Supreme Court - Daily Orders
P.M.S. Diesels, G.T. Road, Village, ... vs Commissioner Of Income Tax-2, ... on 22 August, 2017
ITEM NO.53 REGISTRAR COURT. 2 SECTION IV-B
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. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 30765/2015
P.M.S. DIESELS, G.T. ROAD, VILLAGE, JAMALPUR, PHAGWARA (THR.
PARTMNER SMT. SANTOSH SEHDEV) Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX-2, JALANDHAR Respondent(s)
WITH
SLP(C) No. 5188/2017 (IV-B)
Date : 22-08-2017 This petition was called on for hearing today.
For Petitioner(s) Mr.R.K.Srivastava,Adv.
Mr. Rajesh Kumar, AOR
Mr.Aftab Ali Khan, AOR
Ms.Soumya Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 30765/2015
Ld.counsel for the petitioner is directed to take fresh steps in respect of the sole respondent within two weeks. Dasti in addition is permitted to be served through the Ld.Standing counsel representing the Union of India.
SLP(C) No. 5188/2017As per postal tracking report in respect of sole respondent, the remarks shows that “Insufficient address”. Hence, Ld.counsel Signature Not Verified for the petitioner shall within a period of four weeks file the Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.08.23 15:42:20 IST Reason: …........2 ITEM NO.53 -2- fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within the same period. Dasti in addition is permitted to be served through the Ld.Standing counsel representing the Union of India.
List the matter again on 10.10.2017.
SANJAY PARIHAR Registrar SB