Supreme Court - Daily Orders
Daikin Airconditioning India Private ... vs Deputy Commissioner Of Income Tax, New ... on 11 July, 2016
ITEM NO.103 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. CHIRAG BHANU SINGH
Civil Appeal No(s). 133/2016
DAIKIN AIRCONDITIONING INDIA PRIVATE LIMITED Appellant(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX, NEW DELHI Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
C.A. No. 136/2016
C.A. No. 137/2016
C.A. No. 138/2016
Interim Relief and Office Report)
C.A. No. 148/2016
Office Report)
C.A. No. 150/2016
Office Report)
Date : 11/07/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Anil Kumar Gautam,Adv.
Mr. Ambhoj Kumar Sinha,Adv.
Mr. Prashant Kumar, Adv.
Mr. Anil Hooda, Adv.
Mr. Jitender Hooda, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr. Prashant Kumar, Adv.
Mr. Anil Hooda, Adv.
Mr. Jitender Hooda, Adv.
Mrs. Anil Katiyar,Adv.
Mr. V. N. Raghupathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified C.A. No. Digitally signed by SONALI SAUND Date: 2016.07.12 133,136 and 148/2016 17:52:55 IST Reason:
Despite order dated 17.3.2016, spare copies have not been filed by the appellant. Be filed within four weeks. Item No.103 -2- C.A. No. 137/2016 Office report is silent regarding the status of the said appeal. Registry to submit report by the next date. C.A. No. 138/2016 Await certificate of service in respect of the sole respondent from the High Court. Reminder be issued.
C.A. No. 150/2016 Sole respondent is duly represented. List again on 14.9.2016.
(CHIRAG BHANU SINGH) Registrar