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Shanker Trading (P) Ltd. vs Commissioner Of Income Tax, New Delhi on 4 August, 2016

     ITEM NO.30                            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 MR. PAWAN DEV KOTWAL

     Civil Appeal                 No(s).    4053-4069/2014

     SHANKER TRADING (P) LTD.                                            Appellant(s)

                                                      VERSUS

     COMMISSIONER OF I.T., NEW DELHI                    Respondent(s)
     WITH
     SLP(C) No. 16277/2014
     (With appln.(s) for amendment of cause title and )

     Date : 04/08/2016 These appeals were called on for hearing today.

     For Appellant(s)
                                           Mr. Udit Naresh, Adv.
                                           Ms. Kavita Jha,Adv.
                                           Mrs. Anil Katiyar,Adv.

     For Respondent(s)
                                           Mr. Rohit Pandey, Adv.
                                           Mrs. Anil Katiyar,Adv.
                                           M/s. K. J. John & Co.,Adv.

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

C.A. No. 4053-4069/2014 Service is complete.

Parties have not filed the statement of case, despite the expiry of the statutory period.

Registry to process the matter for listing before the Hon'ble Court, however, alongwith the connected matter.

Four weeks' time, as last opportunity, is granted to the sole respondent for filing counter affidavit.

Registry to process the matter for listing immediately thereafter before the Hon'ble Court, irrespective of the fact Signature Not Verified Digitally signed by RASHI GUPTA whether counter affidavit is filed or not.

(PAWAN DEV KOTWAL) Registrar