Supreme Court - Daily Orders
Commissioner Of Income Tax,New Delhi vs M/S.A.R. Magnetics Pvt. Ltd. on 29 April, 2016
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.19 COURT NO.6 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 1000/2013
COMMISSIONER OF INCOME TAX,NEW DELHI Appellant(s)
VERSUS
M/S.A.R. MAGNETICS PVT. LTD. Respondent(s)
(Office report on default)
Date : 29/04/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBERS]
For Appellant(s)
Mrs. Anil Katiyar,Adv.
Mr. R.K. Verma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' further time, as last opportunity, is granted to learned Counsel for the appellant to furnish fresh and correct address of sole respondent failing which the Civil Appeal shall stand dismissed without further reference to the Court.
(Jyoti Gupta) (Madhu Narula)
Sr. PA Court Master
[Signed order is placed on file] Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.05.04 16:00:38 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1000 OF 2013 COMMISSIONER OF INCOME TAX, NEW DELHI … APPELLANT VERSUS M/S. A.R.MAGNETICS PVT. LTD. … RESPONDENT O R D E R Four weeks' further time, as last opportunity, is granted to learned Counsel for the appellant to furnish fresh and correct address of sole respondent failing which the Civil Appeal shall stand dismissed without further reference to the Court.
…..................J. [R. BANUMATHI] New Delhi, 29th April, 2016.