Supreme Court - Daily Orders
Director Commissioner Of Income Tax vs M/S. Karnataka Badminton Assn.. on 16 November, 2016
ITEM NO.48 REGISTRAR COURT. 2 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 MR. M V RAMESH
Civil Appeal 8290/2015
DIRECTOR COMMISSIONER OF INCOME TAX AND ANR. Appellant(s)
VERSUS
M/S. KARNATAKA BADMINTON ASS. Respondent(s)
WITH
C.A. No. 8556/2015
C.A. No. 8783/2015
C.A. No. 13466/2015
C.A. No. 5911/2016
C.A. No. 7332/2016
(Office Report)
Date : 16/11/2016 This appeal was called on for hearing today.
For Appellant(s)
Mrs. Anil Katiyar,Adv.
Ms. Sushma Verma, Adv.
For Respondent(s)
Mr. Senthil Jagadeesan,Adv.
Ms. Shruti Iyer, Adv.
Mr. K. V. Mohan,Adv.
Ms. Jessy Varghese, Adv.
Mr. Rajesh Mahale,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. Nos. 8290, 8556, 8783 and 13466 of 2015 Ld. Counsel for the appellants has filed the affidavit of valuation. The learned counsel for the parties may file the statement of case within the statutory period. After expiry of the Signature Not Verified statutory period, the matter shall be processed for listing before Digitally signed by POOJA SHARMA Date: 2016.11.16 the Hon'ble Court under the rules.
16:55:27 IST Reason:
Contd.2/-
Item No. 48 - 2 - C.A. No. 8290/2015 C.A. Nos. 5911 and 7332 of 2016 Ld. Counsel for the appellant has failed to file the affidavit of valuation. Viewed thus, the matter shall be processed for listing before the Hon'ble Judge in chambers for orders. Await orders and list thereafter.
(M V RAMESH) Registrar PS