Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Central 3 vs M/S Akruti City Ltd.(Formerly Known As ... on 17 July, 2019
ITEM NO.34 REGISTRAR COURT. 1 SECTION IX
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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 30339/2018
PR. COMMISSIONER OF INCOME TAX CENTRAL 3 Petitioner(s)
VERSUS
M/S AKRUTI CITY LTD.(FORMERLY KNOWN AS AKRUTI NIRMAN LTD.)
Respondent(s)
WITH
SLP(C) No. 30751/2018 (IX)
SLP(C) No. 31859/2018 (IX)
(FOR ADMISSION and I.R. and IA No.164537/2018-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 1313/2019 (IX)
Date : 17-07-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Arun Kumar Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Ms. Christi Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.30339/2018 and SLP(C) No. 1313/2019 Service is complete on the sole respondent but none has entered appearance.
SLP(C) No. 31859/2018 Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2019.07.19 16:54:47 IST Reason: Despite last opportunity having been granted, sole respondent has not filed counter affidavit, as such, further opportunity to file counter affidavit stands declined. Item No.34 -2- SLP(C) No. 30751/2018 Despite last opportunity, fresh steps for service of the sole respondent have not been taken. Ld. Counsel for the petitioner requests for one more opportunity to take fresh steps for service of the sole respondent. Strictly last chance is granted to Ld. Counsel for the petitioner for taking fresh steps for service of the sole respondent within two weeks. If fresh steps are not taken within two weeks, Registry to process the matter for listing before the Hon’ble Judge in Chamber for orders. If fresh steps are taken within two weeks, be processed as per rules and the matter be listed before this Court again on 23.10.2019.
ANIL LAXMAN PANSARE Registrar