Supreme Court - Daily Orders
U.P. State Bridge Corporation Ltd. vs Commissioner Of Income Tax Lucknow on 11 September, 2015
ITEM NO.14 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). 4141/2013
U.P.STATE BRIDGE CORP.LTD. Appellant(s)
VERSUS
C.I.T LUCKNOW Respondent(s)
Date : 11/09/2015 This appeal was called on for hearing today.
For Appellant(s) MR. Ranjit Raut,Adv.
Ms. Bina Gupta,Adv.
For Respondent(s) Ms. Sunita Gautam,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
service upon the sole respondent is complete. Learned counsel for both the parties have not filed the statement of case.
Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstances, the list of dates already submitted is presumed to have been accepted.
The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Court, as per rules.
Signature Not VerifiedDigitally signed by Hema Joshi Date: 2015.09.17 14:29:44 IST
Reason: (RACHNA GUPTA)
Registrar