Supreme Court - Daily Orders
C.I.T -20 Mumbai vs M/S Girish And Associate Through Its ... on 5 October, 2016
ITEM NO.38 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). 1925/2014
C.I.T -20 MUMBAI Appellant(s)
VERSUS
M/S GIRISH & ASSOCIATE Respondent(s)
(with interim relief and office report)
Date : 05/10/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Santosh C., Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Ms. Anushree Menon, Adv.
Mr. Vikas Mehta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Both the parties have not filed statement of case, despite the expiry of the statutory period.
Registry to process the matter for being listed before the Hon'ble Court, as per rules.
(PAWAN DEV KOTWAL) Signature Not Verified Registrar Digitally signed by RUPAM DHAMIJA Date: 2016.10.06 16:58:10 IST Reason: