Supreme Court - Daily Orders
Commissioner Of Income Tax, Central - 1 vs J.M. Joshi on 29 November, 2016
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ITEM NO.16 COURT NO.7 SECTION XII
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(s). 34169/2015
(Arising out of impugned final judgment and order dated 18/06/2015
in WP No. 16448/2015 passed by the High Court of Madras)
V. ESWARAN Petitioner(s)
VERSUS
GOVT. OF TAMIL NADU REP. BY ITS SECRETARY AND ORS. Respondent(s)
(Office Report on default)
Date : 29/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
[IN CHAMBER]
For Petitioner(s)
Mr. Gopal Balwant Sathe,AOR (N.P.)
For Respondent(s)
The Court made the following
O R D E R
Perused the Office Report dated 11-11-2016.
When the matter was called out, nobody appeared for the petitioner.
In the interest of justice, four weeks' time is granted, as a last chance, to cure the defects as pointed out in the Office Report dated 9-6-2016.
(VISHAL ANAND) (SNEH LATA SHARMA)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
VISHAL ANAND
Date: 2016.12.01
10:05:17 IST
Reason: