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The Commissioner Of Income Tax vs Moser Baer India Ltd. on 25 October, 2016

     ITEM NO.27                                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).    4703/2014

     C.I.T-III,DELHI                                                           Appellant(s)

                                                            VERSUS

     MOSER BEAR INDIA LTD.                                                     Respondent(s)
     (with interim relief and office report)
     WITH
     C.A. No. 4704/2014
     Office Report)

      C.A. No. 4705/2014
     Office Report)


     Date : 25/10/2016 This appeal was called on for hearing today.


     For Appellant(s)
                                               Mr. Rohit Pandey, Adv.
                                               Mr. B. V. Balaram Das,Adv.


     For Respondent(s)
                                               Mr. Udit Naresh, Adv.
                                               Ms. Kavita Jha,Adv.


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Delay in filing Ad-Valorem court fee is condoned.

Both the parties have not filed statement of case, despite the expiry of the statutory period.

Registry to process all the matters for being listed before the Hon'ble Court, as per rules.

(PAWAN DEV KOTWAL) Registrar