Supreme Court - Daily Orders
Commissioner Of Income Tax-Ix,Chennai vs M/S Spencer And Co. Ltd. on 17 August, 2016
ITEM NO.21 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). 5674/2014
COMMISSIONER OF INCOME TAX-IX,CHENAI Appellant(s)
VERSUS
M/S SPENCER & CO. LTD Respondent(s)
Date : 17/08/2016 This appeal was called on for hearing today.
For Appellant(s)
Ms Laxmi Shastri, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr Udit Naresh, Adv.
Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Last opportunity of four weeks is granted for making up the deficiency in the court fee. Parties may also file statement of case within the same period, if statutory period has not expired.
List again on 25.10.2016. Signature Not Verified
(PAWAN DEV KOTWAL) Digitally signed by RASHI GUPTA Date: 2016.08.20 Registrar 11:59:47 IST Reason: