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Director Of Income Tax (Exemptions) vs National Health And Education Society on 11 April, 2017

     ITEM NO.21                            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 MR. RAJESH KUMAR GOEL

         Petition(s) for Special Leave to Appeal (C) No(s).                     20296/2015


     DIRECTOR OF INCOME TAX (EXEMPTIONS), MUMBAI                              Petitioner(s)

                                                       VERSUS

     NATIONAL HEALTH AND EDUCATION SOCIETY                                    Respondent(s)

     (with office report)

     WITH
     SLP(C) No. 21374/2015
     (With WITH Office Report)

     Date : 11/04/2017 This petition was called on for hearing today.


     For Petitioner(s)
                                           Mr Om Prakash, Adv.
                                           Mrs. Anil Katiyar,Adv.

     For Respondent(s)
                                           Mr. Jatin Zaveri,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Sole respondent has not filed counter affidavit despite order. Last and final opportunity of four weeks is granted.

Fresh steps in respect of the sole respondent have not been taken despite order. Ld. Counsel for the petitioner to take fresh steps to effect service on the sole respondent within three weeks time as last and final opportunity. Notice thereafter be issued.

List again on 5.7.2017.

(RAJESH KUMAR GOEL) Registrar