Supreme Court - Daily Orders
M/S.Ester Industries Ltd. vs C.I.T.,Delhi-Iv on 21 September, 2016
ITEM NO.22 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 MR. M V RAMESH
Civil Appeal No(s). 2904/2014
M/S.ESTER INDUSTRIES LTD. Appellant(s)
VERSUS
C.I.T.,DELHI-IV Respondent(s)
Date : 21/09/2016 This appeal was called on for hearing today.
For Appellant(s) Mr. A.P. Sinha,Adv.
Mr. P. Vinay Kumar,Adv.
For Respondent(s) Mr. Pravesh Thakur,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the appellant has filed the deficit Court fee.
Ld. Counsel for the parties have failed to file the statement of case within the statutory period. Filing of Statement of Case is not mandatory as per amended Supreme Court Rules, 2013. Viewed thus, the matter shall be processed for listing before the Hon'ble Court on its own turn.
(M V RAMESH) Registrar MG Signature Not Verified Digitally signed by MADHU GROVER Date: 2016.09.21 16:47:45 IST Reason: