Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

The Commissioner Of Income Tax Iv vs M/S My Home Power Ltd on 24 April, 2019

     ITEM NO.31                             REGISTRAR COURT. 1            SECTION XII-A

                                   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 ANIL LAXMAN PANSARE

     Civil Appeal                 No(s).    2108/2016

     THE COMMISSIONER OF INCOME TAX IV                                  Appellant(s)

                                                        VERSUS

     M/S MY HOME POWER LTD                                              Respondent(s)

     WITH
     C.A. No. 2109/2016 (XII-A)

         C.A. No. 2110/2016 (XII-A)

         C.A. No. 3475/2016 (XII-A)

         C.A. No. 4229/2016 (XII-A)

         C.A. No. 6071/2016 (XII-A)

         C.A. No. 9056/2016 (XII-A)

      SLP(C) No. 1421/2019 (III)
     (IA No.183777/2018-CONDONATION OF DELAY IN FILING and IA
     No.183778/2018-CONDONATION OF DELAY IN REFILING)

     Date : 24-04-2019 This appeal was called on for hearing today.


     For Appellant(s)
                                      Mr. Aman Shukla, Adv.
                                      Mrs. Anil Katiyar, AOR
                                      Mr. B. V. Balaram Das, AOR

     For Respondent(s)
                                       Mr. A. N. Arora, AOR
                                       Mr. U.A. Rana, Adv.
                                       Mr. Himanshu Mehta, Adv.
                                       M/S. Gagrat And Co, AOR
                                       Mr. Gunnam Venkateswara Rao, AOR
Signature Not Verified


               UPON hearing the counsel the Court made the following
Digitally signed by
VINOD KUMAR TIWARI
Date: 2019.04.27
12:59:04 IST
Reason:
                                  O R D E R

C.A. No. 2108/2016 Complete matter.

C.A. No. 2109/2016 Complete matter.

C.A. No. 2110/2016 Sole respondent is duly represented. Affidavit of valuation and Ad-valorem court fee have been filed.

C.A. No. 3475/2016

Sole respondent is duly represented. Despite last opportunity, affidavit of valuation and deficit court fee have not been filed by the appellant. Strictly two weeks' time, as last opportunity, is granted to do so. If affidavit of valuation and deficit court fee are not filed within two weeks, Registry to process the matter for listing before the Hon'ble Judge in Chambers for orders. C.A. No. 4229/2016

complete matter.

C.A. No. 6071/2016 Despite last opportunity, fresh steps alongwih fresh particulars of respondent Nos.1 and 2 have not been taken. Ld. Counsel for the appellant requested for more time to do so. Strictly last opportunity is granted for taking fresh steps within two weeks. If fresh steps are taken, notice be issued immediately else, Registry to process the matter for listing before the Hon'ble Judge in Chambers for appropriate orders.

C.A. No. 9056/2016 Cause title has been amended.

Ld. Counsel for the appellant to take fresh steps for service of the sole respondent within two weeks. Affidavit of valuation and Ad-valorem court fee have been filed.

SLP(C) No. 1421/2019 Service is complete on the sole respondent. Ld. Advocate, Mr.Akshat Malpani, appearing on behalf of Mr.Bhargava V. Desai, Advocate-on-record appears for the sole respondent. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks. List again on 8.8.2019.

ANIL LAXMAN PANSARE Registrar