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M/S.Kerala State Financial ... vs Commissioner Of Income Tax Thrissur on 1 July, 2014

v     ITEM NO.17                          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 PANKAJ BHANDARI

                                       Civil Appeal No(s). 10203/2010

     M/S.KERALA STATE FINANCIL ENTERPRISES L.                              Appellant(s)

                                                     VERSUS

     C.I.T.,TRISSUR                                                        Respondents(s)


     WITH
     C.A. No. 10204, 10205-10206, 10207 of 2010
     (With Office Report)
      SLP(C) No. 4441/2011
     (With Office Report)
      C.A. No. 6388/2013
     (With Office Report)

     Date : 01/07/2014 This appeal was called on for hearing today.

     For Appellant(s)
                                                Mr. V.K. Monga ,Adv.
                                                Mr. E. M. S. Anam , Adv.
                                                Mr. A. Raghunath , Adv.
                                                Mr Om Prakash, Adv.
                                                Mrs. Anil Katiyar , Adv.
     For Respondent(s)
                                                Mr Om Prakash, Adv.
                                                Mr. B.V. Balaram Das ,Adv.


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

Process the matter for pre-final hearing. CIVIL APPEAL NO.10204, 10205- 10206,10207 OF 2010 Four weeks time is granted to the appellant to deposit the deficit court fees of Rs.1750/- in each matter. SLP(C) No.4441/2011,C.A. No.6388/2013 Signature Not Verified Digitally signed by Hema Joshi Date: 2014.07.05 Files not received.

List again on 21.8.2014.

Reason:

(PANKAJ BHANDARI) Registrar