Supreme Court - Daily Orders
M/S Macro Marvel Projects Ltd. Through ... vs Assistant Commissioner Of Income Tax ... on 5 August, 2015
ITEM NO.107 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Civil Appeal No(s). 3571-3572/2012
M/S MACRO MARVEL PROJECTS LTD. Appellant(s)
VERSUS
ASST.COMMR.OF I.T.& ORS. Respondent(s)
WITH
C.A. No. 3573-3574/2012
Date : 05/08/2015 These appeals were called on for hearing today.
For Appellant(s)
Mr. Pratap Venugopal, Adv.
M/s. K. J. John & Co.,Adv.
For Respondent(s)
Mr. Pravesh Thakur, Adv.
Mr. B. V. Balaram Das,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of all the three respondents in both the sets of appeal herein is complete.
Appellant in both the appeals and respondent in C.A. No.3573-3574/2012 have already filed the statement of case. The same has not been filed by the respondent in C.A. No.3571-3572/2012. Though the Ld. Counsel has requested time to file the same but since the statement of case has been filed Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.08.14 by the appellant in March, 2013, time already stands expired 13:03:18 IST Reason:
for the respondent to file the same. Therefore, the request is not accepted. It is otherwise no more a mandate after the Item No.107 -2- amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted.
Both the appeals be processed for being listed before the Hon'ble Court.
(RACHNA GUPTA) Registrar