Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax 4 vs M/S Mphasis Limited on 5 November, 2019
Bench: Uday Umesh Lalit, Indu Malhotra, Sanjiv Khanna
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ITEM NO.12 COURT NO.7 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 29199/2019
(Arising out of impugned final judgment and order dated 16-08-2018
in ITA No. 909/2017 passed by the High Court Of Karnataka At
Bengaluru)
THE PR. COMMISSIONER OF INCOME TAX 4 & ANR. Petitioner(s)
VERSUS
M/S MPHASIS LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.132805/2019-CONDONATION OF DELAY
IN FILING )
Date : 05-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Sanjay Jain, ASG
Mr. Zoheb Hussain, Adv.
Mr. Manish Pushkarna, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Notice was issued in the matter on 23 rd September, 2019. According to the Office Report dated 18th October, 2019, the service has been effected upon the respondent. The matter had appeared on 21.10.2019. Upon being noticed that none had entered Signature Not Verified appearance on behalf of the respondent, the matter was adjourned to Digitally signed by NEELAM GULATI Date: 2019.11.08 16:54:24 IST Reason: 5.11.2019 so that the appearance could be entered by the respondent.
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Even today none has appeared on behalf of the respondent. In the interest of justice, we give a final opportunity to the respondent to put the appearance and contest the matter if it so desire. The matter shall be taken up on 10th December, 2019 and even if the respondent chooses not to enter appearance, the matter shall be disposed of ex parte.
A copy of this Order shall be sent by the Registry to the respondent at the address given in the Special Leave petition by registered post. A copy shall also be sent to the respondent by the Petitioner at the address of the respondent registered as against PAN of the respondent and affidavit to that effect shall be filed before the next date.
(NEELAM GULATI) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)