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Srei Infrastructure Finance Ltd. vs Additional Commissioner Of Income Tax on 16 November, 2015

     ITEM NO.100                          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 MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (C)                        No(s).    22726/2015

     SREI INFRASTRUCTURE FINANCE LTD.                                          Petitioner(s)

                                                       VERSUS

     ADDITIONAL COMMISSIONER OF INCOME TAX              Respondent(s)
     (with office report)
     WITH
     SLP(C) No. 23207/2015
     (With appln.(s) for c/delay in refiling SLP and appln.(s) for
     exemption from filing c/c of the impugned judgment and Office
     Report)


     Date : 16/11/2015 This petition was called on for hearing today.

     For Petitioner(s)
                                        Ms. Roopali Gupta, Adv.
                                        Ms. Kavita Jha,Adv.


     For Respondent(s)


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

Sole respondent (common to both the matters herein) has yet not been served. However, the Ld. Advocate, Mr.Sumanta S. Bandyopadhya, appearing on behalf of Ms. Anil Katiyar, Advocate-on-record has appeared for the sole respondent. Vakalatnama and counter affidavit be filed within the respective stipulated time period.

List again on 2.2.2016.

Rupam Dhamija Date: 2015.11.16 17:26:30 IST

Reason:                                                                        (RACHNA GUPTA)
                                                                                  Registrar