Supreme Court - Daily Orders
Patira Food Products Pvt. Ltd. vs Asstt. Commnr. Of Income Tax, Rajkot on 18 March, 2015
v ITEM NO.107 COURT NO.13 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 9056-9065/2003
PATIRA FOOD PRODUCTS PVT. LTD. Appellant(s)
VERSUS
ASSTT. COMMNR. OF INCOME TAX, RAJKOT Respondent(s)
(with office report)
Date : 18/03/2015 These appeals were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. SIKRI
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s)
Mr. Bhargava V. Desai,Adv.
Ms. Saumya Mehrotra,Adv.
For Respondent(s) Mr. N.K.Kaul,ASG.
Mr. Jaideep Gupta,Sr.Adv.(argued by)
Ms. Akanksha Kaul,Adv.
Ms. Sadhana Sandhu,Adv.for
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeals are dismissed in terms of the signed order.
(SUMAN WADHWA) (SUMAN JAIN)
AR-cum-PS COURT MASTER
(SIGNED ORDER IS PLACED ON THE FILE) Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.03.21 12:29:19 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 9056-9065 OF 2003 Patira Food Products Pvt.Ltd. Appellant(s) VERSUS Asstt. Commnr. Of Income Tax, Rajkot Respondent(s) O R D E R Mr. B.V.Desai, learned counsel for the appellant informs us that the appellant Company has already been wound up and therefore there is no body to pursue these appeals.
These are accordingly dismissed on this ground alone.
...........................J. (A.K.SIKRI) ...........................J. (ROHINTON FALI NARIMAN) New Delhi;
Date: 18.3.2015.