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Director Of Income Tax, (International ... vs M/S Mahindra And Mahindra Ltd. on 14 November, 2017

     ITEM NO.60                                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(s).   1408/2015

     DIRECTOR OF INCOME TAX, (INTERNATIONAL TAXATION)                                Appellant(s)

                                                            VERSUS

     M/S MAHINDRA AND MAHINDRA LTD.                                                  Respondent(s)

     WITH
     SLP(C) No. 28466/2017 (XI)
     (FOR ADMISSION and I.R. and IA No.109009/2017-AMENDMENT IN CAUSE
     TITLE and IA No.113571/2017-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS)

     Date : 14-11-2017 This appeal was called on for hearing today.


     For Appellant(s)                      Mr. K.P. Singh,Adv.
                                           Mrs. Anil Katiyar, AOR

                                           Mr. Rony John,Adv.
                                           M/S. Khaitan & Co., AOR

     For Respondent(s)                     Mr. Rony John,Adv.
                                           M/S. Khaitan & Co., AOR


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

The office report indicates that the Ld. Counsel for the parties have failed to file the statement of case within the statutory period. Filing of Statement of Case is not mandatory as per amended Supreme Court Rules, 2013. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

SANJAY PARIHAR Registrar MG