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Director Of Income Tax Exemptions vs Meenakshi Amma Endowment Trust on 14 September, 2017

      ITEM NO.4                          REGISTRAR COURT. 2                SECTION IV-A

                                    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. SANJAY PARIHAR

      Civil Appeal                 No(s).   5103/2012

      DIRECTOR OF INCOME TAX EXEMPTIONS                                   Appellant(s)

                                                        VERSUS

      MEENAKSHI AMMA ENDOWMENT TRUST                                      Respondent(s)



      WITH
      C.A.               No.   2979/2016 (IV-A)
      C.A.               No.   5923/2012 (IV-A)
      C.A.               No.   2931/2013 (XIV)
      C.A.               No.   6057/2017 (IV-A)
      C.A.               No.   5418-5419/2016 (IV-A)
      C.A.               No.   5468/2013 (IV-A)
      C.A.               No.   9043/2016 (XI -A)
      C.A.               No.   5568/2012 (XI -A)
      C.A.               No.   9794/2017 (IV-A)
      C.A.               No.   9794/2017 (IV-A)

      Date : 14-09-2017 This appeal was called on for hearing today.


      For Appellant(s)                   Mr.Sumanta S.Bandyopadhyay,Adv.
                                         Ms. Anil Katiyar, AOR

                                         Mr.B. V. Balaram Das, AOR

                                         Ms.Usha Nandini. V, AOR
                                         Mr.Deepak Prakash,Adv.
                                         Mr.Gautam Kumar,Adv.

      For Respondent(s)                  Mr.Nandit Vajpapee,Adv.
                                         M/s. Khaitan & Co., AOR

                                         Ms.Seema Salwan,Adv.
                                         M/s. Dua Associates, AOR
Signature Not Verified
                                         Ms.Tessy Varghese,Adv.
                                         Mr.K. V. Mohan, AOR
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2017.09.15
15:50:29 IST
Reason:


                                         Ms.Neha Agarwal,Adv.
                                         Mr.E. C. Agrawala, AOR
                                                                        ….........2
ITEM NO.4                            -2-


                          Mr.Rajiv Ranjan Dwivedi, AOR
                          Ms.Anil Katiyar, AOR


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

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

C.A. No. 5923/2012 & 9043/2016 Service is complete. Ld.counsel for the parties have not filed the statement of case within the statutory period. However, statement of case is not mandatory as per amended Supreme Court Rules,2013. Viewed thus, the matters shall be processed for listing before the Hon'ble Court as per rules.

The matter has already been directed to be listed before the Hon'ble Court. Hence, list accordingly. Civil Appeal No.2979/2016 & 5418-5419/2016 Service of notice is complete on the sole respondent, but no one has entered appearance on his behalf. Ld.counsel for the appellant may file the statement of case within the statutory period. List the matters before the Hon'ble Court as per rules after expiry of that period.

Registry to issue reminder to the concerned Court for certificate of service in respect of the sole respondent.

List the matter again on 09.11.2017.

SANJAY PARIHAR Registrar SB