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C.I.T-5 vs Varun Shipping Co.Ltd. Thr. Its ... on 15 October, 2015

     ITEM NO.89                           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).    5350/2010

     C.I.T-V                                                            Appellant(s)
                                                       VERSUS
     VARUN SHIPPING CO.LTD.                                             Respondent(s)

     WITH
     C.A. No. 5576/2010


     Date : 15/10/2015 These appeals were called on for hearing today.

     For Appellant(s)
                                          Mr. B. V. Balaram Das,Adv.
                                          Ms. Reena Pandey,Adv.
                                          Mr. Anil Katiyar,Adv.


     For Respondent(s)                    Mr. Ranjit B. Raut,Adv.
                                          Ms. Bina Gupta,Adv.

                                          Mr. Rameshwar Prasad Goyal,Adv.


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

The learned counsel for the appellant has filed the statement of case. The Ld. Counsel for the respondent has failed to file the statement of case within the period stipulated under the rules. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

The learned counsel for the parties have filed the statement Signature Not Verified of case. Viewed thus, the matter shall be processed for listing Digitally signed by Madhu Grover Date: 2015.10.15 before the Hon'ble Court under the rules. 16:09:46 SCT Reason:

(M V RAMESH) Registrar MG