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C.I.T-1 Ahmedabad vs M/S Arvind Products Ltd. on 26 July, 2017

     ITEM NO.29                         REGISTRAR COURT. 2                 SECTION III

                                  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.3697/2012

     C.I.T-1 AHMEDABAD                                                   Appellant(s)

                                                    VERSUS

     M/S ARVIND PRODUCTS LTD.                                            Respondent(s)

     (ONLY C.A.NO.3768/2015 TO BE LISTED BEFORE LD. REGISTRAR COURT NO.
     1 ON 26.7.2017)
     WITH
     C.A. No. 3314/2015 (III)
     (STATEMENT OF CASE NOT FILED)
     C.A. No. 3768/2015 (III)

     Date : 26-07-2017 These appeals were called on for hearing today.

     For Appellant(s)                  Ms. Sudha Pal, Adv.
                                       for Ms. Anil Katiyar, AOR

     For Respondent(s)                 Mr. Rashmikumar Manilal Vithlani, AOR
                                       Ms. Pratibha Jain, AOR
                                       Mr. Sushil Kumar Jain, AOR


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

Learned counsel for the appellant has filed statement of case. Learned counsel for the sole respondent has failed to file statement of case within the statutory period.

Civil Appeal No.3314/2015 and 3768/2015 Despite opportunity given, learned counsel for the parties have not filed statement of case within the statutory period.

Viewed thus, the matters shall be processed for listing before the Hon'ble Court under the rules.

SANJAY PARIHAR Registrar PA