Supreme Court - Daily Orders
Commissioner Of Income Tax Chennai Iii vs M/S Shriram Investments Ltd. on 26 September, 2019
ITEM NO.32 REGISTRAR COURT. 1 SECTION XII
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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 15735/2019
COMMISSIONER OF INCOME TAX CHENNAI III Petitioner(s)
VERSUS
M/S SHRIRAM INVESTMENTS LTD. Respondent(s)
WITH
SLP(C) No. 15736/2019 (XII)
(FOR ADMISSION and I.R. and IA No.90163/2019-CONDONATION OF DELAY
IN FILING and IA No.90164/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 17648/2019 (XII)
(FOR ADMISSION and I.R. and IA No.100922/2019-CONDONATION OF DELAY
IN FILING and IA No.100923/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 18907/2019 (XII)
(FOR ADMISSION and I.R. and IA No.108886/2019-CONDONATION OF DELAY
IN FILING and IA No.108887/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 26-09-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Ram Krishna Sinha, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. K.parameshwar, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 18907/2019 Service is complete on the sole respondent but none has entered appearance.
Registry to process the matter for listing before the Hon'ble Court, as per rules. SLP(C) No. 15735/2019,SLP(C) No. 15736/2019 and SLP(C) No. 17648/2019 None appeared for the sole respondent. Vakalatnama on Signature Not Verified behalf Digitally signed by of the sole respondent has been filed on 17.9.2019. RUPAM DHAMIJA Date: 2019.09.28 These matters be processed in terms of Order XXI Rule 14(1), 12:08:18 IST Reason: Supreme Court Rules, 2013.
ANIL LAXMAN PANSARE Registrar