Supreme Court - Daily Orders
Asst.Commissioner Of Income Tax vs Gujarat Power Corporation Ltd. Thr. Its ... on 5 December, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2412 OF 2014
COMMISSIONER OF INCOME TAX Appellant(s)
VERSUS
GUJARAT POWER CORPORATION LTD. Respondent(s)
WITH
C.A.NO.2414 OF 2014
O R D E R
Learned counsel for the appellant has neither made deficiency in the court fee nor filed affidavit of valuation. Needful be done within four weeks, failing which it shall be presumed that the appellant is not interested in pursuing these matters and the same shall be deemed to have been dismissed for non-prosecution.
…......................J. (DEEPAK GUPTA) NEW DELHI;
DECEMBER 05, 2017.
Signature Not Verified Digitally signed by SAPNA BISHT Date: 2017.12.07 12:02:21 TLT Reason: ITEM NO.6 COURT NO.13 SECTION III 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). 2411/2014 ASST.COMMISSIONER OF INCOME TAX Appellant(s) VERSUS GUJARAT POWER CORPORATION LTD. THR. ITS CHAIRMAN Respondent(s) (Only Civil Appeal 2412/2014 and 2414/2014 to be listed before Hon'ble Chamber Judge) WITH C.A. No. 2414/2014 (III) C.A. No. 2412/2014 (III) Date : 05-12-2017 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA [IN CHAMBERS] For Appellant(s) Ms. Abha R. Sharma,Adv.
Mr. Sri Manta Ray,Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Ms. Monisha S.,Adv.
Mr. Chirag M. Shroff, AOR UPON hearing the counsel the Court made the following O R D E R C.A. No. 2412/2014 and C.A. No. 2414/2014 Learned counsel for the appellant has neither made deficiency in the court fee nor filed affidavit of valuation. Needful be done within four weeks, failing which it shall be presumed that the appellant is not interested in pursuing these matters and the same shall be deemed to have been dismissed for non-prosecution.
(SAPNA BISHT) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)