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Commissioner Of Income Tax vs M/S Abad Fisheries on 18 August, 2015

     ITEM NO.105                              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 MRS. RACHNA GUPTA

     Civil Appeal                 No(s).      5753/2012

     C.I.T COCHIN                                                             Appellant(s)

                                                          VERSUS

     M/S ABAD FISHERIES                                                       Respondent(s)
     (with office report)


     Date : 18/08/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                             Ms. Sunita Gautam, Adv.
                                             Mr. B. V. Balaram Das,Adv.


     For Respondent(s)


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

Sole respondent has been served at SLP stage but no one has entered appearance.

Appellant has not filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted.

The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Court, as per rules.

Digitally signed by Rupam Dhamija Date: 2015.08.22 11:02:42 IST Reason:

(RACHNA GUPTA) Registrar