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C.I.T-Iii New Delhi vs Sona Koyo Steering Systems Ltd. on 28 July, 2015

     ITEM NO.16                               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).       5161/2012


     C.I.T-III NEW DELHI                                                            Appellant(s)

                                                            VERSUS

     SONA KOYO STEERING SYSTEMS LTD.                                                Respondent(s)

     (with office report)


     Date : 28/07/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                              Ms Sudha Pal, Adv.
                                              Mr. B. V. Balaram Das,Adv.


     For Respondent(s)
                                              Mr A.P.Sinha, Adv.
                                              Mr. Brajesh Kumar,Adv.



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

Sole respondent has been served. Appellant has filed statement of case. Respondent has not filed the same.

However, it is no more a mandate after the amendment in the Supreme Court Rules, 2013.

Registry to process the matter for being listed before the Hon'ble Court as per rules.

(RACHNA GUPTA) Registrar