Supreme Court - Daily Orders
Dir. Of Income Tax.(Int.T), New Delhi vs M/S. Metapath Software International ... on 27 October, 2017
ITEM NO.60 REGISTRAR COURT. 1 SECTION XIV
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. RAJESH KUMAR GOEL
Civil Appeal No(s). 6376/2016
DIR. OF INCOME TAX.(INT.T), NEW DELHI Appellant(s)
VERSUS
M/S. METAPATH SOFTWARE INTERNATIONAL LTD Respondent(s)
WITH
C.A. No. 1440/2017 (XIV)
C.A. No. 2425/2017 (XIV)
C.A. No. 6381/2016 (XIV)
C.A. No. 6380/2016 (XIV)
C.A. No. 6388/2016 (XIV)
C.A. No. 6385/2016 (XIV)
C.A. No. 6384/2016 (XIV)
C.A. No. 6382-6383/2016 (XIV)
C.A. No. 6386-6387/2016 (XIV)
C.A. No. 6377/2016 (XIV)
C.A. No. 10673/2016 (XIV)
C.A. No. 10674/2016 (XIV)
C.A. No. 792/2017 (XIV)
C.A. No. 11289/2016 (XIV)
C.A. No. 8617/2017 (XIV)
(FOR ADMISSION AND I.R.)
C.A. No. 9366/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.49232/2017-CONDONATION OF DELAY
IN FILING and IA No.49246/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
C.A. No. 9486/2017 (XIV)
( IA No.52456/2017-CONDONATION OF DELAY IN FILING and IA
No.52457/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
C.A. No. 10758/2017 (XIV)
( IA No.70158/2017-CONDONATION OF DELAY IN FILING and IA
No.70160/2017-CONDONATION OF DELAY IN REFILING)
SLP(C) No. 24412/2017 (XIV)
C.A. No. 15499/2017 (XIV)
( IA No.92058/2017-CONDONATION OF DELAY IN FILING)
Date : 27-10-2017 This appeal was called on for hearing today.
Signature Not Verified
For Appellant(s)
Digitally signed by
RUPAM DHAMIJA
Date: 2017.10.30
11:05:07 IST
Reason: Mr. Harish Kr. Khinchi, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
Ms. Rashmi Singhania, AOR
Item No.60 -2-
Mr. Rameshwar Prasad Goyal, AOR
Ms. Rashi Khanna, Adv.
Mr. Mayank Nagi, Adv.
Mr. Deepak Chopra, Adv.
Mr. Harpreet Ajmani, Adv.
Mr. Shekhar Prit Jha, AOR
Mr. S. R. Setia, AOR
Mr. Salil Kapoor, Adv.
Mr. Kislaya Parashar, Adv.
Mr. Kamal Mohan Gupta, AOR
Ms. Puja Sharma, AOR
Mr. Pranav Bansal, Adv.
Mr. Kishore Kunal, AOR
Mr. A. N. Arora, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 2425/2017 The Ld. Counsel for the petitioner to take fresh steps alongwith fresh and complete address of the sole respondent within two weeks. Notice thereafter be issued. C.A. No. 6376/2016 C.A. No. 1440/2017 C.A. No. 6381/2016 C.A. No. 6380/2016 C.A. No. 6388/2016 C.A. No. 6385/2016 C.A. No. 6384/2016
C.A. No. 6382-6383/2016 C.A. No. 6386-6387/2016 C.A. No. 6377/2016 C.A. No. 10673/2016 C.A. No. 10674/2016 Sole respondent in the above-said matters is duly represented.
Affidavit of valuation and Ad-valorem court fee have been filed.
These matters stand complete.
Registry to process the matters for listing before the Hon'ble Court, as per rules, however, alongwith the connected matters as and when become ready.
Item No.60 -3-C.A. No. 792/2017 The Ld. Counsel for the appellant to furnish the fresh address of the sole respondent within two weeks. Notice thereafter be issued.
C.A. No. 11289/2016 The Ld. Counsel for the appellant to file spare copy for service of the sole respondent within two weeks. Notice thereafter be issued.
C.A. No. 9366,8617,9486 and 15499/2017 The Ld. Counsel for the appellant to file affidavit of valuation and Ad-valorem court fee within four weeks. C.A. No. 10758/2017 Await certificate of service of the sole respondent from the High Court. Reminder be issued. SLP(C) No. 24412/2017 The Ld. Counsel for the petitioner to pay deficit court fee for issuance of notice to the respondent within two weeks. List again on 14.12.2017.
RAJESH KUMAR GOEL Registrar