Supreme Court - Daily Orders
The Director Of Income Tax (Exemptions) vs Sri Belimata Mahasamsthana Socio ... on 11 October, 2017
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.2 COURT NO.4 SECTION IV-A
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(s). 9831/2013
THE DIRECTOR OF INCOME TAX (EXEMPTIONS) & ANR. Appellant(s)
VERSUS
SRI BELIMATA MAHASAMSTHANA SOCIO CULTURAL AND
EDUCATIONAL TRUST Respondent(s)
Date : 11-10-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBERS]
For Appellant(s)
For Respondent(s) Mr. Sanjay Kunur,Adv.
Mr. R.N. Keswani, AOR
UPON hearing the counsel the Court made the following
O R D E R
As per office report, counsel for the appellants has been appointed as Presiding Officer, EPFAT, Bengaluru.
The appellant has to make alternative arrangement The Registry is directed to inform the Standing Counsel for the Income Tax Department as well as the appellants to take necessary steps, within three weeks.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASST. REGISTRAR
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2017.10.11
18:25:23 IST
Reason: