Supreme Court - Daily Orders
The Commissioner Of Income Tax vs Basanti Devi And Chakhan Lal Garg ... on 26 March, 2014
ITEM NO.72 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 M.K. HANJURA
CIVIL APPEAL NO(s). 7036 OF 2011
C.I.T. Appellant (s)
VERSUS
BASANTI DEVI & CHAKHAN LAL GARG EDUCATIO Respondent(s)
Date: 26/03/2014 This Appeal was called on for hearing today.
For Appellant(s) Mr. B.V. Balaram Das,Adv.
Ms. Rita Gupta,Adv.
Ms. Anil Katiyar,Adv.
For Respondent(s) Mr. Rameshwar Prasad Goyal,Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the appellant is present. None for the respondent.
What gets revealed from the perusal of the office report is that the original record has been received, and the statement of case has already been filed by the appellant as well as by the respondent. Viewed in that context, the matter shall be processed for listing before the Hon’ble Court under the rules.
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