Supreme Court - Daily Orders
M/S.Hotel And Allied Trades (P) Ltd. vs Deputy Commissioner Of Income Tax ... on 28 August, 2015
ITEM NO.6 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). 6422/2010
M/S.HOTEL & ALLIED TRADES (P) LTD. Appellant(s)
VERSUS
DY.COMMISSIONER OF INCOME TAX Respondent(s)
WITH C.A. No. 7187/2014 (With C.A. No. 7188/2014 (With appln.(s) for c/delay in filing SLP and Office Report) C.A. No. 7189/2014 (With Office Report) C.A. No. 7190/2014 (With Office Report) C.A. No. 4979-4980/2015 (With Office Report) C.A. No. 4977-4978/2015 (With appln.(s) for c/delay in refiling SLP and Office Report) Date : 28/08/2015 This appeal was called on for hearing today. For Appellant(s) Mr Atul Shankar Vinod, Adv.
Mr. M. P. Vinod,Adv.
For Respondent(s) Mr Naik H.K., Adv.
Mrs. Anil Katiyar,Adv.
Signature Not Verified Digitally signed by Hema Joshi Date: 2015.09.01 UPON hearing the counsel the Court made the following 10:54:05 IST Reason: O R D E R Service of sole respondent in C.A. No.6422/2010, C.A. No.7188, 7189, 7190 of 2014 stands complete. None of the -2- Item No.6 parties in these appeals have filed statement of case except for appellant of C.A. No.6422/2010. His statement of case is on record since 22.1.2013. Time for the respondent to file the same stands expired. It is no more a mandate after the amendment in the Supreme Court Rules, 2013. However, affidavit of valuation in all these appeals is still awaited from the appellant. Be filed within four weeks time. Both respondents of C.A. No.7187/2014 have also been served with no statement of case from any of the parties. Affidavit of valuation by appellant is yet to be filed. Be filed within four weeks time. Certificate of service from the High Court concerned is awaited in C.A. No.4977-4978, 4979-4980 of 2015. List again on 16.11.2015.
(RACHNA GUPTA) Registrar