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Director Of Income Tax (International ... vs Krupp Udhe Bmbh Through Manager on 21 July, 2015

     ITEM NO.13                          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).   2067/2012

     DIR. OF INCOME TAX(I.T.) MUMBAI                                    Appellant(s)

                                                    VERSUS

     KRUPP UDHE BMBH                                                    Respondent(s)

     (with office report)


     Date : 21/07/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                        Mr Om Prakash, Adv.
                                        Mr. B. V. Balaram Das,Adv.


     For Respondent(s)
                                        Mr Rajan Bhatia, Adv.
                                        Mr. K. V. Mohan,Adv.


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

Sole respondent has been served.

Statement of case has not been filed by the appellant.

However, is it no more a mandate after the amendment in the Supreme Court Rules, 2013. Respondent has filed the same.

Appellant also to file affidavit of valuation within one weeks time.

Matter stands complete. Registry to process the matter Signature Not Verified for being listed before the Hon'ble Court as per rules.

(RACHNA GUPTA) Registrar