Supreme Court - Daily Orders
Director Of Income Tax (International ... vs Balaji Shipping U.K. Ltd. Through Its ... on 31 July, 2019
ITEM NO.13 REGISTRAR COURT. 1 SECTION III
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). 9505/2013
DIRECTOR OF INCOME TAX (INTERNATIONAL TAXATION) MUMBAIAppellant(s)
VERSUS
BALAJI SHIPPING U.K. LTD. THROUGH ITS MANAGER Respondent(s)
WITH
C.A. No. 4449/2014 (III)
)
SLP(C) No. 14151/2015 (IX)
)
C.A. No. 3910/2015 (III)
)
C.A. No. 9738/2016 (III)
)
C.A. No. 15099/2017 (III)
)
C.A. No. 262/2019 (III)
Date : 31-07-2019 This appeal was called on for hearing today.
For Appellant(s)
Mr Sunil Kumar Verma, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Charu Sangwan, AOR
Ms Suvarna Dubey, Adv.
Ms Sheena Taqui, Adv.
Mrs. Bina Gupta, AOR
Mr. Rustom B. Hathikhanawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 3910/2015
Signature Not Verified
Ld. Counsel for the appellant is granted four weeks time Digitally signed by HEMA JOSHI Date: 2019.08.03 for filing affidavit of valuation and ad valorem court fee. 10:36:06 IST Reason:
Affidavit of valuation be filed in terms of Order XIX, Rule 3, Supreme Court Rules, 2013.-2-
Item no.13 C.A. No. 15099/2017 Ld. Counsel for the appellant to take fresh steps to effect service on the sole respondent within two weeks time. Ld. Counsel for the appellant is granted four weeks time for filing affidavit of valuation and ad valorem court fee. Affidavit of valuation be filed in terms of Order XIX, Rule 3, Supreme Court Rules, 2013.
C.A. No. 262/2019 Await certificate of service from the High Court in respect of the sole respondent. Reminder be issued. Ld. Counsel for the appellant is granted four weeks time for filing affidavit of valuation and ad valorem court fee. Affidavit of valuation be filed in terms of Order XIX, Rule 3, Supreme Court Rules, 2013.
REMAINING MATTERS Respondents are duly represented. List again on 26.11.2019.
ANIL LAXMAN PANSARE Registrar