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Commissioner Of Income Tax-Ii vs Motta Constructions Pvt Ltd on 8 August, 2016

     ITEM NO.93                             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).    1299-1305/2013

     COMMISSIONER OF INCOME TAX-II                                           Appellant(s)

                                                        VERSUS

     MOTTA CONSTRUCTION PVT.LTD.                                             Respondent(s)
     (with interim relief and office report)
     WITH
     C.A. No. 4390/2016
     SLP(C) No. 12707/2016
     Office Report)


     Date : 08/08/2016 These appeals were called on for hearing today.


     For Appellant(s)
                                            Mr. Raj Singh Niranjan, Adv.
                                            Mrs. Anil Katiyar,Adv.


     For Respondent(s)
                                            Mr. Dheeraj Nair,Adv.
                                            Mr. K L D S Vinober, Adv.
                                            Mr. A. Subba Rao,Adv.


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

Sole respondent is duly represented. Counter affidavit has also been filed.

Registry to process the matter for being listed before the Hon'ble Court, as per rules alongwith the connected Signature Not Verified matter.

RASHI GUPTA Date: 2016.08.10 10:26:29 IST Reason:

C.A. No. 1299-1305/2013 Sole respondent is duly represented. Item No.93 -2- Parties have not filed the statement of case. Be filed, if desired, within two weeks' time, if otherwise permissible within the statutory period.

Registry to process the matter for being listed before the Hon'ble Court after the expiry of two weeks. C.A. No. 4390/2016 Last opportunity is granted to the appellant for filing affidavit of valuation within two weeks' time. Registry to process the matter for being listed before the Hon'ble Judge in Chambers after the expiry of two weeks, if affidavit of valuation is not filed and if filed, the matter be processed for listing before the Hon'ble Court, as per rules.

(PAWAN DEV KOTWAL) Registrar