Supreme Court - Daily Orders
Dcm Shriram Industries Ltd. vs Commissioner Of Income Tax Central Iii on 4 September, 2015
ITEM NO.15 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). 2164/2012
DCM SHRIRAM INDUSTRIES LTD. NEW DELHI Appellant(s)
VERSUS
C.I.T CENTRAL-III Respondent(s)
WITH
C.A. No. 3624/2012
(With SLP(C) No. 20625/2012
(With SLP(C) No. 18964/2014
(With Office Report)
Date : 04/09/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Rameshwar Prasad Goyal,Adv.
Mr. B. V. Balaram Das,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr. T. G. Narayanan Nair,Adv.
Mr. P. S. Sudheer,Adv.
Ms Arunima Dwivedi, Adv.
Mrs Anil Katiyar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Affidavit of valuation is still awaited from the appellant in C.A.NO.3624/2012. Be filed within three weeks time. Sole respondent is well represented.
Signature Not VerifiedIn SLP(C) NO.20625/2012, respondent has failed to file Digitally signed by Hema Joshi Date: 2015.09.08 counter affidavit despite the warning of last opportunity. Be 10:46:02 IST Reason:
taken on record, if filed within one weeks time, else opportunity stands declined. -2- Item No.15 Amended cause title is also still awaited. Ld. Counsel for the petitioner to provide the same within three weeks time.
For SLP(C) NO.18964/2014, service upon the sole respondent is not yet complete. Ld. Counsel for the petitioner to take fresh steps within four weeks time. Notice thereafter be issued.
C.A.NO.2164/2012 is a ready matter awaiting listing before the Hon'ble Court alongwith connected matters. List again on 24.11.2015.
(RACHNA GUPTA) Registrar