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The Income Tax Officer vs Silk City Petrofiles Company Ltd. on 4 July, 2018

     ITEM NO.58                            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. RAJESH KUMAR GOEL

     Civil Appeal                 No(s).    4834/2017

     THE INCOME TAX OFFICER                                              Appellant(s)

                                     VERSUS
     SILK CITY PETROFILES COMPANY LTD.                                   Respondent(s)

     WITH
     C.A. No. 4836/2017 (III)


     Date : 04-07-2018 These appeals were called on for hearing today.


     For Appellant(s)                  Mr. Harish Kumar Khinchi,Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)
                                        Mr. Jatin Zaveri, AOR


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

In respect of sole respondent, service is deemed complete as respondent is common in C.A. No. 4836/2017 and is duly represented by an Advocate.

Ld. Counsel for the appellant has filed the statement of case. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

Learned counsel for the appellant shall within a period of four weeks file the affidavit of valuation. In the meantime, Ld. Signature Not Verified Counsel for the respondent shall file the counter affidavit, if Digitally signed by MADHU GROVER Date: 2018.07.04 any.

16:45:14 IST Reason:

List again on 17.8.2018.      

RAJESH KUMAR GOEL Registrar MG