Supreme Court - Daily Orders
The Commissioner Of Income Tax V vs R.C. Energy Metering P.Ltd. on 31 July, 2015
ITEM NO.99 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). 2074/2012
C.I.T-5 DELHI Appellant(s)
VERSUS
R.C.ENERGY METERING P.LTD. Respondent(s)
(with office report)
WITH
C.A. No. 2075/2012
(With Office Report)
Date : 31/07/2015 These appeals were called on for hearing today.
For Appellant(s) Ms. Mansa Singh, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Kamal Mohan Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the appellant has filed the Statement of Case.
Despite notice dated 26.02.2013 of this Registry, the learned counsel for the respondent failed to file the Statement of Case.
List the matter before the Hon'ble Court as per Rules.
(SURAJIT DEY) Registrar RM Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.08.03 15:55:41 SCT Reason: