Supreme Court - Daily Orders
The Commissioner Of Income Tax, Delhi vs M/S. Arm Harris Communications India ... on 11 March, 2016
Author: V. Gopala Gowda
Bench: V. Gopala Gowda
ITEM NO.2 COURT NO.9 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No. 686/2006
THE COMMISSIONER OF INCOME TAX, DELHI Appellant(s)
VERSUS
M/S. ARM HARRIS COMMUNICATIONS INDIA PVT.LTD. Respondent(s)
(Office Report on Default)
Date : 11/03/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBERS]
For Appellant(s) Mr. R.S. Jena, Adv.
Mr. B.V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time is finally granted to learned counsel for the appellant to furnish latest and correct address of the sole respondent, failing which the appeal shall stand dismissed without further reference to Court.
[ Charanjeet Kaur ] [ Chander Bala ] A.R.-cum-P.S. Court Master [ Signed order is placed on the file ] Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2016.03.14 17:45:10 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 686 OF 2006 THE COMMISSIONER OF INCOME .. APPELLANT(S) TAX, DELHI VERSUS M/S. ARM HARRIS .. RESPONDENT(S) COMMUNICATIONS INDIA PVT. LTD.
O R D E R Two weeks' time is finally granted to learned counsel for the appellant to furnish latest and correct address of the sole respondent, failing which the appeal shall stand dismissed without further reference to Court.
......................J. [ V. GOPALA GOWDA ] NEW DELHI, MARCH 11, 2016.