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C.I.T Central-Ii vs M/S Parle Beverages Ltd. on 10 November, 2016

     ITEM NO.16                            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 V RAMESH

     Civil Appeal                 No(s).    1009/2014

     C.I.T CENTRAL-II                                                     Appellant(s)
                                                        VERSUS

     M/S PARLE BEVERAGES LTD.                                             Respondent(s)
     (with office report)


     WITH
     C.A. No. 1010/2014
     Office Report)


     Date : 10/11/2016 These appeals were called on for hearing today.



     For Appellant(s)                      Mr. Avdhesh Kumar Singh,Adv.
                                           Mrs. Anil Katiyar,Adv.


     For Respondent(s)
                                           Mr. Rashmikumar Manilal Vithlani,Adv.

                                           Ms. Smriti Shah,Adv.
                                           Mr. Nikhil Nayyar,Adv.


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

Ld. Counsel for the appellant has filed the deficit court fee. Ld. Counsel for the parties have failed to file the statement of case within the statutory period. However, service is complete. Filing of Statement of Case is not mandatory as per amended Supreme Court Rules, 2013. Viewed thus, the matters shall be processed for listing before the Hon'ble Court on its own turn.

(M V RAMESH) Registrar MG