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Cadila Healthcare Limited Through Its ... vs Commr. Of Sales Tax Maharashtra State on 3 December, 2015

     ITEM NO.11                             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).   2737/2012


     CADILA HEALTHCARE LIMITED                                                 Appellant(s)

                                                       VERSUS

     COMMR.OF SALES TAX MUMBAI                                                 Respondent(s)



     Date : 03/12/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                         Ms Vasundra, Adv.
                                         Mr. Bhargava V. Desai,Adv.


     For Respondent(s)
                                            Mr. Nishant Ramakantrao Katneshwarkar,Adv.



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

Service is complete.

Sole respondent is well represented.

No statement of case has been filed. It is no more a mandate after the amendment in the Supreme Court Rules, 2013.

However, appellant has still to file affidavit of valuation. Be filed within one weeks time and registry thereafter to process the matter for being listed before the Signature Not Verified Hon'ble Court as per rules.

(RACHNA GUPTA) Registrar