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The Commissioner Of Income ... vs M/S Glenmark Pharmaceutical Ltd on 30 October, 2017

     ITEM NO.2                           REGISTRAR COURT. 2                        SECTION III

                                    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. SANJAY PARIHAR

     Civil Appeal                  No(s).   14272/2015

     THE COMMISSIONER OF INCOME TAX,CENTRAL-3                                     Appellant(s)

                                                         VERSUS

     M/S GLENMARK PHARMACEUTICAL LTD                                              Respondent(s)

     WITH
     C.A. No. 929/2016 (III)

     Date : 30-10-2017 This appeal was called on for hearing today.


     For Appellant(s)                   Mr. N. Annapoorani,Adv.
                                        Ms. Anil Katiyar, AOR

     For Respondent(s)                  Ms. Veena Rattan,Adv.
                                        Ms. Pratibha Jain, AOR

                                         Mr. Rustom B. Hathikhanawala, AOR


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

The office report indicates that the Ld. Counsel for the parties have failed to file the statement of case within the statutory period. Filing of 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 under the rules.

Ld. Counsel for he appellant shall within a period of four weeks file the deficit court fee.

List again on 11.12.2017.

SANJAY PARIHAR Registrar MG