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Income Tax Officer Ward 1 vs Maya Rastogi on 24 July, 2018

     ITEM NO.8                             REGISTRAR COURT. 1                          SECTION III-A

                                   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. KAPIL MEHTA

                                           Civil Appeal      No(s).    4939/2012

     INCOME TAX OFFICER WARD 1 & ANR.                                              Appellant(s)

                                                           VERSUS

     MAYA RASTOGI                                                                  Respondent(s)

     (ONLY C.A.NO. 13679/2015 IS TO BE LISTED BEFORE LD. REGISTRAR COURT
     )

     WITH
     C.A. No. 13679/2015 (III-A)

     Date : 24-07-2018 This appeal was called on for hearing today.


     For Appellant(s)
                                           Mr. B. V. Balaram Das, AOR
                                          Mrs. Anil Katiyar, AOR
                                           Mr R.K.Mohanti, Adv.
                                           Mr Rabindra Mohanty, Adv.

     For Respondent(s)


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

Ld. Counsel for the appellant to take fresh steps alongwith fresh address to effect service on the sole respondent within two weeks time. Notice thereafter be issued.

Ld. counsel for the appellant is granted four weeks time for filing affidavit of valuation and ad valorem court fee.

List again on 12.9.2018.

KAPIL MEHTA Registrar 24.07.2018 hj