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Mantola Co-Operative Thrift And Credit ... vs Commissioner Of Income Tax 21 on 6 September, 2016

     ITEM NO.47                         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 MR. PAWAN DEV KOTWAL

                                        Civil Appeal   No(s).   666/2016


     MANTOLA CO-OPERATIVE THRIFT AND CREDIT SOCIETY LTD Appellant(s)

                                                   VERSUS

     COMMISSIONER OF INCOME TAX                                        Respondent(s)


     Date : 06/09/2016 This appeal was called on for hearing today.


     For Appellant(s)
                                        Mr Udit Naresh, Adv.
                                        Ms. Kavita Jha,Adv.

     For Respondent(s)


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

Last opportunity of three weeks is granted to the ld. Counsel, Mr Kayesh Begg appearing on behalf of Ms Mrinmoyee Sahu, Advocate-on-record appearing for the sole respondent to file vakalatnama.

Last opportunity is granted to the ld. counsel for the appellant to file affidavit of valuation within the same period and registry immediately thereafter to process for listing before the Hon'ble Court if affidavit of valuation is filed. If not filed, list before the Hon'ble Judge in Signature Not Verified Chambers for further directions.

HEMA JOSHI Date: 2016.09.07 16:02:25 IST Reason:

(PAWAN DEV KOTWAL) Registrar