Supreme Court - Daily Orders
Chandra Prakash Jain & Etc. Etc. vs Assistant Commissioner Of Income Tax ... on 25 February, 2015
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.16 COURT NO.14 SECTION IIIA
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).
27686/2014
CHANDRA PRAKASH JAIN & ETC. ETC. Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME
TAX (INV.) CIRCLE & ANR. Respondent(s)
(office report on default)
Date : 25/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBER]
For Petitioner(s) Mr. Rajendra Kaushik,Adv.
Mr. R.S.Hegde,Adv.
Mr. Rajeev Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perusal of the office report discloses that in spite of the opportunities petitioner has not removed the defects within the stipulated time.
Four weeks' time, as a last opportunity, is granted to the learned counsel for the petitioner for removal of the defects pointed out by the Registry failing which the special leave petition shall stand rejected without further reference to the Court.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.02.26 14:47:39 IST Reason:
(SUMAN WADHWA) (SUMAN JAIN)
AR-cum-PS COURT MASTER