Supreme Court - Daily Orders
Commissioner Of Income Tax I vs M/S Hindustan Petroleum Corp. Ltd on 7 November, 2016
ITEM NO.62 REGISTRAR COURT. 1 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. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 19785/2015
C.I.T.,MUMBAI Petitioner(s)
VERSUS
M/S HINDUSTAN PETROLEUM CORP. LTD Respondent(s)
(with office report)
WITH
SLP(C) No. 6175/2016
Office Report)
SLP(C) No. 16292/2016
Office Report)
Date : 07/11/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr H.K.Naik, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Ms Rachana Yadav, Adv.
Kishore Kunal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.19785/2015
Signature Not Verified
Despite last opportunity having been granted, sole Digitally signed by HEMA JOSHI Date: 2016.11.08 respondent has not filed counter affidavit, as such, further 16:10:23 IST Reason:
opportunity is declined.-2-
Item No.62 SLP(C) NO.6175,16292 of 2016 Sole respondent is granted four weeks time as last opportunity for filing counter affidavit. Registry immediately thereafter to process all the matters for being listed before the Hon'ble Court irrespective of the fact whether counter affidavit is filed or not, as further opportunity is declined.
(PAWAN DEV KOTWAL) Registrar