Supreme Court - Daily Orders
Plastiblends India Limited Through Its ... vs Addl.Commissioner Of Income Tax Range ... on 18 February, 2015
ITEM NO.95 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 MRS. RACHNA GUPTA
Civil Appeal No(s). 238/2012
PLASTIBLENDS INDIA LIMITED Appellant(s)
VERSUS
ADDL.COMMR.OF I.T.MUMBAI & ANR. Respondent(s)
WITH
C.A. No. 529/2012
(With C.A. No. 530/2012
(With C.A. No. 531/2012
(With C.A. No. 532/2012
(With C.A. No. 533/2012
(With C.A. No. 534/2012
(With C.A. No. 535/2012
(With C.A. No. 537/2012
(With C.A. No. 538/2012
(With C.A. No. 539/2012
(With C.A. No. 540/2012
(With C.A. No. 541/2012
(With C.A. No. 542/2012
(With C.A. No. 543/2012
(With C.A. No. 544/2012
(With C.A. No. 545/2012
(With C.A. No. 546/2012
(With C.A. No. 547/2012
(With C.A. No. 548/2012
(With C.A. No. 550/2012
(With C.A. No. 551/2012
(With C.A. No. 8792/2012
(With Office Report)
C.A. No. 8793/2012
(With Office Report)
C.A. No. 8794/2012
(With Office Report)
C.A. No. 8795/2012
(With Office Report)
Signature Not Verified
C.A. No. 8796/2012
Digitally signed by
Rupam Dhamija
Date: 2015.02.23
(With Office Report)
17:46:12 IST
Reason:
C.A. No. 8797/2012
(With Office Report)
Item No.95 -2-
C.A. No. 8798/2012
(With Office Report)
Date : 18/02/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Rustom B. Hathikhanawala,Adv.
Ms. Neha Agarwal, Adv.
Mr. E. C. Agrawala,Adv.
Mr. Vijay Kumar,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr. Prabodh Kumar, Adv.
Mr. B. V. Balaram Das,Adv.
Mr. Pratap Venugopal, Adv.
M/s. K. J. John & Co.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appellant has filed statement of case in all the above-mentioned appeals except in C.A. No.537, 538, 541 to 548 and 8792-8798/2012. Respondents have not filed the statement of case in any of the above matters except in C.A.No.537-540, 542, 548, 550-551 and 8792-8798/2012. Irrespective statement of case has been filed or not filed by the parties, further opportunity cannot be granted. List of dates is already on record.
All the appeals stand complete.
Let all the appeals to be listed before the Hon'ble Court, as per rules.
(RACHNA GUPTA) Registrar