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M/S A.S. Precision Machines P.Ltd vs Commissioner Of Income Tax on 10 November, 2016

     ITEM NO.90                          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 MR. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                   No(s).   16283/2016

     M/S A.S. PRECISION MACHINES P.LTD                                   Petitioner(s)

                                                    VERSUS

     COMMISSIONER OF INCOME TAX, PUNJAB                                  Respondent(s)


     WITH

     SLP(C) No 16504/2016
     (With Interim Relief)

     Date : 10/11/2016 This petition was called on for hearing today.

     For Petitioner(s)
                                         Mr. Rameshwar Prasad Goyal,Adv.
                                         Ms. Arta Trana Panda, Adv.
     For Respondent(s)
                                         Mrs. Anil Katiyar,Adv.
                                         Mr. Deepak Goel, Adv.

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

The sole respondent is granted four weeks time as a last chance to file the counter affidavit. After expiry of four weeks, the matter shall be processed for listing before the Hon'ble Court under the Rules.

The sole respondent is common, who is represented through a counsel in SLP(C) NO. 16283/2016. Therefore, the service is deemed to be complete. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the Rules.

(M V RAMESH) Reason:

Registrar PS