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Commissioner Of Income Tax, New Delhi vs M/S Eicher Goodearth Ltd. on 29 March, 2016

     ITEM NO.12                               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 V RAMESH

     Civil Appeal                 No(s).      9102/2012

     C.I.T.,NEW DELHI                                                           Appellant(s)

                                                          VERSUS

     EICHER GOODEARTH LTD.                                                      Respondent(s)

     (with office report)

     WITH
     C.A. No. 8055/2015
     (With Office Report)


     Date : 29/03/2016 This appeal was called on for hearing today.



     For Appellant(s)                         Mr.Sumanta S.Bandyopadhyay,adv.
                                              Mrs. Anil Katiyar,Adv.


     For Respondent(s)                        Mr.Udit Naresh,Adv.
                                              Ms. Kavita Jha,Adv.

                                              Siddharth Mittal,Adv.


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

Ld.counsel for the appellant has failed to file the application for amendment of cause title, despite opportunities given. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.

10:13:15 TLT …......2 Reason: ITEM NO.12 -2- AC9102/12 Civil Appeal No.8055/2015 Ld.counsel for the appellant shall file an application for amendment of cause title within four weeks.

List the matter again on 11.05.2016.

(M V RAMESH) Registrar SB