Supreme Court - Daily Orders
Commissioner Of Income Tax-I vs Valibhai Khanbhai Mankad on 22 August, 2016
ITEM NO.45 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 MR. PAWAN DEV KOTWAL
Civil Appeal No(s). 9812/2014
COMMISSIONER OF INCOME TAX-I Appellant(s)
VERSUS
VALIBHAI KHANBHAI MANKAD Respondent(s)
WITH
C.A. No. 2651/2015
C.A. No. 5099/2015
C.A. No. 5385/2015
C.A. No. 5304/2015
C.A. No. 6517/2015
Date : 22/08/2016 This appeal was called on for hearing today.
For Appellant(s)
Mrs. Anil Katiyar,Adv.
Mr. Yoginder Handoo, Adv.
For Respondent(s)
Mr. Lokesh Choudhary, Adv.
Mrs. Sumita Ray,Adv.
Mr. Senthil Jagadeesan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 9812/2014 Sole respondent is duly represented. Both the parties have not filed statement of case, despite the expiry of the statutory period.
Registry to process the matter for listing before the Hon'ble Court, however, alongwith the connected matter. C.A. No. 2651/2015 Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.08.23
None appears for the sole respondent, despite due 17:09:27 IST Reason: service.
Last opportunity of three weeks' time is granted to the Item No.45 -2- Ld. Counsel for the appellant for filing affidavit of valuation and filing statement of case, if otherwise permissible and within time.
C.A. No. 5099/2015
Fresh address of the sole respondent be furnished by the Ld. Counsel for the appellant within two weeks' time. Notice thereafter be issued.
C.A. No. 5385/2015
Await certificate of service of the sole respondent from the High Court.
Reminder be issued to this effect. C.A. No. 5304/2015 None appears for the sole respondent, despite due service.
Last opportunity of three weeks' time is granted to the Ld. Counsel for the appellant for filing affidavit of valuation and filing statement of case, if otherwise permissible and within time.
C.A. No. 6517/2015
Sole respondent is duly represented. Last opportunity of three weeks' time is granted to the Ld. Counsel for the appellant for filing affidavit of valuation and filing statement of case, if otherwise permissible and within time.
List again on 25.10.2016.
(PAWAN DEV KOTWAL) Registrar