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Eicher Motors Ltd. vs Commissioner Of Income Tax Iv, New Delhi on 27 September, 2016

     ITEM NO.12                           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).      2002/2014


     EICHER MOTORS LTD.                                                             Appellant(s)

                                                         VERSUS

     COMMISSIONER OF INCOME TAX, NEW DELHI                                          Respondent(s)

     (with interim relief and office report)


     Date : 27/09/2016 This appeal was called on for hearing today.


     For Appellant(s)
                                          Mr Udit Naresh, Adv.
                                          Ms. Kavita Jha,Adv.


     For Respondent(s)
                                          Mr Anurag Pandey, Adv.
                                          Mrs. Anil Katiyar,Adv.



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

One more last and final opportunity of one week is granted for filing ad valorem court fee.

Registry thereafter to process the matter for being listed before the Hon'ble Court if ad valorem court fee is filed, as filing of statement of case is not mandatory as per amended rules.

If ad valorem court fee is not filed, let the matter be placed Signature Not Verified before the Hon'ble Judge in Chambers for further directions.

(PAWAN DEV KOTWAL) Registrar