Supreme Court - Daily Orders
C.I.T Panchkula vs Haryana Warehousing Corp. on 28 July, 2015
ITEM NO.93 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). 1665/2012
C.I.T PANCHKULA Appellant(s)
VERSUS
HARYANA WAREHOUSING CORP. Respondent(s)
WITH
C.A. No. 1666-1667/2012
Date : 28/07/2015 This appeal was called on for hearing today.
For Appellant(s)
Dr. (Mrs.) Laxmi Shastri, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
Mr. Avi Tandon, Adv.
Mr. T. Mahipal,Adv.
Mr. Shekhar Raj Sharma, Adv.
Mr. Sanjay Kr. Visen, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service on the sole respondent of both the Civil Appeals herein has been completed.
None of the parties have filed the statement of case except for the appellant of C.A. No.1667/2012.
Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted.
The appeals stand complete, in the given circumstances.
Signature Not VerifiedRegistry to process to list the same before the Hon'ble Digitally signed by Rupam Dhamija Court, as per rules.
Date: 2015.07.31 10:59:01 IST Reason:
(RACHNA GUPTA) Registrar