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The Commissioner Of Income Tax vs M/S. Wipro Ltd. on 28 August, 2017

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     ITEM NO.75                               REGISTRAR COURT. 2                        SECTION IV-A

                                     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. SANJAY PARIHAR

                                              Civil Appeal       No.100/2014

     THE COMMISSIONER OF INCOME TAX & ANR.                                         Appellant(s)

                                                           VERSUS

     M/S. WIPRO LTD.                                                               Respondent(s)

     WITH
     C.A. No. 6404/2015 (IV-A)
     SLP(C) No. 978/2014 (IV-A)
     C.A. No. 101/2014 (IV-A)
     C.A. No. 8520/2014 (IV-A)
     C.A. No. 6361/2014 (IV-A)
     C.A. No. 102/2014 (IV-A)
     C.A. No. 10731/2017 (IV-A)
     ( IA No.45063/2017-CONDONATION OF DELAY IN FILING)

     Date : 28-08-2017 This appeal was called on for hearing today.

     For Appellant(s)                     Mr. Prema Singh, Adv.
                                          Ms.Anil Katiyar, AOR

     For Respondent(s)                    Ms.Archana Sahadeva, AOR
                                          Mr. Nikhil Lal, Adv.

                                          Mr. Ameya Pant, Adv.
                                          Ms. Vijayalakshmi Menon, Adv.

                                          Mr.Gaurav Sharma, AOR
                                          Mr.R. Chandrachud, AOR

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

Civil Appeal Nos.100, 101, 102, 8520 and 6361 of 2014 Signature Not Verified Learned counsel for the parties have failed to file the Digitally signed by POOJA ARORA statement of case within the statutory period. Viewed thus, the Date: 2017.08.29 12:39:15 IST Reason:

matter shall be processed for listing before the Hon'ble Court as per rules.

Learned counsel for the sole respondent has filed counter affidavit. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.

Four weeks time is granted to learned counsel for the appellants to file affidavit of valuation. Learned counsel for the respondent seeks and is granted four weeks' time to file counter affidavit.

Registry is directed to issue NLPA.

List the matters again on 23-10-2017 SANJAY PARIHAR Registrar