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Commissioner Of Income Tax Chennai vs M/S Chakiat Agencies P.Ltd. on 4 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).     7428/2012

     C.I.T CHENNAI                                                                      Appellant(s)

                                                             VERSUS
     M/S CHAKIAT AGENCIES P.LTD.                                                        Respondent(s)


     Date : 04/12/2014 This appeal was called on for hearing today.


     For Appellant(s)                        Mr. Aviral Saxena,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 is that the appellant has failed to file the statement of case, although he was notified to do so by notice dated 20.11.2013 of the Registry. Service of notice is complete on the respondent but no one has entered appearance on his behalf. Order XIX Rule 32 of the Supreme Court Rules,2013 provides that if the appellant does not file a statement of case within the time, as provided for in sub rule (1), it shall be presumed that the appellant has adopted the list of dates/synopsis containing chronology of events as filed at the time of presentation of petition for seeking special leave to appeal (SLP)/Appeal, as statement of case,and does not desire to file any further statement of case. Therefore, in view of the rule position cited above the matter shall be processed for listing before the Hon'ble Court Signature Not Verified under the rules.

(M K HANJURA) Registrar MG