Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Rucha Engineers Pvt. Ltd. on 11 May, 2016
ITEM NO.39 COURT NO.14 SECTION XV
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).
28328/2015
(Arising out of impugned final judgment and order dated 05/05/2015
in SBCSA No. 296/2009 passed by the High Court of Rajasthan at
Jodhpur)
CENTRAL BOARD OF SECONDARY EDUCATION Petitioner(s)
VERSUS
PARAJ SINGHVI & ANR Respondent(s)
(office report on default)
Date : 11/05/2016 This petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBER]
For Petitioner(s)
Mr. Chandra Prakash,Adv.(NP)
For Respondent(s)
UPON perusing papers the Court made the following
O R D E R
None appears for the petitioner.
Four weeks’ time is granted to the learned counsel for the petitioner to cure the defects pointed out by the Registry failing which the special leave petition shall stand dismissed for non-prosecution without further reference to the Court.
(SUMAN WADHWA) (SAROJ SAINI) Signature Not Verified Digitally signed by Suman Wadhwa Date: 2016.05.12 AR-cum-PS COURT MASTER 17:10:29 IST Reason: