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Commissioner Of Income Tax vs M/S Utv Entertainment Television ... on 13 February, 2019

     ITEM NO.42                             1

                                  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 AVANI PAL SINGH


     Petition(s) for Special Leave to Appeal (C)         No(s).   16633/2018

     COMMISSIONER OF INCOME TAX                                Petitioner(s)

                                          VERSUS

     M/S UTV ENTERTAINMENT TELEVISION LIMITED                  Respondent(s)


     WITH
     SLP(C) No. 26524/2018 (IX)
     ( IA No.130121/2018-CONDONATION OF DELAY IN FILING)

      SLP(C) No. 18580/2018 (IX)
     (IA)

      SLP(C) No. 20577/2018 (IX)
     ( IA No.100357/2018-CONDONATION OF DELAY IN FILING and IA
     No.100356/2018-CONDONATION OF DELAY IN REFILING)

      SLP(C) No. 22078/2018 (IX)
     ( IA No.106398/2018-CONDONATION OF DELAY IN FILING)

      SLP(C) No. 22764/2018 (IX)
     (FOR ADMISSION and I.R. and IA No.110506/2018-CONDONATION OF DELAY
     IN FILING)

         SLP(C) No. 23458/2018 (IX)

         SLP(C) No. 23662/2018 (IX)

         SLP(C) No. 24307/2018 (IX)

      SLP(C) No. 24884/2018 (XIV)
     (PURSUANT TO LD. REGISTRAR'S ORDER DATED 06.12.2018, LIST BEFORE
     HON'BLE COURT)

      SLP(C) No. 26149/2018 (IX)
Signature Not Verified

Digitally signed by
     (FOR ADMISSION and I.R. and IA No.127904/2018-CONDONATION OF DELAY
MADHU GROVER
Date: 2019.02.13

     IN FILING)
16:36:15 IST
Reason:




      SLP(C) No. 31958/2018 (IX)
     (FOR ADMISSION and I.R. and IA No.163941/2018-CONDONATION OF DELAY
ITEM NO.42                                2

IN FILING)
 SLP(C) No. 33080/2018 (IX)

 SLP(C) No. 2772/2019 (IX)
(FOR ADMISSION and I.R. and IA No.179898/2018-CONDONATION OF DELAY
IN FILING)

Date : 13-02-2019 These petitions were called on for hearing today.


For Petitioner(s)      Ms. Sudha Pal,Adv.
                       Mrs. Anil Katiyar, AOR

For Respondent(s)
                       Mr. Aakarshan Aditya, AOR

                       Ms. Kavita Jha, AOR
                       Ms. Devika Jain,Adv.

                       Mr. Rustom B. Hathikhanavala,Adv.


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

SLP(C) Nos. 16633 and 18580/2018 Service of notice is complete qua sole respondent but no one has entered appearance on his behalf. Viewed thus, matters be processed for listing before the Hon'ble Court, under the rules.

SLP(C) No. 20577/2018

Ld. Counsel for petitioner has failed to file fresh particulars and steps in respect of sole respondent despite grant of last chance. Viewed thus, the matter be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders. List thereafter.

SLP(C) Nos. 22078, 23458 and 23662/2018 Four weeks’ time, as a last chance is given to sole respondent to file the counter affidavit. After expiry of four weeks, the matters be processed for listing before the Hon'ble Court under the rules.

ITEM NO.42 3 SLP(C) No. 26524/2018

The matter has already been directed to be listed before the Hon'ble Court. Therefore, no further orders are required to be passed in it.

SLP(C) No. 31958/2018

Service of notice is complete qua sole respondent but no one has entered appearance on his behalf. Viewed thus, matter be processed for listing before the Hon'ble Court, under the rules.

SLP(C) No. 22764/2018

Service is not complete in respect of sole respondent. However, Mr. Rustom B. Hathikhanavala, Ld. Advocate has appeared on behalf of sole respondent. He seeks and is given two weeks time to file vakalatnama and four weeks time to file counter affidavit.

SLP(C) Nos. 24307 and 26149/2018 Four weeks’ time is given to learned counsel for sole respondent to file counter affidavit.

SLP(C) No. 33080/2018

As per postal tracking report, notice issued to sole respondent could not be served and returned back undelivered. Hence, learned counsel for petitioner shall, within a period of four weeks’, file fresh particulars of the said respondent and shall take requisite steps for the service of notice upon him.

ITEM NO.42 4 SLP(C) No. 2772/2019

Await the return of the service of notice already issued to sole respondent.

List again on 25.4.2019.

Avani Pal Singh Registrar MG