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M/S Accelarated Freeze Drying Co. Ltd. vs Commissioner Of Income Tax on 20 August, 2015

     ITEM NO.8                           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).    7365/2012


     M/S ACCELARATED FREEZE DRYING CO. LTD.                                        Appellant(s)

                                                          VERSUS

     COMMISSIONER OF INCOME TAX                                                    Respondent(s)


     WITH
     C.A. No. 7370/2012
     (With Office Report)


     Date : 20/08/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                          Mr A. Sharma, Adv.
                                          Mr. C. N. Sree Kumar,Adv.


     For Respondent(s)
                                          Mr K Subba Rao, Adv.
                                          Mrs. Anil Katiyar,Adv.



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

Sole respondent in both matters herein has duly been served with the notice of lodgement of petition of appeal. None of the parties have filed statement of case in any of the appeals. Appellant has also to file affidavit of valuation. Be filed within two weeks time. Registry thereafter to process the matter for being listed before the Signature Not Verified Hon'ble Court as per rules.

(RACHNA GUPTA) Registrar