Supreme Court - Daily Orders
Commnr. Of Income Tax Patiala vs Raja Malwinder Singh on 7 October, 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). 5942-5943/2012
C.I.T PATIALA Appellant(s)
VERSUS
RAJA MALWINDER SINGH Respondent(s)
(with interim relief and office report)
Date : 07/10/2015 These appeals were called on for hearing today.
For Appellant(s)
Ms. Mamta Saxena, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
Mr. Punit Dutt Tyagi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent has been served and is well represented. None of the parties have filed the statement of case. It is no more a mandate after the amendment in the Supreme Court Rules, 2013.
Both the appeals stand complete. Registry to process to list the same before the Hon'ble Court, as per rules.
Signature Not Verified
(RACHNA GUPTA) Digitally signed by Rupam Dhamija Date: 2015.10.07 Registrar 17:26:20 IST Reason: