Supreme Court - Daily Orders
Commissioner Of Trade Tax vs M/S. Rahul Vineet Traders on 28 July, 2015
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. SURAJIT DEY
Civil Appeal No(s). 7630/2012
COMMISSIONER OF TRADE TAX, U.P. Appellant(s)
VERSUS
M/S. RAHUL VINEET TRADERS Respondent(s)
Date : 28/07/2015 This appeal was called on for hearing today.
For Appellant(s) Mr. Vibhu Tiwari,Adv.
Mr. Vinay Garg,Adv.
For Respondent(s)
Mr. Annam D. N. Rao,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the appellant has not complied with the Registrar's Court's Order dated 10.6.2015. Last chance is granted to comply with the said order within a period of four weeks.
Ld.Counsel appearing for the appellant submits that the appellant is now being represented by Mr. R.P. Mehrotra, Ld. Counsel whereby the vakalatnama has already been filed. Accordingly, Registry to rectify the database so as to reflect the name of the Counsel in the cause list also.
Post the matter again on 6.10.2015.
Signature Not Verified(SURAJIT DEY) Digitally signed by Madhu Grover Date: 2015.07.31 Registrar MG 16:31:52 SCT Reason: