Supreme Court - Daily Orders
C.I.T New Delhi vs Bishan Saroop Ram Kishan Agro P.Ltd. on 9 January, 2014
:
ITEM NO.27 REGISTRAR COURT.1 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 (Civil) No(s).10190/2012
C.I.T NEW DELHI Petitioner(s)
VERSUS
BISHAN SAROOP RAM KISHAN AGRO P.LTD. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
WITH
SLP(C) Nos.12026,11869,16130,36495 and 36496/2012
(with office report)
Date: 09/01/2014 This Petition was called on for hearing today.
For Petitioner(s)
Ms. Prachi Bajpai, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
SLP(C) Nos.10190,12026 and 11869/2012 The learned counsel for the petitioner is present. What is palpable from the perusal of the office report is that service is complete as against the respondents but no one has entered appearance on their behalf. Therefore, the SLPs shall be processed for listing before the Hon’ble Court if and when the connected one gets ready.
SLP(C) No.16130/2012The learned counsel for the petitioner is present.
Item No.27 -2-The learned Advocate, Mr. Ved Jain, appearing on behalf of the sole respondent seeks and is granted four weeks’ time to file the vakalatnama and the counter affidavit.
List again on 11.2.2014.
SLP(C) Nos.36495 and 36496/2012 The office report reveals that the matter is to be listed before the Hon’ble Judge in Chambers. List and await orders.
| | | (M.K. HANJURA) | | | |REGISTRAR | | | | | rd