Supreme Court - Daily Orders
Commissioner Of Income Tax vs R.Palaniappan (Dead) on 2 December, 2014
ITEM NO.96 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). 5349/2010
COMMR.OF INCOME TAX, SALEM Appellant(s)
VERSUS
R.PALANIAPPAN Respondent(s)
Date : 02/12/2014 This appeal was called on for hearing today.
For Appellant(s) Ms. Inderjeet Sidhu,Adv.
Ms. Anil Katiyar,Adv.
Mr. Amit Kumar,Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) Ms. Samridhi Kapur,Adv.
Mr. Krishna Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report states that although by order dated 12.9.2014 of this Court three weeks time as last chance was given to the learned counsel for the appellant for filing an application for substitution to bring on record the legal heirs of the deceased sole respondent, yet he has not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.
The office report further is that the learned counsel for the respondent has filed an application for discharge. The same shall be processed for listing before the Hon'ble Judge in Chambers for Signature Not Verified Digitally signed by Madhu Grover further future directions.
Date: 2014.12.04 10:49:09 IST Reason:(M K HANJURA) Registrar MG