Supreme Court - Daily Orders
Pr.Commissioner Of Income Tax ... vs M/S Childrens Education Society on 17 December, 2019
ITEM NO.66 REGISTRAR COURT. 1 SECTION IV-A
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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 16007/2019
PR.COMMISSIONER OF INCOME TAX (EXEMPTIONS) & ANR. Petitioner(s)
VERSUS
M/S CHILDRENS EDUCATION SOCIETY Respondent(s)
(FOR ADMISSION and I.R. )
Date : 17-12-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr Rajesh Kumar, Adv.
Ms Simran Sadyora(Davinder Pal Kaur), Adv.
Mr Ankur Gogia, Adv.
Mr Rishi Kapoor, Adv.
Mr A Deb Kumar, Adv.
Ms A Deepa, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Ms Mrinal Kanwar, Adv.
Mr. Senthil Jagadeesan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is granted four weeks time as last opportunity for filing counter affidavit.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity to Signature Not Verified file counter affidavit stands declined.
Digitally signed by Anil Laxman Pansare Date: 2019.12.17 16:43:50 IST Reason:ANIL LAXMAN PANSARE Registrar