Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs Mmtc Limited on 20 February, 2020
ITEM NO.14 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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 12536/2018
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
MMTC LIMITED Respondent(s)
(Only SLP(C) Nos. 701/2020 and 896/2020 to be listed before Ld.
Registrar Court )
WITH
SLP(C) No. 896/2020 (XIV)
SLP(C) No. 701/2020 (XIV)
Date : 20-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Dr(Mrs)Laxmi Shastri, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Ms. Kavita Jha, AOR
Ms Disha Jham, Adv.
Ms. B. Vijayalakshmi Menon, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 896/2020, SLP(C) No. 701/2020 Office report shows that service is complete on the sole respondent on 25.1.2020 and vakalatnama has been filed on 21.1.2020 but counter affidavit has not been filed till today. However, ld. Counsel for the respondent seeks four weeks more time for filing counter affidavit. Four weeks time is granted as the first and the only extension in terms of Order V, Rule 1(22), Supreme Court Rules, 2013.
Registry to process the matters for listing before the Hon'ble Court after completion of period of four weeks whether Signature Not Verified counter affidavit is filed or not as further opportunity stands Digitally signed by Anil Laxman Pansare Date: 2020.02.22 11:52:06 IST declined.
Reason:
ANIL LAXMAN PANSARE Registrar