Supreme Court - Daily Orders
Shanti Bhushan vs C.I.T on 12 February, 2014
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ITEM NO.98 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
CIVIL APPEAL NO(s). 8886 OF 2011
BEFORE THE REGISTRAR M.A. SAYEED
SHANTI BHUSHAN Appellant (s)
VERSUS
C.I.T Respondent(s)
Date: 12/02/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Rohit Kumar Singh,Adv.
For Respondent(s)
Mrs Anil Katiyar,Adv.
Dr. Nirmal Chopra, Adv.
UPON hearing counsel the Court made the following
O R D E R
Service in the matter is complete.
The office report indicates that the appellant has not filed statement of case but on scrutiny of the record, it appears that he has filed the same on 10.12.2012. Registry to take note and correct its record accordingly.
Statement of case on behalf of the respondent has been filed on record.
No further steps required.
Registry to process the matter for listing before the Hon’ble Court, as per rules.
| | | (M.A. SAYEED) | | | |REGISTRAR | | | | | rd