Supreme Court - Daily Orders
C.I.T-Ii Gujarat vs Cloth Traders on 4 July, 2018
ITEM NO.9 REGISTRAR COURT. 1 SECTION III
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. KAPIL MEHTA
Civil Appeal No(s). 4932/2012
C.I.T-II GUJARAT Appellant(s)
VERSUS
CLOTH TRADERS Respondent(s)
Date : 04-07-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr Mukesh Kr Singh, Adv.
Mrs Anil Katiyar, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
Mr Akshat Malpani, Adv.
Mr. Bhargava V. Desai, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Statement of case has not been filed by the parties and time has expired.
Ld. Counsel for the appellant is granted four weeks time for filing affidavit of valuation and requisite court fee.
List again on 7.8.2018.
KAPIL MEHTA Signature Not Verified Registrar Digitally signed by HEMA JOSHI Date: 2018.07.07 04.07.2018 hj 13:10:58 IST Reason: