Supreme Court - Daily Orders
Income Tax Officer, Mumbai vs Sea Face Park Coop.Society Ltd. on 13 March, 2014
Ò
ITEM NO.37 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
CIVIL APPEAL NO(s). 3271 OF 2012
BEFORE THE REGISTRAR M.K. HANJURA
INCOME TAX OFFICER, MUMBAI Appellant (s)
VERSUS
SEA FACE PARK COOP.SOCIETY LTD. Respondent(s)
Date: 13/03/2014 This Appeal was called on for hearing today.
For Appellant(s) Mr.Susheel Tomar,adv.
Mr. B.V. Balaram Das,Adv.
Mrs Anil Katiyar
For Respondent(s) Mr.Saswat Patnaik,adv.
Mr.S.Syed Mahaboob,adv.
Mr. Shiv Kumar Suri,Adv.
Mr.Satyajit Saha,adv.
Mrs V.D. Khanna
Mr. Nikhil Nayyar
UPON hearing counsel the Court made the following
O R D E R
Ld.counsel for the parties are present.
What gets revealed from the perusal of the office report is that the parties have already filed the statement of case. The original record has also been received from the High Court for reference of the Hon’ble Court. Viewed in that context, the matter shall be processed for listing before the Hon’ble Court under rules.
| | |(M.K.HANJURA) | | | |Registrar | SB