Supreme Court - Daily Orders
Ifci Ltd. vs Commercial Tax Officer . on 21 January, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NO. 3
IN
CIVIL APPEAL NO(s). 9040 OF 2011
IFCI LTD. Appellant (s)
VERSUS
COMMERCIAL TAX OFFICER & ANR. Respondent(s)
ORDER
In the light of the fact that the appellant has now filed statement of case, the interlocutory application for restoration of the appeal is allowed.
The appeal be restored to the file. Respondents are granted four weeks’ time to file statement of case.
................................J. (FAKKIR MOHAMED IBRAHIM KALIFULLA) NEW DELHI, JANUARY 21, 2014 ITEM NO.10 IN COURT NO.5 SECTION IIIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A.NO. 3 IN CIVIL APPEAL NO(s). 9040 OF 2011 IFCI LTD. Appellant (s) VERSUS COMMERCIAL TAX OFFICER & ANR. Respondent(s) (For restoration of civil appeal) Date: 21/01/2014 This I.A. was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA (IN CHAMBERS) For Appellant(s) Mr. Dinkar Singh, Adv.
Mr. Gagan Gupta, Adv.
For Respondent(s) Mr. Milind Kumar, Adv.
UPON hearing counsel the Court made the following O R D E R In the light of the fact that the appellant has now filed statement of case, the interlocutory application for restoration of the appeal is allowed.
The appeal be restored to the file. Respondents are granted four weeks’ time to file statement of case.
(G. SUDHAKARA RAO) (KALYANI GUPTA)
COURT MASTER COURT MASTER
(SIGNED ORDER IS PLACED ON THE FILE)