Supreme Court - Daily Orders
M/S Cosmo Films Limited vs C.I.T (Appeals) on 20 August, 2015
ITEM NO.25 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 K HANJURA
Civil Appeal No(s). 10496/2013
M/S COSMO FILMS LIMITED Appellant(s)
VERSUS
C.I.T NEW DELHI Respondent(s)
Date : 20/08/2015 This appeal was called on for hearing today.
For Appellant(s) Ms.Anisha Mitra,adv.
M/s. Karanjawala & Co.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report is that the Ld.counsel for the parties have failed to file the statement of case within the period stipulated under the rules. Ld.counsel for the appellant shall within a period of four weeks file the affidavit of valuation, failing which appropriate orders shall follow on the next date.
List the matter again on 06.11.2015.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.08.22 12:28:37 TLT Reason: