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The Commr. Of Income Tax Delhi Iv vs M/S. Escorts Finance Ltd. on 26 August, 2015

     ITEM NO.22                             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).     9096/2012

     C.I.T.,DELHI-IV                                                              Appellant(s)

                                                          VERSUS

     M/S ESCORTS FINANCE LTD.                                                     Respondent(s)


     WITH
     C.A. No. 9098/2012


     Date : 26/08/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                            Mr. B. V. Balaram Das,Adv.
                                            Ms Prema Singh, Adv.

     For Respondent(s)
                                                Mr. Jay Kishor Singh,Adv.


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

Service upon sole respondent is complete in both Civil appeals.

Ld. Counsel for the appellant to file affidavit of valuation within two weeks time.

None of the parties have filed statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 registry to process the matters for being listed before the Hon'ble Court as per rules.

(RACHNA GUPTA) Registrar