Learned authorized representative for the petitioner is present. Ld. Standing Counsel for the Income tax Department is also present. Perusal of the order dated 18.12.2017 & 16.1.2018 passed by this Tribunal shows that the Income tax Department was required to file their observations, if any, within the time period. However, nothing is available on record. In relation to the same, it is represented by the Ld. Standing Counsel, namely, Ms. Lakshmi Gurung, appearing for Income tax Department that since a copy has been furnished only recently, she is not able to coordinate with her Department and obtain the instructions and place the same before this Tribunal.
Since the matter is pending for long, a final opportunity is given to the Department to file their observations within a period of 2 weeks.
Post the matter on 22.2.2018.
In The Matter Of Savana Enterprises (p) Ltd. ? v. For The /corporate Debtor
In The Matter Of Savana Enterprises (p) Ltd. ? v. For The /corporate Debtor
(National Company Law Tribunal)
Appeal No. 129/2017? | 31-01-2018
Advocate List
- For Petitioner : Mr. Deepak Jain, Advocate
- For Respondent : the Petitioner/applicant;
Bench
- R. Varadharajan, Member (Judicial))
Eq Citations
- LQ/NCLT/2018/4090
Head Note
Constitution of India — Arts. 226/136, 32 and 227 — Interim relief — Final opportunity to file their observations — Matter pending for long time — ld. Standing Counsel appearing for Income tax Department that since a copy has been furnished only recently, she is not able to coordinate with her Department and obtain the instructions and place the same before Tribunal — Since matter is pending for long, a final opportunity is given to the Department to file their observations within a period of 2 weeks — Income Tax Act, 1961, S. 144
