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The Institute Of Chartered Accountants ... vs The Director General Of Income Tax ... on 3 October, 2017

     ITEM NO.66                              REGISTRAR COURT. 1                     SECTION XIV

                                     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 MR. RAJESH KUMAR GOEL

     Civil Appeal                 No(s).      5056/2012

     THE INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA                            Appellant(s)

                                                            VERSUS

     THE DIRECTOR GENERAL OF INCOME TAX (EXEMPTIONS) DELHI & ORS.
                                                        Respondent(s)

     (only civil appeal No. 5056 is to be listed before Ld. Registrar.)
     WITH
     C.A. No. 5201/2013 (XIV)

     Date : 03-10-2017 This appeal was called on for hearing today.


     For Appellant(s)
                                        Ms. Anil Katiyar, AOR
                                        Mr. Nikunj Dayal, Adv.
                                        Ms. Payal Dayal, Adv.
                                        Mr. Pramod Dayal, AOR

     For Respondent(s)
                                            Mr.   Pramod Dayal, AOR
                                            Mr.   Vivek Singh, AOR
                                            Ms.   Nikhar Berry, Adv.
                                            Ms.   Anil Katiyar, AOR

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

C.A. No. 5056/2012 Complete category matter.

Sole respondent is duly represented. Statement of case has been filed by the appellant but respondent has not filed the same. Stipulated time has already expired.

the Hon'ble Court, as per rules.

RAJESH KUMAR GOEL Registrar