Supreme Court - Daily Orders
M/S Microlabs Ltd vs Asst. Commissioner Of Income Tax Circle ... on 17 April, 2018
ITEM NO.16 REGISTRAR COURT. 1 SECTION IV-A
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 MR. KAPIL MEHTA
Civil Appeal No(s). 10334/2016
M/S MICROLABS LTD Appellant(s)
VERSUS
ASST. COMMISSIONER OF INCOME TAX CIRCLE 12(1) BANGALORE
Respondent(s)
)
Date : 17-04-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr. K. V. Mohan, AOR
For Respondent(s)
Ms Reena Pandey, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Statement of case has not been filed by the parties and time has expired.
Ld. counsel for the appellant is granted four weeks time for filing affidavit of valuation and deficit court fee.
List again on 5.7.2018.
KAPIL MEHTA Registrar Signature Not Verified 17.04.2018 hj Digitally signed by HEMA JOSHI Date: 2018.04.21 12:51:39 IST Reason: