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Steria India Ltd. (Earlier Known As ... vs Deputy Commissioner Of Income Tax on 2 March, 2020

     ITEM NO.32                            REGISTRAR COURT. 2                   SECTION XIV

                                   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. RAJIV KALRA

     Petition(s) for Special Leave to Appeal (C)                      No(s).    18596/2019

     STERIA INDIA LTD. (EARLIER KNOWN AS XANSA INDIA LTD.)Petitioner(s)

                                                       VERSUS

     DEPUTY COMMISSIONER OF INCOME TAX                                       Respondent(s)

     WITH

     SLP(C) No. 25075/2019 (XIV)

     Date : 02-03-2020 This petition was called on for hearing today.

     For Petitioner(s)
                                          Ms. Kavita Jha, AOR
                                          Ms. Kannopirya Gupta, Adv.


     For Respondent(s)
                                          Mrs. Anil Katiyar, AOR
                                          Mr. H. K. Naik, Adv.


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

Four weeks’ time, as a last chance, is granted to the sole respondent to file Counter Affidavit. After the expiry of four weeks, the matter be processed for listing before the Hon’ble Court, under the rules.

Sole Respondent has already filed the Counter Affidavit.

Reason: List the matter before the Hon’ble Court as per rules.

RAJIV KALRA Registrar pm