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Supreme Court - Daily Orders

Charanjiv Charitable Trust Thr. ... vs Director Of Income Tax (Exemption), New ... on 22 March, 2018

     Item No.25                                       1

                                       REGISTRAR COURT. 2                       SECTION XIV

                                     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. SANJAY PARIHAR

     Civil Appeal                   No(s).   7375/2014

     CHARANJIV CHARITABLE TRUST                      THR. TRUSTEE ANIL KUMARAppellant(s)

                                                            VERSUS

     DIRECTOR OF INCOME TAX (EXEMPTION), NEW DELHI                                Respondent(s)



     WITH
     C.A. No. 7377-7378/2014 (XIV)

     Date : 22-03-2018 These appeals were called on for hearing today.




     For Appellant(s)                      Ms. Gargi Sethee,Adv.
                                           Mr. Rameshwar Prasad Goyal, AOR

     For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R
C.A. No. 7375/2014

As per High Court report certificate of service has been received from High Court with remarks “No such Director of Income Tax(Exemption) at the given address.” However, sole respondent is common and served in C.A. Nos. 7377-7378/2014. Hence service deemed complete but no one has entered appearance on his behalf.

Ld. Counsel for the appellant has failed to file the statement of case within the statutory period. Filing of Statement of Case is Signature Not Verified not mandatory as per amended Supreme Court Rules, 2013. Viewed Digitally signed by MADHU GROVER Date: 2018.03.22 16:51:20 TLT Reason: thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

Item No.25 2

C.A. Nos. 7377-7378/2014 The office report indicates that service of notice is complete on the sole respondent but no one has entered appearance on his behalf.

Ld. Counsel for the appellant has failed to file the statement of case within the statutory period. Filing of Statement of Case is not mandatory as per amended Supreme Court Rules, 2013. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

SANJAY PARIHAR Registrar MG