Supreme Court - Daily Orders
Arvind Mills Ltd. vs Commissioner Of Income Tax on 24 November, 2016
ITEM NO.83 1 C.A. No. 3825/2012
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. 3825/2012
ARVIND MILLS LTD. Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
WITH
C.A. No. 3826/2012
C.A. No. 4630/2012
SLP(C) No. 24371/2015
SLP(C) No. 25261/2015
SLP(C) No. 27202/2015
C.A. No. 14528/2015
C.A. No. 6115/2016
C.A. No. 10335/2016
(With office report)
Date : 24/11/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Bhargava V. Desai,Adv.
Ms. Akriti Dewan, Adv.
Ms. Manjeet Kirpal,Adv.
Mr. B. V. Balaram Das,Adv.
Mrs. Anil Katiyar,Adv.
Mr. Pabitra Kumar Biswal, Adv.
For Respondent(s)
Mrs. Anil Katiyar,Adv.
M/s. Cyril Amarchand Mangaldas Aor,Adv.
Ms. Anu Shrivastava, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by POOJA SHARMA Date: 2016.11.24 16:59:52 IST Reason: C.A. Nos. 6115/2016, 10335/2016 and 14528/2017 Ld. Counsel for the appellant is granted four weeks time as last chance to file the affidavit of valuation. ITEM NO.83 2 C.A. No. 3825/2012 SLP(C) Nos. 24371, 25261, 27202 of 2015 Fresh steps for the service of notice to the unserved sole respondent shall be taken by the learned counsel for the petitioner within a period of four weeks List again on 10.01.2017.
(M V RAMESH) Registrar PS