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C.I.T-5 vs M/S Essar Oil Ltd. on 22 July, 2015

     ITEM NO.20                            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).    3416/2012

     C.I.T-5                                                                    Appellant(s)

                                                       VERSUS

     M/S ESSAR OIL LTD.                                                         Respondent(s)


     WITH
     C.A. No. 1605/2014
     (With Office Report)

         Date : 22/07/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                           Ms Gunwant Dara, Adv.
                                           Mrs. Anil Katiyar,Adv.

     For Respondent(s)
                                           Ms Neha Agarwal, Adv.
                                           Mr. E. C. Agrawala,Adv.


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

Service of respective respondent in both appeals is complete.

Parties have filed statement of case in the former matter however, none of the parties have filed the same in the later matter. However, it is no more a mandate after the amendment in the Supreme Court Rules, 2013.

Appellant in both matters to file affidavit of valuation within two weeks time.

Matter stands complete. Registry to process the matter Signature Not Verified for being listed before the Hon'ble Court as per rules.

(RACHNA GUPTA) Registrar