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Commissioner Of Income Tax-12 vs Manjula J. Shah(Dead) Through Lrs on 2 September, 2014

     ITEM NO.23               REGISTRAR COURT. 1                  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 PANKAJ BHANDARI


     Petition(s) for Special Leave to Appeal (C)         No(s).   19924/2012


     COMMISSIONER OF INCOME TAX-12,MUMBAI                      Petitioner(s)

                                          VERSUS

     MANJULA J. SHAH                                           Respondent(s)


     WITH
     SLP(C) No. 19925/2012
     (With Office Report)
      SLP(C) No. 31162/2012
     (With Office Report)
      SLP(C) No. 34852/2012
     (With Office Report)
      SLP(C) No. 5378/2013
     (With Office Report)
      SLP(C) No. 10641/2013
     (With Office Report)
      SLP(C) No. 30889/2013
     (With Office Report)
      SLP(C) No. 32549/2013
     (With Office Report)
      SLP(C) No. 32957/2013
     (With Office Report)
      SLP(C) No. 34423/2013
     (With Office Report)
      SLP(C) No. 35009/2013
     (With Office Report)
      SLP(C) No. 36447/2013
     (With Office Report)
      SLP(C) No. 37038/2013
     (With Office Report)
      SLP(C) No. 37464/2013
     (With Office Report)
      SLP(C) No. 973/2014
     (With Office Report)
Signature Not Verified


      SLP(C) No. 974/2014
Digitally signed by
Hema Joshi
Date: 2014.09.06
     (With Office Report)
12:08:52 IST
Reason:

      SLP(C) No. 980/2014
     (With Office Report)
      SLP(C) No. 8184/2014
     (With Office Report)
                                            -2-
Item No.23

Date : 02/09/2014 This petition was called on for hearing today.

For Petitioner(s)
                         Mr Gopal Singh Chauhan,Adv.
                         Mrs. Anil Katiyar,Adv.

For Respondent(s)
                         Mr Ranjit Raut, Adv.
                         Ms. Bina Gupta,Adv.
                         Ms Aditi Sharma, Adv.
                         Mr. Rameshwar Prasad Goyal,Adv.
                         Mrs Rani Chhabra,Adv.
                         Mr. Nikhil Nayyar,Adv.
                         Ms Pusshp Gupta, Adv.
                         Ms. Praveena Gautam,Adv.


             UPON hearing the counsel the Court made the following
                                O R D E R

Despite granting of final opportunity for moving application for substitution to bring on record the legal representatives of deceased sole respondent, no steps have been taken by the petitioner.

Let the matter be listed before the Hon'ble Judge in Chambers.

SLP(C) NO.10641, 35009,37038 of 2013 Service is complete but no one has put in appearance. SLP(C) NO.37464/2013 Petitioner to furnish fresh and complete address of the sole respondent who is reported to be staying at Singapore. Notice be issued in accordance with the Government O.M. dated 18.8.2011.  -3- Item No.23 SLP(C) NO.32549/2013 Notices are awaited.

SLP(C) NOS.974/2014 The ld. Counsel for the petitioner to take fresh steps for effecting service on the sole respondent within two weeks. Office to issue notice. SLP(C) NO.980,8184 OF 2014 Service is complete but no one has put in appearance on behalf of the respondent.

SLP(C) NO.5378,34423,36447 OF 2013 Despite final chance given, counter affidavit has not been filed in SLP(C) Nos. 5378 and 36447 of 2013. Counter affidavit has been filed in SLP(C) no. 34423/2013.

SLP(C) NO.31162, 19925 of 2012 Office report not received. Office to send report by next date.

List again on 21.11.2014.

(PANKAJ BHANDARI) Registrar