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Cit, Guwahati vs M/S Meghalaya Steels Ltd on 26 September, 2014

     ITEM NO.37                               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 PANKAJ BHANDARI

     Civil Appeal                 No(s).       10495/2013

     CIT, GUWAHATI                                                                Appellant(s)

                                                            VERSUS

     M/S MEGHALAYA STEELS LTD                                                     Respondent(s)
     (with office report)
     WITH
     C.A. No. 11223/2013
     (With Office Report)
      C.A. No. 795/2014
     (With Office Report)
      C.A. No. 1792/2014
     (With Office Report)
      C.A. No. 2410/2014
     (With Office Report)

     Date : 26/09/2014 This appeal was called on for hearing today.

     For Appellant(s)
                                              Mr. Bhanwar Pal Singh Jadon, Adv.
                                              Mrs. Anil Katiyar,Adv.


     For Respondent(s)
                                              Ms. Shraddha, Adv.
                                              Ms. Kavita Jha,Adv.

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

The learned Advocate, Ms. Shraddha, appearing on behalf of Ms. Kavita Jha, Advocate-on-Record undertakes to file vakalatnama on behalf of the sole respondent in C.A. Nos.795 and 2410/2014. The same be filed within two weeks.

Original record is awaited in C.A. Nos.11223/2013 and 1792/2014.

Filing of statement of case is also awaited in Signature Not Verified C.A.No.10495/2013.

Reason: List again on 10.12.2014.

(PANKAJ BHANDARI) Registrar