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Director Of Income Tax vs M/S Deutsche Bank Ag. on 27 September, 2016

                                                                        REVISED


     ITEM NO.35                            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).    3221/2015

     DIRECTOR OF INCOME TAX                                              Appellant(s)

                                                        VERSUS

     M/S DEUTSCHE BANK AG.                                               Respondent(s)




     Date : 27/09/2016 This appeal was called on for hearing today.


     For Appellant(s)                      Mr. Prabhat Ranjan,Adv.
                                           Mrs. Anil Katiyar,Adv.


     For Respondent(s)


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

The office report indicates that service of NLPA is complete on the sole respondent but no one has entered appearance on his behalf.

The learned counsel for the appellant shall within a period of four weeks file the affidavit of valuation whereafter no further extension shall be given.

List again on 09.11.2016.

Reason:                                                                  (M V RAMESH)
                                                                           Registrar
     MG