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Commissioner Of Income Tax vs The H.P. State Cooperative Bank Ltd. And ... on 16 December, 2022

     ITEM NO.4                    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 SH. S.P.S. LALER

     Petition(s) for Special Leave to Appeal (C)           No(s).   20686/2015

     COMMISSIONER OF INCOME TAX                                  Petitioner(s)

                                           VERSUS

     THE H.P. STATE COOPERATIVE BANK LTD. AND ORS.               Respondent(s)

     (Only SLP (C) Nos. 8394/2022 and 16364/2022 are to be listed before
     Registrar Court.)

     WITH

     SLP(C) No. 8394/2022 (XI)

     SLP(C) No. 16364/2022 (XI)


     Date : 16-12-2022 This petition was called on for hearing today.



     For Petitioner(s)       Mrs. Anil Katiyar, AOR

                             Mrs. A. Deepa, Adv.
                             Mr. Anil Katiyar, Adv.
                             Ms. Dumni Soren, Adv.
                             Mr. Raj Bahadur Yadav, AOR

                             Mr. Abhishek K. Gola, Adv.
                             Mr. Mohit Singh, Adv.
                             Mr. R.S. Nagar, Adv.
                             Mr. Arun Nagar, Adv.
                             Mr. Siddharth Pratap Singh, Adv.
                             Mr. Roop Chaudhary, Adv.
                             Mr. Sudhir Naagar, AOR

     For Respondent(s)       Ms. Pragati Neekhra, AOR

                             Mr. S. Senthilengovan, Adv.
Signature Not Verified
                             Mr. S. Kirhsnamoorthy, Adv.
Digitally signed by
SNEHA DAS
Date: 2022.12.21
                             Mr. Avadesh Kumar Dubey, Adv.
10:55:52 IST
Reason:                      Mr. Siddharth Gautam, Adv.
                             Mr. Naresh K. Sharma, AOR
          UPON hearing the counsel through Video Conference, the
Court made the following
                             O R D E R

No one has entered appearance on behalf of Respondent No. 1, despite due service of notice.

Despite last chance having been granted, learned counsel for the petitioner has neither taken fresh steps nor filed fresh particulars of Respondent Nos. 2 to 4, to effect service of notice.

Accordingly, matter be processed for listing before the Hon’ble Judge-in-Chambers, for further directions.

In terms of Hon’ble Court's order dated 27.09.2022, spare copies be filed within a period of one week for issuance of notice to both the respondents. If steps are taken, notice be issued and list the matter on 06.02.2023.

Otherwise, matter be processed for listing before the Hon’ble Judge-in-Chambers, for further directions.

S.P.S. LALER Registrar vs