Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax vs M/S.United Breweries(Holdings) Ltd. on 11 August, 2015
ITEM NO.101 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 K HANJURA
Civil Appeal No(s). 6636/2011
C.I.T.,BANGALORE Appellant(s)
VERSUS
M/S.UNITED BREWERIES(HOLDINGS) LTD. Respondent(s)
WITH
C.A. No. 3629/2011
C.A. No. 6639/2011
C.A. No. 6642/2011
C.A. No. 2744/2012
C.A. No. 2745/2012
C.A. No. 2746-2747/2012
(With Office Report)
Date : 11/08/2015 This appeal was called on for hearing today.
For Appellant(s) Mr.Nischal Kumar Neeraj,adv.
Mr. B. V. Balaram Das,Adv.
Mr. A. Raghunath,Adv.
For Respondent(s)
Mr. A. Raghunath,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal No.6636, 6642 & 2745/2012 In all the matters numbered above,the Ld.counsel for the appellant has already filed the statement of case. Ld.counsel for the respondents has failed to file the statement of case within the Signature Not Verified period stipulated under the rules. Viewed thus, the matter shall be Digitally signed by Sushma Kumari Bajaj Date: 2015.08.12 processed for listing before the Hon'ble Court on its own turn. 16:33:19 TLT Reason:
…........2 ITEM NO.101 -2- Civil Appeal Nos.6639, 3629/2011, 2744 & 2746-47/2012 The office report is that the Ld.counsel for the parties have failed to file the statement of case within the period stipulated under the rules. Viewed thus, all the matters numbered above, shall be processed for listing before the Hon'ble Court on its own turn.
(M K HANJURA) Registrar SB