Supreme Court - Daily Orders
C.I.T (Tds) vs Qatar Airways on 25 January, 2018
ITEM NO.2 REGISTRAR COURT. 1 SECTION IX
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. KAPIL MEHTA
Civil Appeal No(s). 1117/2012
C.I.T (TDS) Appellant(s)
VERSUS
QATAR AIRWAYS Respondent(s)
(Only C.A. nos. 6964-65, 6966-67, 6968, 6969-70, 6971, 6972, 6973
& 6974 of 2015 to be listed before the ld. registrar's court for
incomplete service and orders)
WITH
C.A. No. 6964-6965/2015 (XIV)
C.A. No. 6966-6967/2015 (XIV)
C.A. No. 6971/2015 (XIV)
C.A. No. 6969-6970/2015 (XIV)
C.A. No. 6968/2015 (XIV)
C.A. No. 6972/2015 (XIV)
C.A. No. 6974/2015 (XIV)
C.A. No. 6973/2015 (XIV)
Date : 25-01-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr K.P.Singh, Adv.
Mrs. Anil Katiyar, AOR
Mr. B. V. Balaram Das, AOR
Mr Akshat Malpani, Adv.
Mr. Bhargava V. Desai, AOR
Mr Mayank Nagi, Adv.
Mr Tarun Singh, Adv.
Mr. Shekhar Prit Jha, AOR
For Respondent(s)
Mr Hasan Murtaza, Adv.
Mr. Shiv Kumar Suri, AOR
Mr K.P.Singh, Adv.
Mrs. Anil Katiyar, AOR
Signature Not Verified
Mr Vipin Upadhyay, Adv.
Mr Nikhil Gupta, Adv.
Digitally signed by
HEMA JOSHI
Date: 2018.01.31
14:15:38 IST
Reason: Mr. Kishore Kunal, AOR
Mr. Vinay Garg, AOR
Mr Mayank Nagi, Adv.
Mr Tarun Singh, Adv.
Mr. Shekhar Prit Jha, AOR
-2-
Item No.2
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the appellant to file affidavit of valuation in CA No.6964-65 and 6966-67 of 2015 within two weeks time as last opportunity.
In remaining matters, ad-valorem court fee has been paid.
List again on 9.2.2018.
KAPIL MEHTA Registrar 25.01.2018 hj