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C.I.T.,Delhi vs Bharti Hexacom Ltd. on 14 January, 2015

     ITEM NO.73                           REGISTRAR COURT. 2                   SECTION IIIA

                                   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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                      No(s).   13099/2014

     C.I.T.,DELHI                                                           Petitioner(s)

                                                       VERSUS

     BHARTI HEXACOM LTD.                                                    Respondent(s)


     WITH
     SLP(C) No. 13100/2014
     (With Office Report)


     SLP(C) No. 31790/2014
     (With Interim Relief and Office Report)


     Date : 14/01/2015 This petition was called on for hearing today.


     For Petitioner(s)
                                          Mrs. Anil Katiyar,Adv.
                                          Mr. Chetan Chawla, Adv.

     For Respondent(s)
                                          Ms. Kavita Jha,Adv.
                                          Ms. Shraddha, Adv.


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

SLP(C) NoS. 13099/2014 & 13100/2014 The sole respondent has failed to file the counter affidavit within the period stipulated under the Rules. Viewed in that context, the matters shall be processed for listing before the Signature Not Verified Hon'ble Court under the rules.

Contd..2/-

Ms. Shraddha, Learned Advocate has appeared on behalf of the sole respondent. She seeks and is given four weeks time to file the Vakalatnama and Counter Affidavit.

List again on 23.03.2015.

(M K HANJURA) Registrar PS