Supreme Court - Daily Orders
Rolls Royce Plc vs Director Of Income Tax (International ... on 7 October, 2016
ITEM NO.11 REGISTRAR COURT. 2 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 MR. M V RAMESH
Civil Appeal No(s). 6245-6250/2013
ROLLS ROYCE PLC Appellant(s)
VERSUS
DIRECTOR OF INCOME TAX Respondent(s)
(with appln. (s) for permission to raise additional question of law
and interim relief and office report)
WITH
C.A. No. 6251-6256/2013
Date : 07/10/2016 These appeals were called on for hearing today.
For Appellant(s) Mr. Vinay Kumar Bajaj,Adv.
Mr. Anil Kumar Gautam,Adv.
For Respondent(s) Mr. Mohd. Hussain,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the appellant has filed the deficit court fee.
Ld. Counsel for the parties have failed to file the statement of case within the statutory period. Filing of Statement of Case is not mandatory as per amended Supreme Court Rules, 2013. Viewed thus, the matter shall be processed for listing before the Hon'ble Court on its own turn.
Mr. Mohd. Hussain, Ld. Counsel has appeared on behalf of the sole respondent in C.A. Nos. 6245-6250/2013.
Signature Not VerifiedHe seeks time to file Digitally signed by MADHU GROVER the vakalatnama and the counter affidavit. Date: 2016.10.07 16:09:01 IST He may file the same in Reason:
the meantime.
(M V RAMESH) Registrar MG