Supreme Court - Daily Orders
Cit, Guwahati vs M/S Meghalaya Steels Ltd on 16 March, 2015
ITEM NO.28 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). 10495/2013
CIT, GUWAHATI Appellant(s)
VERSUS
M/S MEGHALAYA STEELS LTD Respondent(s)
(with office report)
WITH
C.A. No. 11223/2013
(With Office Report)
C.A. No. 795/2014
(With Office Report)
C.A. No. 1792/2014
(With Office Report)
C.A. No. 2410/2014
(With Office Report)
Date : 16/03/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr Deepak Goel, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A.NOS. 10495, 11223 OF 2013, 2410/2014 Signature Not Verified Digitally signed by Hema Joshi Date: 2015.03.20 12:24:43 IST Reason: Statement of case have not been filed by any of the parties in C.A. Nos. 11223/2013 and 2410/2014 and by the respondent in C.A.No.10495/2013. -2- Item No.28 After the amendment in the Supreme Court Rules, it is no more a mandate and in absence thereof the chronology of events in the form of synopsis as already been submitted by the parties is to be presumed to be taken as correct by the parties. In the given circumstances, further opportunity for the purpose is declined and the appeals stand complete. Be processed for listing before the Hon'ble Court as per rules. C.A.NOS.795, 1792 OF 2014 Appellant has filed the statement of case. However, respondent has not filed the same. In view of the reason already mentioned above and the stipulated time for the respondent has already expired, further opportunity is declined. These appeals also stand complete. To be processed for listing before the Hon'ble Court as per rules.
(RACHNA GUPTA) Registrar