Supreme Court - Daily Orders
Sony Ericsson Mobile Communication ... vs Commissioner Of Income Tax-Iii on 11 February, 2016
 ITEM NO.68 COURT NO.10 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Diary No. 25899/2015
(Arising out of impugned final judgment and order dated 27/04/2015
in WP No. 42/2015 passed by the High Court Of Uttarakhand At
Nainital)
SIYARAM AND ORS. Petitioner(s)
VERSUS
STATE OF UTTARAKHAND AND ORS. Respondent(s)
(Office Report on default)
Date : 11/02/2016 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s)
Mr. Yusuf Khan, Adv.
M/s Arputham Aruna & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Duration of 90 days has lapsed from the date o f communication of notice of defects to the petitioners but the defects have not been cured.
However, as last opportunity, four weeks’ time i s granted to the petitioners to cure the defects failing which the special leave petition shall be dismissed without further reference to the court.
Signature Not Verified(Nidhi Ahuja) (Rajinder Kaur) Digitally signed by NIDHI AHUJA Date: 2016.02.12 Court Master Court Master 17:12:16 IST Reason: