Supreme Court - Daily Orders
The Commissioner Of Income Tax Ltu vs Indian Petrochemicals Corporation ... on 6 September, 2016
ITEM NO.20 REGISTRAR COURT. 1 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. PAWAN DEV KOTWAL
Civil Appeal No(s). 65/2016
COMMISSIONER OF INCOME TAX MUMBAI Appellant(s)
VERSUS
INDIAN PETROCHEMICALS CORPORATION LTD Respondent(s)
WITH
C.A. No. 4452/2016
Date : 06/09/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr K.P.Singh, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr Ajay Kumar Jha, Adv.
Mr. K. R. Sasiprabhu,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A.NO.65/2016
Sole respondent is duly represented. Last opportunity of three weeks is granted for filing statement of case by the parties , if otherwise within the statutory period and also for filing affidavit of valuation within the same time.
Signature Not Verified
Registry immediately thereafter to process the matter Digitally signed by HEMA JOSHI Date: 2016.09.07 for being listed before the Hon'ble Court if affidavit of 16:02:09 IST Reason:
valuation is filed. If not filed, list before the Hon'ble Judge in Chambers for further directions. -2- Item No.20 C.A.NO.4452/2016 Parties have not filed statement of case. Be filed within three weeks time, if otherwise within the statutory period.
Registry immediately thereafter to process the matter for being listed before the Hon'ble Court irrespective of the fact whether statement of case is filed or not.
(PAWAN DEV KOTWAL) Registrar