Supreme Court - Daily Orders
Duncan Industries Ltd. vs Commissioner Of Income Tax Kolkata Ii on 30 October, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.15 COURT NO.4 SECTION XVI
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) D No(s). 32311/2016
DUNCAN INDUSTRIES LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX KOLKATA II Respondent(s)
Date : 30-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Petitioner(s) Mr. Vaibhav Kulkarni,Adv.
Ms. Kavita Jha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On 27.3.2017 this Court had granted four weeks' time to the counsel for the petitioner to cure the defects as pointed out by the Registry. More than seven months have lapsed but the defects have not been cured. At the request of the learned counsel for the petitioner, three weeks' further time, as last opportunity, is granted to the counsel for the petitioner subject to payment of Rs.4000/- as cost to cure the defects. Cost shall be paid to the Supreme Court Secretarial Staff Welfare Association.
If the defects have not been cured within three weeks, it shall be presumed that the petitioner is not interested in pursuing the Signature Not Verified matter which is deemed to be dismissed without further Digitally signed by RACHNA Date: 2017.11.03 reference to the Court.
17:17:31 IST Reason:
(KUSUM LATA SYAL) (MADHU NARULA)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER