Supreme Court - Daily Orders
Commissioner Of Income Tax-Ix,Chennai vs M/S Spencer And Co. Ltd. on 25 October, 2016
ITEM NO.29 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). 5674/2014
COMMISSIONER OF INCOME TAX-IX,CHENAI Appellant(s)
VERSUS
M/S SPENCER & CO. LTD Respondent(s)
Date : 25/10/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Rajesh Singh Chauhan, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr. Udit Naresh, Adv.
Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Delay in filing Ad-Valorem court fee is condoned. 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: 2016.10.27 13:49:33 IST Reason: