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Commissioner Of Income Tax Bangalore vs M/S Wipro Finance Ltd on 1 September, 2015

     ITEM NO.91                              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).      9189/2013

     CIT BANGALORE & ANR                                                         Appellant(s)

                                                            VERSUS

     M/S WIPRO FINANCE LTD                                                       Respondent(s)
     (with office report)


     Date : 01/09/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                             Mr. Pravesh Thakur, Adv.
                                             Mrs. Anil Katiyar,Adv.


     For Respondent(s)
                                             Mr. Kapil Midha, Adv.
                                             Mr. Gaurav Sharma,Adv.


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

Sole respondent is duly served and is well represented. None of the parties have filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the parties.

The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Signature Not Verified Court, as per rules.

Rupam Dhamija Date: 2015.09.04 17:23:05 IST Reason:

(RACHNA GUPTA) Registrar