Supreme Court - Daily Orders
C.I.T New Delhi vs M/S Krbl Ltd. on 8 July, 2016
ITEM NO.90 REGISTRAR COURT. 1 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. PAWAN DEV KOTWAL
Civil Appeal No(s). 14316/2015
C.I.T NEW DELHI Appellant(s)
VERSUS
M/S KRBL LTD. Respondent(s)
(with office report)
Date : 08/07/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Ajay Kr. Singh, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
Mr. Ravindra Keshavrao Adsure,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented.
Parties have not filed the statement of case, despite expiry of the stipulated period.
As such, Registry to process the matter for listing before the Hon'ble Court, as per rules.
(PAWAN DEV KOTWAL) Registrar Signature Not Verified Digitally signed by SONALI SAUND Date: 2016.07.08 17:01:02 IST Reason: