Supreme Court - Daily Orders
The Punjab State Cooperative Milk ... vs Commissioner Of Income Tax Ii on 6 January, 2017
ITEM NO.66 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 MR. PAWAN DEV KOTWAL
Civil Appeal No(s). 3920/2016
THE PUNJAB STATE COOPERATIVE MILK PRODUCERS FEDERATION LTD
Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX & ANR Respondent(s)
WITH
SLP(C) No. 9707/2012
(With appln.(s) for discharge of advocate on record and Office
Report)
SLP(C) No. 9708/2012
(With appln.(s) for discharge of advocate on record and Office
Report)
SLP(C) No. 9710/2012
(With appln.(s) for discharge of advocate on record and Office
Report)
C.A. No. 3933/2016
Office Report)
SLP(C) No. 9709/2012
(With appln.(s) for discharge of advocate on record and Office
Report)
Date : 06/01/2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. Abhishek Singh, Adv.
Mr. Badri Prasad Singh,Adv.
Mr. Amit Prasad, Adv.
Mr. Sanjay Bansal, Adv.
Mr. B.M. Monga, Adv.
Mr. Rohit Kaura, Adv.
Ms. Jyoti Mendiratta,Adv.
Signature Not Verified
For Respondent(s)
Digitally signed by
RUPAM DHAMIJA
Date: 2017.01.09
12:58:22 IST
Reason: Ms. Prema Singh, Adv.
Mrs. Anil Katiyar,Adv.
Item No.66 -2-
UPON hearing the counsel the Court made the following
O R D E R
C.A. No.3920 and 3933/2016
Statement of case has not been filed by the parties and statutory period has expired. Ad-valorem court fee has been paid. SLP(C) No. 9707,9709 and 9710/2012 Counter affidavit has already been filed by the sole respondent.
SLP(C) No.9708/2012 Sole respondent has not filed counter affidavit, despite last opportunity having been granted. Further opportunity is declined.
Registry to process all the matters for being listed before the Hon'ble Court, as per rules.
(PAWAN DEV KOTWAL) Registrar