Supreme Court - Daily Orders
Commissioner Of Income Tax vs Creative Ifocity Ltd. on 13 February, 2018
ITEM NO.69 REGISTRAR COURT. 2 SECTION III
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. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 32885/2017
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
CREATIVE IFOCITY LTD. Respondent(s)
(IA No.121068/2017-CONDONATION OF DELAY IN FILING)
WITH
SLP(C) No. 551/2018 (III)
( IA No.134801/2017-CONDONATION OF DELAY IN FILING)
SLP(C) No. 552/2018 (III)
( IA No.136975/2017-CONDONATION OF DELAY IN FILING)
SLP(C) No. 570/2018 (III)
([ TO BE TAKEN UP ALONGWITH ITEM NO. 5 I.E. D.NO.38497/2017 ])
Date : 13-02-2018 These petitions were called on for hearing today.
For Petitioner(s) Mr. A. Deb Kumar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In SLP(C) Nos. 32885 of 2017, 552 and 551 of 2018 Service is complete in respect of the sole respondent but no one has entered appearance on his behalf. Viewed in that context, the matters shall be processed for listing before the Hon'ble Court, as per rules.
In SLP(C) No. 570 of 2018One week's time, as a last chance, is granted to learned counsel for the petitioner to file spare copy. In case, if spare copy is filed, notice be issued. However, service is deemed complete upon him as respondent is common in all the matters. If spare copy not filed, this matter may also be listed before the Signature Not Verified Digitally signed by POOJA SEHGAL Hon'ble Court with detailed Office Report.
Date: 2018.02.15 09:57:06 TLT Reason:SANJAY PARIHAR Registrar PS