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Supreme Court - Daily Orders

Sc Johnson Products Private Limited vs Additional Commissioner Of Income Tax ... on 6 July, 2018

     Item No.100                                     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. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)                       No(s).   9662/2018

     SC JOHNSON PRODUCTS PRIVATE LIMITED                                      Petitioner(s)

                                                         VERSUS

     ADDITIONAL COMMISSIONER OF INCOME TAX SPECIAL RANGE 8 NEW DELHI
                                                       Respondent(s)

     (FOR ADMISSION and I.R. )

     WITH
     SLP(C) No. 13560/2018 (XIV)
     (FOR ADMISSION)

     Date : 06-07-2018 These petitions were called on for hearing today.



     For Petitioner(s)
                                          Mr. Rahul Gupta, AOR

     For Respondent(s)                   Ms. Shefali Sethi,Adv.
                                         Dr. M.K. Ravi,Adv.
                                         Mrs. Anil Katiyar, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(C) No.  9662/2018

The office report indicates that service of notice is complete on   the   sole   respondent   but   no   one   has   entered   appearance   on   his behalf. 

Signature Not Verified

However,   Ms.   Shefali   Sethi,   Ld.   Advocate   has   appeared   on behalf of the sole respondent.   She seeks and is given two weeks Digitally signed by MADHU GROVER Date: 2018.07.07 09:54:51 IST Reason: time   to   file   the   vakalatnama   and   four   weeks   time   to   file   the counter affidavit.  

   Item No.100 2 SLP(C) No. 13560/2018

Four   weeks   time   is   given   to   Ld.   Counsel   for   the   sole respondent to file the counter affidavit.

List again on 21.8.2018.

       

RAJESH KUMAR GOEL Registrar MG