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Chief Commissioner Of Income Tax vs Vavveru Cooperative Rural Bank Ltd. on 9 March, 2018

      ITEM NO.9              REGISTRAR COURT. 2                   SECTION XII-A

                         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).   23717/2017

      CHIEF COMMISSIONER OF INCOME TAX & ANR.                  Petitioner(s)

                                          VERSUS

      VAVVERU COOPERATIVE RURAL BANK LTD.                      Respondent(s)

      (IA No.80914/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
      JUDGMENT)

      WITH
      SLP(C) No. 26930/2017 (XII-A)
      (FOR ADMISSION and I.R. and IA No.95796/2017-CONDONATION OF DELAY
      IN FILING and IA No.95799/2017-EXEMPTION FROM FILING C/C OF THE
      IMPUGNED JUDGMENT)
       SLP(C) No. 25662/2017 (XII-A)
      (FOR ADMISSION and I.R. and IA No.86961/2017-CONDONATION OF DELAY
      IN FILING and IA No.86963/2017-EXEMPTION FROM FILING C/C OF THE
      IMPUGNED JUDGMENT)
       SLP(C) No. 30282/2017 (XII-A)
      ( IA No.108302/2017-CONDONATION OF DELAY IN FILING and IA
      No.108303/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
       SLP(C) No. 28028/2017 (XII-A)
      (FOR ADMISSION and I.R. and IA No.100717/2017-CONDONATION OF DELAY
      IN FILING and IA No.100720/2017-EXEMPTION FROM FILING C/C OF THE
      IMPUGNED JUDGMENT)
       SLP(C) No. 1746/2018 (XII-A)
      ( IA No.1663/2018-CONDONATION OF DELAY IN FILING and IA
      No.1665/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
      IA No.1664/2018-CONDONATION OF DELAY IN REFILING)

      Date : 09-03-2018 This petition was called on for hearing today.



      For Petitioner(s)      Mr.Umesh Babu Chaurasia,Adv.
                             Mrs. Anil Katiyar, AOR

      For Respondent(s)      Mr.G.Mani,Adv.
Signature Not Verified
                             Mr. R. Sathish, AOR
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2018.03.09
16:07:15 IST
Reason:




                                                             …......2
ITEM NO.9                            -2-


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

The sole respondent has failed to file the counter affidavit despite repeated opportunities. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules. SLP(C) No. 25662/2017 & 28028/2017 Four weeks time as last chance is given to the sole respondent to file the counter affidavit.

Four weeks time as last chance is given to both the respondents to file the counter affidavit.

Ld.counsel for the petitioner shall file the spare copy of the petition within one week failing which the matter shall be processed for listing before the Hon'ble Judge in Chambers for further orders. If steps are taken issue notice and list the matters on 24.04.2018.

SANJAY PARIHAR Registrar SB