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M/S Frost International Ltd. And Anr. vs Asstt. Commissioner Of Sales Tax And ... on 3 August, 2015

     ITEM NO.118                                REGISTRAR COURT. 1                     SECTION XVI

                                       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).     10902/2014

     M/S FROST INTERNATIONAL LTD. & ANR.                                          Appellant(s)

                                                             VERSUS

     ASSTT. COMMISSIONER OF SALES TAX, & ORS                                      Respondent(s)

     Date : 03/08/2015 This appeal was called on for hearing today.

     For Appellant(s)
                                               Mr. Dibyadyuti Banerjee, Adv.
                                               Mr. Abhijit Sengupta,Adv.


     For Respondent(s)
                                               Ms. Hancy Wadhwa, Adv.
                                               Mr. Anip Sachthey,Adv.


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

All the three respondents have been served and are represented.

No statement of case has been filed by either of the parties. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted.

The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Signature Not Verified Court, as per rules.

Rupam Dhamija Date: 2015.08.07 17:24:43 IST Reason:

(RACHNA GUPTA) Registrar