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Pr Commissioner Of Income Tax Jaipur Ii vs Prashant Sharma on 22 January, 2019

     ITEM NO.94                        1

                              REGISTRAR COURT. 2                  SECTION XV

                         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 RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)         No(s).   1804/2019

     PR COMMISSIONER OF INCOME TAX JAIPUR II                   Petitioner(s)

                                           VERSUS

     PRASHANT SHARMA                                           Respondent(s)



     WITH
     SLP(C) No. 8387/2018 (XVI)
     (As per Court's order dated 26.03.2018, matter is to be listed
     along with SLP No.20402-03/2016.
     returnable notice issued for 16.04.2018)

      SLP(C) No. 20402-20403/2016 (XI-A)
     (Only SLP No. 30320/2018 to be listed before Ld. Registrar's Court
     for service compliance.)

         SLP(C) No. 30320/2018 (XV)


     Date : 22-01-2019 This petition was called on for hearing today.



     For Petitioner(s)
                             Mrs. Anil Katiyar, AOR
                             Mr. Renjith. B, AOR

     For Respondent(s)       Ms. Trishala Trivedi,Adv.
                             M/S. Khaitan & Co., AOR

                             Mr. Arun Kumar Singh,Adv.
                             Mrs. Anil Katiyar, AOR

                             Mr. A. Karthik,Adv.
Signature Not Verified

Digitally signed by
MADHU GROVER
Date: 2019.01.22
16:28:24 IST
Reason:
ITEM NO.94                        2


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

Service of notice is complete qua sole respondent but no one has entered appearance on his behalf.

However, Mr. A. Karthik, Ld. Advocate has appeared on behalf of sole respondent. He seeks and is given two weeks’ time to file vakalatnama and four weeks’ time to file counter affidavit.

Await the return of the service of notice already issued to sole respondent.

Four weeks’ time is given to learned counsel for sole respondent to file counter affidavit.

List again on 8.3.2019.

RAJESH KUMAR GOEL Registrar MG