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Commr. Of Income Tax vs V.S.Dempo And Co. Ltd. on 19 January, 2016

  ITEM NO.12                             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).      9290/2013

  COMMR. OF INCOME TAX                                                      Appellant(s)

                                                      VERSUS

  V.S.DEMPO AND CO. LTD.                                                    Respondent(s)


  (with interim relief and office report)


  Date : 19/01/2016 This appeal was called on for hearing today.


  For Appellant(s)                       Mr.A.Deb Kumar,Adv.
                                         Mrs. Anil Katiyar,Adv.


  For Respondent(s)                      Ms.Apurva Upmanyu,adv.
                                         Mrs. Kirti Renu Mishra,Adv.



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

The office report indicates that although by order dated 30.10.2015 of this Court, four weeks time as last chance was given to the Ld.counsel for the appellant to file the affidavit of valuation, yet he has not done the needful within the period stipulated in the order. Viewed in that context, the matter shall be processed for listing Signature Not Verified before the Hon'ble Judge in Chambers for further future directions. Await orders and list thereafter.

(M V RAMESH) Registrar SB