Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax (Central) 3 ... vs Suncity Projects Pvt Ltd on 17 January, 2018

     Item No.58                        1

                             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 MR. SANJAY PARIHAR

     Petition(s) for Special Leave to Appeal (C)         No(s).    32096/2017

     COMMISSIONER OF INCOME TAX (CENTRAL) 3 NEW DELHI          Petitioner(s)

                                           VERSUS

     SUNCITY PROJECTS PVT LTD                                  Respondent(s)



     WITH
     SLP(C) No. 32120/2017 (XIV)

     SLP(C) No. 217/2018 (XIV)
     ( IA No.134129/2017-CONDONATION OF DELAY IN FILING and IA
     No.134130/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

      SLP(C) No. 36279/2017 (XIV)
     (FOR ADMISSION and I.R. and IA No.132553/2017-CONDONATION OF DELAY
     IN FILING and IA No.132554/2017-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)


      SLP(C) No. 246/2018 (XIV)
     (FOR ADMISSION and I.R. and IA No.135505/2017-CONDONATION OF DELAY
     IN FILING and IA No.135507/2017-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)


      SLP(C) No. 244/2018 (XIV)
     (FOR ADMISSION and I.R. and IA No.137199/2017-CONDONATION OF DELAY
     IN FILING and IA No.137200/2017-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)


     Date : 17-01-2018 These petitions were called on for hearing today.

Signature Not Verified

Digitally signed by
     For Petitioner(s)
MADHU GROVER
Date: 2018.01.18             Ms. Shruti Srivastava,Adv.
10:11:52 TLT
Reason:                      Mr. Vijay Pal,Adv.
                             Mrs. Anil Katiyar, AOR

     For Respondent(s)
Item No.58                      2



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

SLP(C) No. 32096, 32120 and 36279/2017 The office report indicates that service of notice is complete on the common sole respondent but no one has entered appearance on his behalf. Viewed, in that context, the matters shall be processed for listing before the Hon'ble Court, under the rules.

The office report indicates that sole respondent is common and served in SLP(C) No. 32096, 32120 and 36279/2017. Hence, service is deemed complete but no one has entered appearance on his behalf. Viewed, in that context, the matters shall be processed for listing before the Hon'ble Court, under the rules.

Await the return of the service of notice already issued to the sole respondent.

List again on 9.3.2018.

SANJAY PARIHAR Registrar MG