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Joint Commissioner Of Income Tax ... vs M/S Ramco Cements Ltd. , (Formerly Known ... on 19 July, 2016

     ITEM NO.77                         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 MR. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                   No(s).   6141/2016

     JOINT COMMISSIONER OF INCOME TAX RANGE-I                            Petitioner(s)

                                                    VERSUS

     M/S RAMCO CEMENTS LTD.(FORMERLY KNOWN AS M/S MADRAS CEMENTS LTD. )
                                                       Respondent(s)

     WITH
     SLP(C) No. 10566/2016
     (With Office Report)


     Date : 19/07/2016 This petition was called on for hearing today.


     For Petitioner(s)                  Mr.Balkishan Ladhania,Adv.
                                        Mr.Mrinmayee Sahu,Adv.
                                        Mrs. Anil Katiyar,Adv.


     For Respondent(s)                   Ms.Divya Swami,Adv.
                                         Mrs. Prabha Swami,Adv.



                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The sole respondent shall be at liberty to file the counter affidavit within a period of four weeks.

Service is awaited in respect of the sole respondent, however, Mrs. Prabha Swami, Ld.counsel undertakes to appear for the said respondent. She seeks and is given two weeks time to file the Signature Not Verified vakalatnama and four weeks time to file the counter affidavit.

…......2 ITEM NO.77 -2- SC6141/2016 Ld.counsel for the petitioner is directed to serve the copy of pleadings to the said respondent within one week after filing the vakalatnama.

List the matter again on 30.08.2016.

(M V RAMESH) Registrar SB