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Mysore Sales International Ltd. Etc. vs The Deputy Commissioner Of Income Tax ... on 5 April, 2017

Bench: R.K. Agrawal, Mohan M. Shantanagoudar

     ITEM NO.103                                  COURT NO.9                    SECTION IIIA

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS

                                          Civil Appeal No.2169/2007

     MYSORE SALES INTERNATIONAL LTD. & ANR.                           Appellant(s)

                                                      VERSUS

     THE DEPUTY COMMISSIONER OF I.T. & ORS.                                 Respondent(s)
     (with office report)
     WITH
     C.A. No.2168/2007

     Date : 05/04/2017 These appeals were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR

     For Appellant(s)                   Mr.   Devadatt Kamat, AAG
                                        Mr.   V. N. Raghupathy,Adv.
                                        Mr.   J. Rahaman, Adv.
                                        Mr.   Parikshit P. Angadi, Adv.
                                        Mr.   Prakash Jadhav, Adv.

                                        Dr. Nanda Kishore,Adv.
                                        Mr. Rajesh Mahale,Adv.

     For Respondent(s)                  Mr. K. Radhakrishnan, Sr. Adv.
                                        Ms. Niranjana Singh, Adv.
                                        Ms. Gargi Khanna, Adv.
                                        Mrs. Anil Katiyar,Adv.

                                        Dr. Nanda Kishore
                                        Mr. B. V. Balaram Das
                                        Mr. Rajesh Mahale

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

Learned counsel for the appellants submits that the arguing counsel is in some personal difficulty and a request for adjournment has been made.

As prayed for, the matters are adjourned for a week.

                             (ASHA SUNDRIYAL)                         (CHANDER BALA)
                               COURT MASTER                            COURT MASTER