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Commissioner Of Income Tax vs Ogaan Publication Pvt. Ltd. on 25 October, 2016

     ITEM NO.31                                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).    8399/2014

     COMMISSIONER OF INCOME TAX                                                Appellant(s)

                                                            VERSUS

     OGAAN PUBLICATIONS PVT.LTD.                                               Respondent(s)
     WITH
     C.A. No. 8400/2014
     Office Report)

      C.A. No. 8401/2014
     Office Report)

      C.A. No. 4197/2015
     Office Report)


     Date : 25/10/2016 This appeal was called on for hearing today.


     For Appellant(s)
                                               Mr. Rabindra Kumar Mohanty, Adv.
                                               Mrs. Anil Katiyar,Adv.


     For Respondent(s)
                                               Mr. Udit Naresh, Adv.
                                               Ms. Kavita Jha,Adv.


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

C.A. NO.8399,8400 and 8401/2014 Delay in filing Ad-Valorem court fee is condoned.

Both the parties have not filed statement of case, despite the expiry of the statutory period.

Reason: Registry to process the matters for being listed before the Hon'ble Court, as per rules.

Application for amendment of cause title be filed within two weeks' time. Registry to process thereafter under rules.

List again on 16.12.2016.

(PAWAN DEV KOTWAL) Registrar