Supreme Court - Daily Orders
Commissioner Of Income Tax (Central) ... vs M/S Surya Vinayaka Industries Ltd. on 8 February, 2018
ITEM NO.52 REGISTRAR COURT. 1 SECTION XIV
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. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 30212/2017
COMMISSIONER OF INCOME TAX (CENTRAL) III Petitioner(s)
VERSUS
M/S SURYA VINAYAKA INDUSTRIES LTD. Respondent(s)
WITH
SLP(C) No. 30213/2017 (XIV)
Date : 08-02-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr. Pabitra Kumar Biswal, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 30212/2017 Spare copies filed but fresh particulars of the sole respondent have not been furnished. Last opportunity is granted to the Ld. Counsel for the petitioner for furnishing the same within two weeks. Notice thereafter be issued. SLP(C) No. 30213/2017
The Ld. Counsel for the petitioner to take fresh steps for service of the sole respondent within two weeks. Notice thereafter be issued.
Signature Not Verified
List again on 6.4.2018.
Digitally signed byRUPAM DHAMIJA Date: 2018.02.10 12:11:42 IST
Reason: KAPIL MEHTA
Registrar
8.2.2018
rd