Supreme Court - Daily Orders
Commr.Of Income Tax-Iv,Delhi vs M/S Daewoo Motors India Ltd. on 15 July, 2015
ITEM NO.20 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. M K HANJURA
Civil Appeal No(s). 1400/2013
COMMR.OF INCOME TAX-IV,DELHI Appellant(s)
VERSUS
M/S DAEWOO MOTORS INDIA LTD. Respondent(s)
(with office report)
Date : 15/07/2015 This appeal was called on for hearing today.
For Appellant(s) Ms. Kiran Bhardwaj,Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the Ld. Counsel for the appellant has already filed the statement of case. The Ld. Counsel for the respondent has failed to file the statement of case within the period stipulated under the rules. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2015.07.16 16:26:09 SCT Reason: