Supreme Court - Daily Orders
M/S Varthakakshemam Hire Pur Co.P.Ltd. vs Commissioner Of Income Tax on 3 September, 2015
ITEM NO.86 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). 4904/2014
M/S VARTHAKAKSHEMAM HIRE PUR CO.P.LTD. Appellant(s)
VERSUS
C.I.T Respondent(s)
WITH
C.A. No.10203/2010
WITH
C.A. No.4903/2014
WITH
C.A. No.4905/2014
WITH
C.A. No.4906/2014
WITH
C.A. No.4907/2014
WITH
C.A. No.6388/2013
(with office report)
Date : 03/09/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. V.K. Monga, Adv.
Mr. E. M. S. Anam,Adv.
For Respondent(s)
Mr. B.V. Balram Das, Adv.
Ms. Pushpa Kishore, Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent in all the appeals herein has been served Signature Not Verified except for C.A. No.6388/2013.
Digitally signed by Rupam Dhamija Date: 2015.09.08The served respondents and the 17:18:16 IST Reason:
appellants herein have not filed the statement of case except for C.A. No.10203/2010. Since it is no more a mandate after Item No.86 -2- the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted.
Appellant for C.A. No.6388/2013 has now to furnish the fresh and complete address of the sole respondent herein. Notice thereafter be issued.
Rest of the appeals are complete, however, to be listed before the Hon'ble Court, alongwith the present appeal. List again on 23.11.2015.
(RACHNA GUPTA) Registrar