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Supreme Court - Daily Orders

Commissioner Of Income Tax-I vs Champakbhai Mohanbhai Patel on 4 October, 2016

      ITEM NO.22                              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).    6699/2014

      COMMISSIONER OF INCOME TAX-I                                                Appellant(s)

                                                           VERSUS

      CHAMPAKBHAI MOHANBHAI PATEL                                                 Respondent(s)

      WITH
      SLP(C) No. 17283/2015
      SLP(C) No. 17284/2015
      SLP(C) No. 17276/2015
      (With Office Report)


      Date : 04/10/2016 This appeal was called on for hearing today.


      For Appellant(s)                        Ms.Prerna Kumari,Adv.

                                              Mrs. Anil Katiyar,Adv.

      For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R
Civil Appeal No.6699/2014

Ld.counsel for the appellant has filed the deficit court fee.

Service is complete. Ld.counsel for the appellant has not filed the statement of case. Service of notice is complete on the respondent, but no one has entered appearance on his behalf. However, 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 Court as per rules.

Signature Not Verified

SLP(C) No. 17283, 17284 & 17276/2015 Digitally signed by SUSHMA KUMARI BAJAJ Date: 2016.10.04 16:45:19 TLT Reason: Ld.counsel for the petitioner has failed to take fresh steps ….......2 ITEM NO.22 -2- AC6699/14 in the respect of the unserved respondents despite opportunities given. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.

(M V RAMESH) Registrar SB