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Commissioner Of Income Tax Vi vs M/S Vasisth Chay Vyapar Ltd. on 27 November, 2015

     ITEM NO.96                   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).   5796/2012

     C.I.T-VI NEW DELHI                                       Appellant(s)

                                              VERSUS

     M/S VASISTH CHAY VYAPAR LTD.                             Respondent(s)
     WITH
     C.A. No. 5797/2012
     (With Office Report)

      C.A. No. 5798/2012
     (With Office Report)

      C.A. No. 5800/2012
     (With Office Report)

      C.A. No. 5801/2012
     (With Office Report)

      C.A. No. 5802/2012
     (With Office Report)

      C.A. No. 5805/2012
     (With Office Report)

      C.A. No. 5807/2012
     (With Office Report)

      C.A. No. 5810/2012
     (With Office Report)

      C.A. No. 5811/2012
     (With Office Report)

      C.A. No. 5812/2012
     (With Office Report)

      C.A. No. 5813/2012
     (With Office Report)
Signature Not Verified


      C.A. No. 8193/2012
Digitally signed by
Rupam Dhamija
Date: 2015.11.27
     (With Office Report)
16:49:43 IST
Reason:




      SLP(C) No. 26757/2015
     (With Office Report)
Item No.96                                  -2-


Date : 27/11/2015 This appeal was called on for hearing today.


For Appellant(s)
                           Mr. Rabindra Kr. Mohanty, Adv.
                           Ms. Bhaswati Anukampa, Adv.
                           Mr. B. V. Balaram Das,Adv.
                           Mrs. Anil Katiyar,Adv.

For Respondent(s)
                           Ms.   Mehak Gupta, Adv.
                           Ms.   Kavita Jha,Adv.
                           Mr.   Kushagra Pandit, Adv.
                           Mr.   Pradeep Kumar Bakshi,Adv.
                           Mr.   Nikunj Dayal, Adv.
                           Ms.   Payal Dayal, Adv.
                           Mr.   Pramod Dayal,Adv.


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

Service upon the sole respondent is complete in all the civil appeals herein.

In C.A. No.5797/2012, the Ld. Advocate, Ms. Mehak Gupta, appearing on behalf of Ms. Kavita Jha, Advocate-on-Record has appeared for the respondent. Vakalatnama and counter affidavit be filed within the respective stipulated time period.

Both the appearing parties in C.A. No.5796/2012 and C.A. No. 8193/2012 have filed the statement of case. Appellant of C.A. Nos.5798,5800,5801, 5805, 5807, 5811, 5812 and 5813/2012 has filed the statement of case but the respondent has not filed the same. None of the parties have filed the statement of case in C.A. Nos.5797, 5802 and 5810/2012. Item No.96 -3- It is no more a mandate after the amendment in the Supreme Court Rules, 2013.

The said appeals be processed to be listed before the Hon'ble Court, however, alongwith the connected civil appeal. SLP(C) No. 26757/2015 Service report in respect of the sole respondent is still awaited.

List again on 29.1.2016.

(RACHNA GUPTA) Registrar