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Ito Ward-1 Anand,Thr.C.I.T.-Ii vs M/S. Anand Mercantile Co-Op. Bank Ltd on 21 September, 2016

     ITEM NO.23                            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 V RAMESH

     Civil Appeal                 No(s).    3797/2014

     ITO WARD-1 ANAND,THR.C.I.T.-II                                         Appellant(s)

                                                        VERSUS

     ANAND MERCANTILE CO-OP. BANK LTD.                                      Respondent(s)
     (with office report)


     WITH
     C.A. No. 6578/2015
     (With appln.(s) for accepting document and )


     Date : 21/09/2016 These appeals were called on for hearing today.




     For Appellant(s)                      Mr. Rohit Rao N.,Adv.
                                           Ms. Prera Kumari,Adv.
                                           Mrs. Anil Katiyar,Adv.


     For Respondent(s)
                                           Mr. P. K. Manohar,Adv.



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

Ld. Counsel for the appellant has filed the deficit Court fee. Ld. Counsel for the parties have failed to file the statement of case within the statutory period. Filing of Statement of Case is not mandatory as per amended Supreme Court Rules, 2013. Viewed thus, the matter shall be processed for listing before the Hon'ble Signature Not Verified Court on its own turn.

(M V RAMESH) Registrar MG