Supreme Court - Daily Orders
C.I.T Panji Goa vs Zuari Industries Ltd.Through Its ... on 24 July, 2014
Ð ITEM NO.100 REGISTRAR COURT. 2 SECTION I
IIA
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 M K HANJURA
Civil Appeal No(s). 1123/2011
C.I.T PANJI GOA Appellant(s)
VERSUS
ZUARI INDUSTRIES LTD. Respondent(s)
Date : 24/07/2014 This appeal was called on for hearing today.
For Appellant(s) Mr.Debajyoti Behuria,adv.
Mrs.Anil Katiyar,adv.
Mr. B. V. Balaram Das ,Adv.
For Respondent(s) Mr.Nitin Mishra,adv.
M/s. Khaitan & Co. ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
What gets revealed from the perusal of the office report is that the original record has been received from the High Court and is available in this registry for reference of the Hon’ble Court. The office report further is that the learned counsel for both the parties have filed the statement of case. Viewed in that context,the matter shall be processed for listing befor e the Hon’ble Court under the rules.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.07.31 10:15:01 IST Reason: