Supreme Court - Daily Orders
Gopal Iron And Steel Co. (Guj)Ltd vs The Income Tax Officer on 2 July, 2018
ITEM NO.83 REGISTRAR COURT. 1 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. KAPIL MEHTA
Civil Appeal No(s). 2704-2705/2018
GOPAL IRON AND STEEL CO. (GUJ)LTD Appellant(s)
VERSUS
THE INCOME TAX OFFICER Respondent(s)
Date : 02-07-2018 These appeals were called on for hearing today.
For Appellant(s)
Ms. Manisha T. Karia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per office report, in terms of order dated 9.3.2018, appellant was supposed to file spare copies for issuance of notice. The Ld. Counsel for the appellant submitted that on 12.3.2018, they have filed one set of spare copies and inadvertently another spare copy could not be filed. He undertakes to file requisite spare copies within three days. If so, notice be issued immediately else the matter be processed for listing before the Hon'ble Judge in Chambers for appropriate orders.
Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2018.07.07 KAPIL MEHTA 11:29:47 IST Reason: Registrar 2.7.2018 rd