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Commissioner Of Income Income Tax I vs M/S Sahyog Jan Kalyan Samiti Thr. ... on 31 August, 2016

     ITEM NO.12                            REGISTRAR COURT. 2             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. M V RAMESH

     Civil Appeal                 No(s).   4529/2014

     CIT KANPUR, UP                                                     Appellant(s)

                                                       VERSUS

     M/S SAHYOG JAN KALYAN SAMITI KANPUR UP                             Respondent(s)

     WITH
     C.A. No. 5168/2015

     Date : 31/08/2016 This appeal was called on for hearing today.


     For Appellant(s)                      Mr.Prabhat Kumar Rai,Adv.
                                           Mrs. Anil Katiyar,Adv.


     For Respondent(s)
                                           Mr. Sunil Kumar Verma,Adv.

                                           Mr. K. V. Mohan,Adv.


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

Service is complete. Ld.counsel for the parties have not filed the statement of case. However, statement of case is not mandatory as per amended Supreme Court Rules,2013. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.

Four weeks time as last chance is given to the Ld.counsel for the appellant to file the affidavit of valuation, whereafter no further extension shall be given.

List the matter again on 17.10.2016.

(M V RAMESH) Registrar SB