Supreme Court - Daily Orders
Subhash Chander vs Commnr. Of Income Tax on 4 January, 2016
Item No.37 1
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 V RAMESH
Civil Appeal No(s). 10485/2014
SUBHASH CHANDER Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX, JALANDHAR PUNJAB Respondent(s)
WITH
C.A. No. 4499/2015
(With Interim Relief and Office Report)
C.A. No. 5033/2015
(With Interim Relief and Office Report)
Date : 04/01/2016 This appeal was called on for hearing today.
For Appellant(s) Ms. Arna Das,Adv.
Mr. Debasis Misra,Adv.
Mr. Preet Pal Singh,Adv.
For Respondent(s) Ms. Mansa Singh,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No.10485/2014
Signature Not Verified
The office report indicates that the Learned counsel for the Digitally signed by Madhu Grover appellant has already filed the statement of case. Date: 2016.01.04 16:19:44 SCT Reason:
Respondent has failed to file the statement of case within the period stipulated in the order dated 6.10.2015 of this Court. Viewed thus, the matter shall be processed for listing before the Hon'ble Court on its own turn.Item No.37 2 C.A. No. 4499/2015
The learned counsel for the appellant shall file the statement of case within a period of 45 days and the learned counsel for the respondent shall file the same within a period of 35 days thereafter.C.A. No.5033/2015
The office report indicates that the Ld. Counsel for the appellant has filed the statement of case but the same is defective. The Ld. Counsel shall within a period of four weeks cure the defects whatever have been found in the statement of case.
Service of notice is complete on the sole respondent but no one has entered appearance on his behalf.
List again on 29.3.2016.
(M V RAMESH) Registrar MG