Supreme Court - Daily Orders
Commissioner Of Income Tax Delhivi vs Motor And General Finance Ltd. on 5 August, 2015
ITEM NO.105 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). 3152/2012
C.I.T., NEW DELHI Appellant(s)
VERSUS
M/S.MOTOR & GENERAL FINANCE LTD. Respondent(s)
Date : 05/08/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Vishwaaman Khandelwal, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
Mr. V. N. Raghupathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent has been served.
Statement of case has been filed by the appellant but it is not filed by the respondent.
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.
The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Court, as per rules.
Signature Not VerifiedDigitally signed by Rupam Dhamija Date: 2015.08.14 13:03:13 IST
Reason: (RACHNA GUPTA)
Registrar