Supreme Court - Daily Orders
Tata Steel Bsl Limited vs Commissioner Of Income Tax Delhi on 12 April, 2023
Author: C.T. Ravikumar
Bench: C.T. Ravikumar
1
ITEM NO.1708 COURT NO.17 SECTION XIV-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).8294-8298/2018
TATA STEEL BSL LIMITED Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX DELHI Respondent(s)
(Office report on default is to be listed only in C.A. Nos. 8304-
8307/2018. )
WITH
C.A. No. 8304-8307/2018 (XIV-A)
Date : 12-04-2023 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR
[IN CHAMBERS]
For Appellant(s) Ms. Kavita Jha, AOR
Mr. Anant Mann, Adv.
For Respondent(s) Mrs. Anil Katiyar, AOR
UPON HEARING THE COUNSEL THE COURT MADE THE FOLLOWING
O R D E R
C.A. No. 8304-8307/2018 The order dated 24.09.2020 would reveal that the learned counsel for the appellant made a submission that they had filed affidavit of valuation and also paid ad-valorem court fee.
The order dated 16.10.2020 would reveal that the court fee payable in terms of Sl.No. 4 of the Table in Part 2 of Schedule III of the Supreme Court Rules, is Rs.25,00,000/- (Rupees Twenty Five Lacs only) has already been paid. At the same time, it is noted by Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.04.13 the Registry the appellant has to pay deficit court fee of Rs. 19:01:21 IST Reason:
12,82,000/- (Rupees Twelve Lacs Eighty Two Thousand only). When the matter was again listed on 05.02.2021, the counsel for the 2 appellant submitted that he perused the report of the registry and the appellant is prepared to pay the balance amount. Consequently, an order was passed and directed to the registry to accept the same and proceed with the matter. It is the fact that despite the passage of more than two years, since then, the balance amount is yet to be paid.
Learned counsel seeks further time to file an affidavit and pay ad-valorem court fee. It is to be noted that more than two years has lapsed, since the last order was passed on 05.02.2021.
Still, reluctantly, three weeks’ time is granted to the appellant to pay the deficit court fee payable in terms of the report of the registry.
In case the said amount is not paid within the stipulated time, list the matter thereafter, before the Hon’ble Judge in chambers for passing further orders.
(RAJAN SACHDEVA) (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT BRANCH OFFICER