Supreme Court - Daily Orders
M/S. Kerela Cricket Association vs The Additional Commissioner Of Income ... on 10 February, 2016
ITEM NO.49 REGISTRAR COURT. 2 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. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 9566-9570/2015
KERALA CRICKET ASSOCIATION Petitioner(s)
VERSUS
ADDITIONAL COMMISSIONER OF INCOME TAX Respondent(s)
(with office report)
Date : 10/02/2016 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Senthil Jagadeesan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that service of notice is complete on the sole respondent, but no one has entered appearance on his behalf. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.
(M V RAMESH) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2016.02.11 12:19:10 TLT Reason: