Supreme Court - Daily Orders
C.I.T, Mumbai vs M/S. Bombay Cycle &Motor Agency Ltd. on 24 November, 2015
ITEM NO.7 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). 10168/2010
C.I.T, MUMBAI Appellant(s)
VERSUS
M/S. BOMBAY CYCLE &MOTOR AGENCY LTD. Respondent(s)
WITH
C.A. No. 3624/2012
SLP(C) No. 20144/2012
SLP(C) No. 20625/2012
SLP(C) No. 18964/2014
C.A. No. 6942/2015
C.A. No. 10169/2010
(With Office Report)
Date : 24/11/2015 This appeal was called on for hearing today.
For Appellant(s)
Ms Sudha Pal, Adv.
Mr. B. V. Balaram Das,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr Amit Sharma, Adv.
Mr. T. G. Narayanan Nair,Adv.
Ms Shruti Jose, Adv.
Mr. P. S. Sudheer,Adv.
Mr. Rakesh K. Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A.NOS. 10168, 10169 OF 2010, SLP(C) NO.20144/2012 Sole respondent in all the matters is well represented. However, in the later petition, an application for amendment Signature Not Verified Digitally signed by Hema Joshi Date: 2015.11.24 of 16:44:52 IST Reason: the cause title is still awaited despite registry's letter dt.29.7.2015. Ld. Counsel for the petitioner to take appropriate steps within four weeks time. -2- Item No.7 C.A. No. 6942/2015 Certificate of service qua the sole respondent is still awaited.
SLP(C) No. 18964/2014
Service on the sole respondent is not complete. Ld. Counsel for the petitioner to take appropriate steps at the earliest.
SLP(C) No. 20625/2012
Sole respondent has filed the counter affidavit but the same has been filed after the opportunity for him was already declined. Let it be specifically mentioned in the office report while placing the matter before the Hon'ble Court.
C.A. No. 3624/2012
Affidavit of valuation has been placed on record. List again on 10.2.2016.
(RACHNA GUPTA) Registrar