Supreme Court - Daily Orders
Commissioner Of Income Tax vs Anil Bhalla on 31 July, 2015
ITEM NO.97 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). 897/2012
COMMR.OF I.T CENTRAL-I Appellant(s)
VERSUS
ANIL BHALLA Respondent(s)
Date : 31/07/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Om Prakash, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
Ms. Saumya Mehrotra, Adv.
Mr. Bhargava V. Desai,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent has been served and duly represented. Appellant has filed the statement of case but the respondent has not filed the same. 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 respondent.
The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Court, as per rules.
Signature Not VerifiedDigitally signed by Rupam Dhamija Date: 2015.08.05 11:41:03 IST Reason:
(RACHNA GUPTA) Registrar