Supreme Court - Daily Orders
The Cit-Central-Ii vs Navinbhai N. Patel on 9 October, 2014
ITEM NO.76 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 PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (C) No(s). 39035/2013
THE CIT-CENTRAL-II Petitioner(s)
VERSUS
NAVINBHAI N. PATEL Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 39120/2013
WITH
SLP(C) No. 615/2014
Date : 09/10/2014 This petition was called on for hearing today.
For Petitioner(s)
Ms. Sudha Pal, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Ms. Sneha Dvsi, Adv.
Mr. M. R. Shamshad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Despite Registrar's Court order dated 16.7.2014, the learned counsel for the petitioner has not supplied the complete set of the pleadings to the learned counsel for the sole respondent in all the matters. Last opportunity is granted to the learned counsel for the petitioner. The complete set of the pleadings be supplied within one week. Counter affidavit be filed within four weeks of receipt of the Signature Not Verified complete set of the pleadings.
Digitally signed byRupam Dhamija Date: 2014.10.13 11:56:57 IST Reason:
List again on 4.12.2014.
(PANKAJ BHANDARI) Registrar