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Asst.Commissioner Of Income Tax vs Gujarat Power Corporation Ltd. Thr. Its ... on 12 October, 2017

      ITEM NO.3                         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

      IA 31351/2017, in Civil Appeal                No(s).   2411/2014

      ASST.COMMISSIONER OF INCOME TAX                                     Appellant(s)

                                                    VERSUS

      GUJARAT POWER CORPORATION LTD. THR. ITS CHAIRMAN                    Respondent(s)

      (FOR                [I/A FOR ISSUANCE OF CERTIFICATE OF FUND]   ON IA 31351/2017)


      WITH
      C.A. No. 1562/2017 (III)
      C.A. No. 11977/2016 (III)


      Date : 12-10-2017 These matters were called on for hearing today.


      For Appellant(s)                  Mrs.N.Annapoorani,Adv.
                                        Ms.Anil Katiyar, AOR

      For Respondent(s)
                                        Mr.Shekhar Prit Jha, AOR
                                        Mr.Chirag M. Shroff, AOR


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

IA 31351/2017, in Civil Appeal No(s). 2411/2014 The office report is that Mrs.Anil Katiyar, Ld.counsel has filed an application for issuance of certificate of fund which has been registered as I.A. No.31351/2017. The same is allowed under Rule 1(7) Order-V, Supreme Court Rules, 2013.

Registry to issue certificate of excess court fee paid.

…......2 ITEM NO.3 -2- C.A. Nos. 1562/2017 & C.A. No. 11977/2016 Service is complete. Ld.counsel for the parties have not filed the statement of case within the statutory period. However, statement of case is not mandatory as per amended Supreme Court Rules,2013. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.

SANJAY PARIHAR Registrar SB