr. Raj Bahadur Yadav, AOR Mr. Ashok Kumar B, Adv.
Mr. Aditya Kumar,Adv.
For Respondent(s) : Mr. Kunal Verma, AOR UPON hearing the counsel the Court made the following O R D E R Four weeks time, as last chance is granted to sole respondent to file counter affidavit. After expiry of four weeks, list the matter before the Hon'ble Court.Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2025.02.21 17:24:55 IST Reason:
SUJATA SINGH Registrar MG