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Commissioner Of Income Tax Central ... vs Nirmal Kumar Agarwal on 14 November, 2019

     ITEM NO.9                            REGISTRAR COURT. 1                        SECTION XV

                                     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 SH. ANIL LAXMAN PANSARE

                                          Civil Appeal       No(s).   7324/2018

     COMMISSIONER OF INCOME TAX CENTRAL JAIPUR                                  Appellant(s)

                                                        VERSUS

     NIRMAL KUMAR AGARWAL                                                       Respondent(s)


     WITH
     C.A. No. 10594/2018 (XV)

     Date : 14-11-2019 This appeal was called on for hearing today.


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

     For Respondent(s)
                                          Mr Ravi Prakash, Adv.
                                          Mr Sandeep Malik, Adv.
                                          Mr. Harsh V. Surana, AOR


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

Ready matter.

Sole respondent is duly represented. Affidavit of valuation and ad valorem court fee has been filed.

Statement of case has not been filed and time has expired.

Registry to process the matters for listing before the Signature Not Verified Hon'ble Court as per rules.

ANIL LAXMAN PANSARE Registrar