Supreme Court - Daily Orders
Additional Director Of Income Tax vs Ericsson Ab Sweden on 13 October, 2017
ITEM NO.69 REGISTRAR COURT. 1 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). 30283/2015
ADDITIONAL DIRECTOR OF INCOME TAX & ORS. Petitioner(s)
VERSUS
ERICSSON AB SWEDEN Respondent(s)
(ONLY SLPC 34987/2015 TO BE LISTED ON 09/08/2017 IN REGISTRAR COURT
NO. 2 VIA RP DATED 09/05/2017.)
WITH
SLP(C) No. 3138/2017 (III)
SLP(C) No. 3136/2017 (III)
SLP(C) No. 6896/2017 (XIV)
SLP(C) No. 5149/2017 (XIV)
SLP(C) No. 5190/2017 (IV-B)
SLP(C) No. 5189/2017 (IV-B)
SLP(C) No. 14465/2017 (IV-B)
SLP(C) No. 34987/2015 (XIV)
SLP(C) No. 30284/2015 (XIV)
SLP(C) No. 31311/2015 (XIV)
SLP(C) No. 31295/2015 (XIV)
SLP(C) No. 31297/2015 (XIV)
SLP(C) No. 33736/2016 (XIV)
SLP(C) No. 34142/2016 (III)
SLP(C) No. 34890/2016 (IV-B)
(ONLY DY NO. 15529/17 AND 15597/17 TO BE LIST AGAINST THIS MATTER.)
Diary No(s). 15229/2017 ()
(IA
FOR CONDONATION OF DELAY IN FILING ON IA 41403/2017
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
41409/2017)
Diary No(s). 15597/2017 ()
(FOR
FOR CONDONATION OF DELAY IN FILING ON IA 48784/2017
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
48786/2017)
SLP(C) No. 19841/2017 (IV-B)
SLP(C) No. 27280/2017 (IV-B)
Signature Not Verified
( IA No.87866/2017-CONDONATION OF DELAY IN FILING and IA
Digitally signed by
RUPAM DHAMIJA
Date: 2017.10.24
No.87867/2017-CONDONATION OF DELAY IN REFILING)
10:50:04 IST
Reason:
Date : 13-10-2017 This petition was called on for hearing today.
Item No.69 -2-
For Petitioner(s)
Mr. Tashriq Ahmad, Adv.
Anil Katiyar, AOR
For Respondent(s)
Mr. Udit Naresh, Adv.
Kavita Jha, AOR
Arti Singh, AOR
Mr. P.N. Jha, Adv.
Ms. Tanshi, Adv.
Ambhoj Kumar Sinha, AOR
Mr. Rohan Khare, Adv.
Shekhar Prit Jha, AOR
Rahul Gupta, AOR
Kishore Kunal, AOR
Ms. Rashmi Chopra, Adv.
Ms. Asiya, Adv.
Mr. Ameya Pant, Adv.
Ms. Vijayalakshmi Menon, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.30283/2015 Last and final opportunity is granted to the sole respondent for filing counter affidavit within four weeks. SLP(C) No. 6896/2017
Despite last opportunity, fresh steps for service of the sole respondent have not been taken. It appears that respondents have been served through e-mail. Registry to make a report whether respondents were served through e-mail pursuant to the order of the Hon'ble Court or not. SLP(C) No. 5149/2017
Sole respondent has already filed counter affidavit. The matter stands complete.
Registry to process the matter for listing before the Hon'ble Court, as per rules, however, alongwith the connected matters as and when become ready.
Item No.69 -3-SLP(C) No. 5190 and 5189/2017 Respondent Nos.1 and 2 have not filed counter affidavit, despite last and final opportunity. Further opportunity is declined.
SLP(C) No. 14465/2017 SLP(C) No. 34987/2015 The Ld. Counsel for the sole respondent submits that the present SLP has become infructuous in view of the judgment passed by the High Court of Delhi. Despite that, the Ld. Counsel for the sole respondent wants to file counter affidavit. Be filed within four weeks. SLP(C) No. 30284/2015 Sole respondent has already filed counter affidavit. The matter stands complete.
Registry to process the matter for listing before the Hon'ble Court, as per rules, however, alongwith the connected matters as and when become ready.
The Ld. Counsel for the sole respondent in SLP(C) No.31297 and 31311/2015 submitted that he has already filed counter affidavit on behalf of the sole respondent in SLP(C) No.30284/2015 and is adopting the same counter affidavit in both these matters. He further submitted that he will file vakalatnama on behalf of the sole respondent in SLP(C) No.31311/2015 within two weeks. Granted. SLP(C) No. 31295/2015 The Ld. Counsel for the sole respondent pointed out that Item No.69 -4- counter affidavit has already been filed. Registry to verify. SLP(C) No. 33736/2016 Sole respondent has been served but no one has put in appearance.
Registry to process the matter for listing before the Hon'ble Court, as per rules, however, alongwith the connected matters as and when become ready.
SLP(C) No. 34142/2016 The Ld. Counsel for the petitioner to take fresh steps for service of the sole respondent within two weeks. Notice thereafter be issued.
SLP(C) No. 3136 and 3138/2017 The Ld. Counsel for the petitioner to take fresh steps for service of the sole respondent within two weeks. Notice thereafter be issued.
Diary No(s). 15229/2017 and Diary No(s). 15597/2017 Fresh matters.
SLP(C) No. 34890/2016 The Ld. Counsel for the sole respondent pointed out that after filing vakalatnama it was the first opportunity for filing counter affidavit and the stipulated time as per rules has not expired. Registry to verify the same and in case time is yet to expire, sole respondent is free to file counter affidavit.
SLP(C) No. 19841/2017 The Ld. Counsel for the petitioner to take fresh steps Item No.69 -5- for service of the sole respondent within two weeks. Notice thereafter be issued.
SLP(C) No. 27280/2017 Spare copies have been filed. Issue notice immediately. List again on 7.12.2017.
RAJESH KUMAR GOEL Registrar