Supreme Court - Daily Orders
M/S. Hero Cycles Ltd. Ludhiana vs Commissioner Of Income Tax (Central) ... on 14 December, 2017
ITEM NO.72 REGISTRAR COURT. 1 SECTION IV
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. KAPIL MEHTA
Civil Appeal No(s). 1462/2017
M/S. HERO CYCLES LTD. LUDHIANA Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX (CENTRAL) LUDHIANA Respondent(s)
((1)Non filing of SLP (Civil) in Form No. 28 with Certificate. As
per Notification Dated 17.6.1997.- )
Date : 14-12-2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
Ms. Mamta Saxena, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Statement of case has been filed by the appellant but not filed by the respondent. Statement of case may be filed within the stipulated time.
Registry to process the matter for listing before the Hon'ble Court, as per rules.
Signature Not Verified KAPIL MEHTA Digitally signed by RUPAM DHAMIJA Date: 2017.12.16 Registrar 13:05:44 IST Reason: 14.12.2017 rd