Supreme Court - Daily Orders
C.I.T,Karnal vs Sushil Kumar Gupta Prop. M/S Aalishan ... on 5 January, 2015
 ITEM NO.50 REGISTRAR COURT. 2 SECTION IIIA
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 10542/2013
C.I.T,KARNAL Petitioner(s)
VERSUS
SUSHIL KUMAR GUPTA PROP.M/S ASIAN EXPORT Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 05/01/2015 This petition was called on for hearing today.
For Petitioner(s) Mr. Vipin Kumar,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Office Report is that although by Order dated 14.10.2014 of this Court three weeks time as last chance was given to the learned counsel for the petitioner for taking fresh steps for the service of notice to the unserved sole respondent, yet he has not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon’ble Judge in Chambers for further future directions. Await orders. List thereafter.
Signature Not Verified(M K HANJURA) Registrar Digitally signed by Madhu Grover Date: 2015.01.06 16:31:12 IST Reason: MG