Supreme Court - Daily Orders
Commissioner Of Income Tax Ahmedabad vs Winner Business Link Pvt. Ltd. on 17 March, 2016
ITEM NO.46 1
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). 19802/2015
COMMISSIONER OF INCOME TAX AHMEDABAD Petitioner(s)
VERSUS
WINNER BUSINESS LINK PVT. LTD. Respondent(s)
WITH
SLP(C) No. 19803/2015
(With Office Report)
SLP(C) No. 19804/2015
(With Office Report)
SLP(C) No. 20581/2015
(With Office Report)
SLP(C) No. 22008/2015
(With Office Report)
SLP(C) No. 21310/2015
(With Office Report)
SLP(C) No. 22007/2015
(With Office Report)
SLP(C) No. 22749/2015
(With Office Report)
Date : 17/03/2016 These petitions were called on for hearing today.
For Petitioner(s)
Signature Not Verified
Mrs. Anil Katiyar,Adv.
Digitally signed by
Madhu Grover
Date: 2016.03.17
Mr. Anshuman Srivastava,Adv.
16:58:25 SCT
Reason:
Mr. B.V. Balaram Das,Adv.
ITEM NO.46 2
For Respondent(s) Mr. V. Prabhakar,Adv.
Mr. S. Rajappa,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) Nos. 19802,19803,19804,22008 and 22007/2015 Four weeks time, as last chance is given to the learned counsel for the petitioner to comply with the terms of the order dated 3.2.2016 of this Court in respect of the sole respondent.
List again on 6.5.2016.
SLP(C) Nos. 20581, 21310 and 22749/2015 The office report indicates that although by order dated 3.2.2016 of this Court four weeks time as last chance was given to the Learned Counsel for the petitioner to take fresh steps for the service of notice to the sole respondent, yet he has not done the needful within the period stipulated in the order. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.
(M V RAMESH) Registrar MG