Supreme Court - Daily Orders
C.I.T,New Delhi vs Saurabh Srivastava on 5 March, 2014
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ITEM NO.64 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 SUNIL THOMAS
CIVIL APPEAL NO(s). 1901 OF 2010
C.I.T,NEW DELHI Appellant (s)
VERSUS
SAURABH SRIVASTAVA Respondent(s)
(With office report )
Date: 05/03/2014 This Appeal was called on for hearing today.
For Appellant(s) Ms. Anil Katiyar,Adv.
Mr. Asit Tiwari,Adv.
Mr. B.V. Balaram Das,Adv.
For Respondent(s) Ms. Kavita Jha,Adv.
Ms. Bhoomika Choudhary,Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the appellant has filed the statement of case but the counsel for the respondent has not filed the statement of case and his right to file the statement of case is forfeited vide order dated 6.1.2014 of the Hon’ble Judge in Chamber. However, it is submitted by the learned counsel for the respondent that in the light of filing of the statement of case in C.A. No. 2581/2010 which are connected to each other. No separate statement of case is proposed to be filed in this case.
List the matter before the Hon’ble Court, as per rules.
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