Supreme Court - Daily Orders
Assistant Commr.Of Income Tax,Baroda vs Late Shrimant F.P.Gaikwad Th:Lrs. on 5 November, 2015
ITEM NO.79 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). 10209/2010
ASSISTANT COMMR.OF INCOME TAX,BARODA Appellant(s)
VERSUS
LATE SHRIMANT F.P.GAIKWAD TH:LRS. Respondent(s)
WITH
C.A. No. 7739-7752/2011
(With Office Report)
Date : 05/11/2015 This appeal was called on for hearing today.
For Appellant(s) Ms.Sunita Gautam,Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) Mr.S.Ram Subramanian,Adv.
Mr. Krishna Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal No.10209/2010
Ld.counsel for the appellant has already filed the statement of case. Ld.counsel for the respondent has failed to file the statement of case within the period stipulated under the rules. Viewed thus, Signature Not Verified Digitally signed by Sushma Kumari Bajaj the matter shall be processed for listing before the Hon'ble Court as Date: 2015.11.05 16:19:15 TLT Reason: per rules.
…........2 ITEM NO.79 -2- Civil Appeal No.7739-7752/2011 Ld.counsel for the appellant shall file the deficit court fee within four weeks.
List the matter again on 22.01.2016.
(M V RAMESH) Registrar SB