Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax 10 ... vs M/S Orchid Industries Pvt. Ltd. on 5 July, 2018
ITEM NO.24 REGISTRAR COURT. 2 SECTION IX
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. RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 8679/2018
THE PR. COMMISSIONER OF INCOME TAX 10 MUMBAI Petitioner(s)
VERSUS
M/S ORCHID INDUSTRIES PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.40123/2018-CONDONATION OF DELAY
IN FILING )
Date : 05-07-2018 This petition was called on for hearing today.
For Petitioner(s) Ms. Pushpa Kishore,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per postal tracking report notice issued to the sole respondent has been received back with postal remarks “Door Locked”. Hence, learned counsel for the petitioner shall within a period of four weeks file the fresh particulars of the said respondent and he shall also take fresh steps for the service of notice to him within the same period.
List again on 20.8.2018.
RAJESH KUMAR GOEL Registrar Signature Not Verified MG Digitally signed by MADHU GROVER Date: 2018.07.06 15:03:29 IST Reason: