Supreme Court - Daily Orders
Commissioner Of Income Taxii vs M/S Prashant Sai Builders on 13 August, 2015
ITEM NO.65 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 K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 32013/2014
COMMISSIONER OF INCOME TAX-II HYDERABAD Petitioner(s)
VERSUS
M/S PRASHANT SAI BUILDERS Respondent(s)
WITH
SLP(C) No. 14152/2015
SLP(C) No. 19913/2015
(With Office Report)
Date : 13/08/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.A.Deb Kumar,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr. Anil Kumar Tandale,Adv.
Ms.Palwai Venkat Reddy,Adv.
Mr.Prashant Tyagi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.32013/2014
The sole respondent shall be at liberty to file the counter affidavit within a period of four weeks, whereafter no further extension shall be given.
SLP(C) No.14152/2015Mr.Prashant Tyagi, Ld.counsel appears for the sole respondent.
Signature Not VerifiedHe seeks and is given four weeks time to file the vakalatnama and Digitally signed by Sushma Kumari Bajaj Date: 2015.08.14 the counter affidavit.
17:05:16 TLT Reason:
…......2 ITEM NO.65 -2- SLP(C) No.19913/2015 Ld.counsel for the petitioner shall within a week's time file the spare copy of the petition, whereafter the notice shall be issued to the unserved respondent with utmost dispatch.
List the matter again on 30.10.2015.
(M K HANJURA) Registrar SB