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Supreme Court - Daily Orders

Principal Commissioner Of Income Tax ... vs M/S Arch Fine Chemicals Pvt Ltd on 16 March, 2018

     ITEM NO.60                          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 MR. KAPIL MEHTA

     Petition(s) for Special Leave to Appeal (C)                     No(s).   21869/2017

     PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL 3                        Petitioner(s)

                                                      VERSUS

     M/S ARCH FINE CHEMICALS PVT LTD                                       Respondent(s)

(IA No.69996/2017-CONDONATION OF DELAY IN FILING only SLP Nos. 21937, 22381, 31063 and 31059 of 2017 to be listed before Registrar Court on 16.03.2018.) WITH SLP(C) No. 21937/2017 (IX) (FOR ADMISSION and I.R. and IA No.57670/2017-CONDONATION OF DELAY IN FILING) SLP(C) No. 22381/2017 (IX) (FOR ADMISSION and I.R. and IA No.69768/2017-CONDONATION OF DELAY IN FILING and IA No.69769/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 31063/2017 (IX) (FOR ADMISSION and I.R. and IA No.107042/2017-CONDONATION OF DELAY IN FILING and IA No.107046/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 31059/2017 (IX) ([TO BE TAKEN UP ALONGWITH ITEM NO. 31 I.E. D.NO.32628/2017]) Date : 16-03-2018 This petition was called on for hearing today.

For Petitioner(s) Dr. (Mrs.) Laxmi Shastri, Adv.

Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Aman Varma, AOR Mr. P. N. Gupta, AOR Ms. Gargi Sethee, Adv.

Ms. Geetanjali Mohan, AOR Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2018.03.20 UPON hearing the counsel the Court made the following 17:23:18 IST Reason: O R D E R SLP(C) No. 21869/2017 and SLP(C) No. 22381/2017 Complete category matters.

Item No.60 -2- SLP(C) No. 21937/2017

Last and final opportunity is granted to the sole respondent for filing counter affidavit within four weeks.

SLP(C) No. 31059/2017 and SLP(C) No. 31063/2017 Service is complete on the sole respondent. As per office report, vakalatnama and counter affidavit has not been filed.

However, the Ld. Counsel for the sole respondent submits that vakalatnama has been filed. Registry to verify the same and correct the database accordingly. Four weeks' time, as last opportunity, is granted to the sole respondent for filing counter affidavit.

Registry to process the matters for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not, as further opportunity to file counter affidavit stands declined.

KAPIL MEHTA Registrar 16.3.2018 rd