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Ansaldo Energia Spa vs C.I.T And Anr. on 11 August, 2016

     ITEM NO.26                           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 MR. M V RAMESH

     Civil Appeal                No(s).   4537/2014

     ANSALDO ENERGIA SPA                                                 Appellant(s)

                                                      VERSUS

     C.I.T & ANR.                                                        Respondent(s)

     (with interim relief and office report)

     WITH
     C.A. No. 4538/2014
     (With Office Report)


     Date : 11/08/2016 This appeal was called on for hearing today.


     For Appellant(s)                     Ms.Ramni Taneja,Adv.
                                          Mr. Anil Shrivastav,Adv.


     For Respondent(s)                    Mr.Vivek Sharma,Adv.
                                          Ms.Rachna Sharma,Adv.
                                          Mr. B. V. Balaram Das,Adv.



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

Ld.counsel for the appellant has filed the statement of case. Ld.counsel for the respondent has not filed the statement of case. However, statement of case is not mandatory as per amended Supreme Court Rules,2013. Viewed thus, these matters shall be processed for listing before the Hon'ble Court as per rules.

16:48:14 TLT                                                             (M V RAMESH)
Reason:
                                                                           Registrar
     SB