Supreme Court - Daily Orders
Essar Oil Limited vs The Income Tax Officer on 14 October, 2015
ITEM NO.30 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). 9191/2013
ESSAR OIL LIMITED Appellant(s)
VERSUS
THE INCOME TAX OFFICER Respondent(s)
(with interim relief and office report)
Date : 14/10/2015 This appeal was called on for hearing today.
For Appellant(s)
Ms. Neha Agarwal, Adv.
Mr. E. C. Agrawala,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly served, however, has opted to not to appear, despite being served at the SLP stage itself.
No statement of case has been filed by the appellant. Time stipulated also stands expired.
It is no more a mandate after the amendment in the Supreme Court Rules, 2013.
The appeal now be processed to be listed before the Hon'ble Court, as per rules. Signature Not Verified
(RACHNA GUPTA) Digitally signed by Rupam Dhamija Date: 2015.10.15 Registrar 17:07:54 IST Reason: