Supreme Court - Daily Orders
Commissioner Of Income Tax Delhi-Iii vs Sutlej Industries Ltd. Through ... on 9 September, 2016
ITEM NO.77 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). 7217/2011
C.I.T-III NEW DELHI Appellant(s)
VERSUS
SUTLEJ INDUSTRIES LTD. Respondent(s)
WITH
C.A. No. 6115/2016
Date : 09/09/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr.Manoj Kumar,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms.Roopali Gupta,Adv.
Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No.7217/2011
Ld.counsel for the appellant has already filed the statement of case. Ld.counsel for the respondent has not filed the same. 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.
C.A. No. 6115/2016Issue reminder to the concerned High Court for certificate of service in respect of the sole respondent.
Signature Not VerifiedList the matter again on 24.10.2016.
Digitally signed by SUSHMA KUMARI BAJAJ Date: 2016.09.10 12:42:25 TLT Reason:(M V RAMESH) Registrar SB