Supreme Court - Daily Orders
Commr. Of Income Tax,Kolkata vs M/S B.Ghose And Co. P. Ltd. on 11 August, 2015
ITEM NO.99 REGISTRAR COURT. 2 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. M K HANJURA
Civil Appeal No(s). 1200/2011
COMMR.OF INCOME TAX,KOLKATA Appellant(s)
VERSUS
M/S B.GHOSE & CO.P.LTD. Respondent(s)
Date : 11/08/2015 This appeal was called on for hearing today.
For Appellant(s) Mr.Arun Kumar Singh,adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) Ms.Renuka Jumrani,adv.
Ms. Mridula Ray Bharadwaj,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is that the Ld.counsel for the appellant has already filed the statement of case. Ld.counsel for the respondent has failed to file the statement of case within the period stipulated under the rules. Viewed thus, the matter shall be processed for listing before the Hon'ble Court on its own turn.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.08.12 16:33:36 TLT Reason: