Supreme Court - Daily Orders
The Commissioner Of Income Tax vs Rajagopala Rao(D) Tr.Lr. on 2 September, 2015
ITEM NO.83 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 MRS. RACHNA GUPTA
Civil Appeal No(s). 9236/2013
C.I.T NAGPUR & ANR. Appellant(s)
VERSUS
RAJAGOPALA RAO(D) TR.LR. Respondent(s)
(with office report)
WITH
C.A. No. 9237/2013
(With Office Report)
C.A. No. 9238/2013
(With Office Report)
C.A. No. 9279/2013
(With Office Report)
C.A. No. 9280/2013
(With Office Report)
Date : 02/09/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Sumanta S. Bandyopadhyay, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
Ms. Bharti Gupta, Adv.
Mr. P. N. Gupta,Adv.
Mr. H. Raghavendra Rao,Adv.
Mr. Anil Kumar Gautam,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Sole respondent in C.A. Nos.9236, 9237 and 9280/2013 has Digitally signed by Rupam Dhamija Date: 2015.09.07 duly been served.
17:20:27 IST Reason:
None of the parties have filed the statement of case except for the appellant of C.A. Nos.9238 and 9279/2013. Item No.83 -2- Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted. All the appeals stand complete.
Registry to process to list the same before the Hon'ble Court, as per rules.
(RACHNA GUPTA) Registrar