Supreme Court - Daily Orders
Commissioner Of Income Tax Vi vs M/S Vasisth Chay Vyapar Ltd. on 24 August, 2015
ITEM NO.150 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). 5803/2012
C.I.T., NEW DELHI Appellant(s)
VERSUS
M/S VASISTH CHAY VYAPAR LTD. Respondent(s)
(With office report)
WITH
C.A. No. 5806/2012
(With Office Report)
C.A. No. 5808/2012
(With Office Report)
C.A. No. 998/2013
(With Interim Relief and Office Report)
C.A. No. 5804/2012
(With Office Report)
Date : 24/08/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Mukesh Kr. Singh, Adv.
Mr. B. V. Balaram Das,Adv.
Ms. Kavita Jha,Adv.
For Respondent(s)
Ms. Mehak Gupta, Adv.
Ms. Kavita Jha,Adv.
Mr. Mukesh Kumar Singh, Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
C.A. No.5803 and 5804/2012 are already awaiting for Digitally signed by Rupam Dhamija Date: 2015.08.27 listing before the Hon'ble Court. 17:40:07 IST Reason:
Sole respondent of C.A.No.5806, 5808/2012 and 998/2013 has duly been served.Item No.150 -2-
Appellant in the former both the appeals and respondent in the later appeal i.e., C.A. No.998/2013 has filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted.
All the appeals stand complete, in the given circumstances.
Registry to process to list the same before the Hon'ble Court, as per rules.
(RACHNA GUPTA) Registrar