Supreme Court - Daily Orders
The Commissioner Of Income ... vs M/S Glenmark Pharmaceutical Ltd on 11 December, 2017
ITEM NO.5 REGISTRAR COURT. 2 SECTION III
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.14272/2015
THE COMMISSIONER OF INCOME TAX,CENTRAL-3 Appellant(s)
VERSUS
M/S GLENMARK PHARMACEUTICAL LTD Respondent(s)
(ONLY C.A. NO. 929/2016 TO BE LISTED)
WITH
C.A. No. 929/2016 (III)
Date : 11-12-2017 This appeal was called on for hearing today.
For Appellant(s) Mr. A.K. Kaul, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Pratibha Jain, AOR
Mr. Rustom B. Hathikhanawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time, as a last chance, is granted to the learned counsel for the appellant to file deficit court fee.
List the matter again on 08.02.2018.
SANJAY PARIHAR Registrar RR Signature Not Verified Digitally signed by RACHNA Date: 2017.12.13 10:53:11 IST Reason: