Supreme Court - Daily Orders
Commissioner Of Income Tax 7 vs M/S Navneet Publications (India) Ltd. on 6 October, 2016
ITEM NO.89 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 MR. PAWAN DEV KOTWAL
Civil Appeal No(s). 14311/2015
C.I.T-7 Appellant(s)
VERSUS
M/S NAVNEET PUBLICATION(I) LTD. Respondent(s)
(with office report)
Date : 06/10/2016 This appeal was called on for hearing today.
For Appellant(s)
Ms. Aakanksha Tiwari, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr. Nikhil Nayyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented.
Both the parties have not filed statement of case, despite the expiry of the statutory period.
Registry to process the matter for being listed before the Hon'ble Court, as per rules.
(PAWAN DEV KOTWAL) Registrar Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2016.10.07 16:31:08 IST Reason: