Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Rugmini Ram Ragav Spinners P. Ltd. on 24 April, 2018
ITEM NO.10 REGISTRAR COURT. 1 SECTION XII
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). 1937/2009
COMMISSIONER OF INCOME TAX Appellant(s)
VERSUS
M/S RUGMINI RAM RAGAV SPINNERS P. LTD. Respondent(s)
WITH C.A. No. 3962/2013 (XIV) C.A. No. 5904/2015 (XII) C.A. No. 5737/2015 (XII) C.A. No. 5903/2015 (XII) C.A. No. 6666/2015 (XII) C.A. No. 10221/2017 (IV) (IA No.61789/2017-CONDONATION OF DELAY IN FILING) Diary No(s). 768/2018 (XII) (OtherOtherOtherOtherOtherOtherOtherOtherOther) Date : 24-04-2018 This appeal was called on for hearing today. For Appellant(s) Ms Gurmeet Kaur Kwatra, Adv. Mrs. Anil Katiyar, AOR Mr C Paramasivam, Adv.
Mr. Rakesh K. Sharma, AOR For Respondent(s) M/S. K J John And Co, AOR Mr M.S.Saran Kumar, Adv.
Mr. Naresh Kumar, AOR Mr Ragunath, Adv.
Mr A Arockiaraj, Adv.
Mr. Vijay Kumar, AOR Signature Not Verified Digitally signed by HEMA JOSHI Date: 2018.04.28 UPON hearing the counsel the Court made the following 12:07:53 IST Reason: O R D E R C.A. No.1937/2009 Complete matter.
-2-Item No.10 C.A. No.3962/2013 Complete matter.
D.No.768/2018 Fresh tagged matter. Delay of 25 days in refiling is condoned. Ld. Counsel has mentioned that matter has been wrongly tagged. Registry to do the needful in this regard. C.A. No.5904/2015
Sole respondent is granted four weeks time as last opportunity for filing counter affidavit. C.A. No.5737, 5903 and 6666 of 2015 Ld. Counsel for the appellant to take fresh steps alongwith fresh address to effect service on the sole respondent within two weeks time as last opportunity. Notice thereafter be issued.
C.A. No.10221/2017
Await certificate of service from the High Court in respect of the sole respondent. Reminder be issued. However, ld. Advocate-on-record, Mr Mayank Pandey submitted that vakalatnama has been filed.
List again on 23.7.2018.
KAPIL MEHTA Registrar 24.04.2018 hj