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Supreme Court - Daily Orders

The Assistant Commissioner Of Income ... vs C. Ramaiah Reddy on 19 July, 2017

     Item No.35                                                  1

                                            REGISTRAR COURT. 2                          SECTION IV-A

                                       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. SANJAY PARIHAR

     Civil Appeal                     No(s).   2734/2013

     THE ASSISTANT COMMISSIONER OF INCOME TAX (IMV)                                     Appellant(s)

                                                            VERSUS

     C. RAMAIAH REDDY                                                                   Respondent(s)



     WITH
     C.A. No. 6409/2014 (IV-A)
     C.A. No. 5220/2013 (XII)
     SLP(C) No. 36805-36806/2014 (IV-A)
     C.A. No. 2001/2014 (IV-A)
     C.A. No. 2000/2014 (IV-A)
     C.A. No. 13989/2015 (IV-A)

     Date : 19-07-2017 This appeal was called on for hearing today.


     For Appellant(s)
                                            Ms. Anil Katiyar, AOR
                                            Ms. Puja Sharma, AOR
                                             Ms. Garima Sharma,Adv.

     For Respondent(s)
                                            Mr. Senthil Jagadeesan, AOR
                                            Mr. T. Harish Kumar, AOR
                                            Mr. K. V. Mohan, AOR

                                            Ms. Prema Singh,Adv.
                                            Ms. Anil Katiyar, AOR


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

C.A. No. Signature Not Verified 2734/2013 Digitally signed by MADHU GROVER Date: 2017.07.20 The office report indicates that the Ld. Counsel for the 10:20:05 IST Reason:

parties have failed to file the statement of case within the statutory period. Viewed thus, the matter shall be processed for Item No.35 2 listing before the Hon'ble Court under the rules.
SLP(C) No. 36805-36806/2014 Ld. Counsel for the sole respondent has failed to file the counter affidavit within the period stipulated under the rules. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.
C.A. No. 5220/2013
Service is complete.
The office report indicates that the Ld. Counsel for the parties have failed to file the statement of case within the statutory period. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.
C.A. Nos. 2001,2000 and 6409/2014 and C.A. No. 13989/2015 Ld. counsel for the appellant shall within a period of four weeks, as last chance file the affidavit of valuation whereafter no further extension shall be given.
However, Ld. Counsel for the appellant in C.A. No. 2000/2014 has stated that he has already filed the affidavit of valuation. Registry to verify the same and if it is so, place the same on record.
List again on 1.9.2017.
SANJAY PARIHAR Registrar MG