Supreme Court - Daily Orders
C.I.T. vs Wipro Ltd. on 12 November, 2018
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6404 OF 2015
THE COMMISSIONER OF INCOME TAX AND ANOTHER Appellant(s)
Versus
M/S. WIPRO LIMITED Respondent(s)
W I T H
CIVIL APPEAL NO. 10731 OF 2017
O R D E R
Civil Appeal No. 6404 of 2015 Learned counsel for the appellants has not filed ad- valorem court fee of Rs.1750/-, despite granting opportunity by this Court on 10.09.2018.
As prayed for, further two weeks’ time is granted finally to file the ad-valorem court fee of Rs.1750/-, failing which the civil appeal shall stand dismissed, without further reference to the Court.
Civil Appeal No. 10731 of 2015
Learned counsel for the appellants has already filed the affidavit of valuation and ad-valorem court fee on 25.09.2018.
Signature Not Verified ........................J. Digitally signed by SUKHBIR PAUL KAUR (MOHAN M. SHANTANAGOUDAR) Date: 2018.11.14 16:46:10 IST Reason: New Delhi, November 12, 2018 -1- ITEM NO.25 COURT NO.6 SECTION IV-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). 6404/2015 C.I.T. & ANR. Appellant(s) VERSUS WIPRO LTD. Respondent(s)
(OR ON DEFAULT IN BOTH APPEALS TO BE LISTED BEFORE THE CHAMBER) WITH C.A. No. 10731/2017 (IV-A) Date : 12-11-2018 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR [IN CHAMBER] For Appellant(s) Ms. Gargi Khanna, Adv.
For Mrs. Anil Katiyar, AOR For Respondent(s) Ms. Vishakha, Adv.
Mr. Gaurav Sharma, Adv.
Ms. Archana Sahadeva, AOR Mr. Aarush Bhatia, Adv.
Ms. B. Vijayalakshmi Menon, AOR UPON hearing the counsel the Court made the following O R D E R Civil Appeal No. 6404 of 2015 Learned counsel for the appellants has not filed ad- valorem court fee of Rs.1750/-, despite granting opportunity by this Court on 10.09.2018.
As prayed for, further two weeks’ time is granted finally to file the ad-valorem court fee of Rs.1750/-, failing which the civil appeal shall stand dismissed, without further reference to the Court.-2-
Civil Appeal No. 10731 of 2015 Learned counsel for the appellants has already filed the affidavit of valuation and ad-valorem court fee on 25.09.2018. Delay, if any, is condoned.
(SUKHBIR PAUL KAUR) (RAJ RANI NEGI) AR CUM PS ASSISTANT REGISTRAR (Signed order is placed on the file)