Supreme Court - Daily Orders
Director Of Income Tax (Exemptions) ... vs Meenakshi Amma Endowment Trust on 17 August, 2015
ITEM NO.137 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 K HANJURA
Civil Appeal No(s). 5103/2012
DIRECTOR OF INCOME TAX(EXEMPTNS) BLR Appellant(s)
VERSUS
MEENAKSHI AMMA ENDOWMENT TRUST Respondent(s)
WITH
C.A. No. 5568/2012
C.A. No. 5923/2012
C.A. No. 2931/2013
C.A. No. 5468/2013
(With Office Report)
Date : 17/08/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. B. V. Balaram Das,Adv.
Ms. Usha Nandini. V,Adv.
Mr.A.K.Kaul,Adv.
Mrs. Anil Katiyar,Adv.
Mr.Subhash Chandran,KR.Adv.
For Respondent(s) Ms.Neha Agarwal,Adv.
Mr. E. C. Agrawala,Adv.
Mr.Ashwini Chawla,Adv.
M/s. Khaitan & Co.,Adv.
Mr.Munish Sharma,Adv.
M/s. Dua Associates,Adv.
Ms.Tessy Varghese,adv.
Signature Not Verified
Mr. K. V. Mohan,Adv.
Digitally signed by
Sushma Kumari Bajaj
Date: 2015.08.19
10:57:51 TLT
Reason:
…......2
ITEM NO.137 -2-
UPON hearing the counsel the Court made the following
O R D E R
In all the matters numbered above, the Ld.counsel for the parties have failed to file the statement of case within the period stipulated under the rules. Viewed thus, all the above matters shall be processed for listing before the Hon'ble Court on its own turn.
(M K HANJURA) Registrar SB