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Shah Originals vs C.I.T-24 Mumbai on 9 July, 2015

     ITEM NO.102                              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).      2664/2011

     SHAH ORIGINALS                                                             Appellant(s)

                                                            VERSUS

     C.I.T-24 MUMBAI                                                            Respondent(s)
     WITH
     C.A. No. 2665/2011


     Date : 09/07/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                             Mr. Jagdish Kumar Chawla,Adv.


     For Respondent(s)
                                             Ms. Kiran Bhardwaj, Adv.
                                             Mr. B. V. Balaram Das,Adv.

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

Service of the sole respondent is complete. Appellant has not filed the statement of case in both the appeals.

Respondent has filed the statement of case in C.A. No.2664/2011.

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 by the parties.

The appeals stand complete, in the given circumstances.

Registry to process to list the same before the Hon'ble Digitally signed by Rupam Dhamija Court, as per rules.

Date: 2015.07.16 17:24:19 IST Reason:

(RACHNA GUPTA) Registrar