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The Commissioner Of Income Tax ... vs M/S. Pennar Hotels And Resorts (P) Ltd. on 27 April, 2016

     ITEM NO.19                          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 MR. PAWAN DEV KOTWAL

                                           Civil Appeal   No(s).   745/2013


     C.I.T BANGALORE & ANR                                               Appellant(s)

                                                    VERSUS

     M/S PENNAR HOTELS & RESORTS (P) LTD.                                Respondent(s)

     (with office report)


     Date : 27/04/2016 This appeal was called on for hearing today.


     For Appellant(s)
                                        Ms Gunwant Dara, Adv.
                                        Mrs. Anil Katiyar,Adv.


     For Respondent(s)
                                         Mr. Senthil Jagadeesan,Adv.



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

Parties have not filed statement of case.

Last opportunity of two weeks is granted to the ld.

Counsel for the appellant to file affidavit of valuation. If filed, registry to process the matter for being listed before the Hon'ble Court as per rules.

If not filed, matter be processed for listing before the Hon'ble Judge in Chambers for further directions.

(PAWAN DEV KOTWAL) Registrar