Supreme Court - Daily Orders
Director Of Income Tax, New Delhi vs Guy Carpenter And Co. Ltd. Through ... on 26 August, 2015
ITEM NO.20 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 MRS. RACHNA GUPTA
Civil Appeal No(s). 8503/2012
DIR.OF I.T Appellant(s)
VERSUS
GUY CARPENTER & CO.LTD. Respondent(s)
Date : 26/08/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr Harish Kr Khinchi, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr Mayank Nagi, Adv.
Mr. S. R. Setia,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service upon the sole respondent is complete. No statement of case has been filed. It is no more a mandate after the amendment in the Supreme Court Rules, 2013.
Appellant to file affidavit of valuation within four weeks time.
The ld. Counsel for the respondent has also requested time to file additional documents. Be filed, if any, within the said four weeks time.
Signature Not VerifiedRegistry thereafter to process the matter for being Digitally signed by Hema Joshi listed before the Hon'ble Court as per rules. Date: 2015.08.31 17:12:36 IST Reason:
(RACHNA GUPTA) Registrar