Supreme Court - Daily Orders
Jet Lite (India) Ltd. vs Commissioner Of Income Tax, Central -I ... on 10 July, 2023
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 7291/2019
JET LITE (INDIA) LTD. ..... APPELLANT
VERSUS
COMMISSIONER OF INCOME TAX, CENTRAL ..... RESPONDENT
-I NEW DELHI
O R D E R
Four weeks’ time is granted to do the needful failing which the appeal shall stands dismissed without further reference to the Court.
..................J. (ARAVIND KUMAR) NEW DELHI;
JULY 10, 2023.
Signature Not Verified Digitally signed by POOJA SHARMA Date: 2023.07.15 13:16:25 IST Reason: ITEM NO.1707 COURT NO.8 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). 7291/2019 JET LITE (INDIA) LTD. Appellant(s) VERSUS COMMISSIONER OF INCOME TAX, CENTRAL -I NEW DELHI Respondent(s) (IA No. 3/2016 - STAY APPLICATION) Date : 10-07-2023 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR [IN CHAMBER] For Appellant(s) Mr. Ujjwal A. Rana, Adv.
Mr. Himanshu Mehta, Adv.
M/S. Gagrat And Co, AOR For Respondent(s) Mr. Vikrant Yadav, Adv.
Mrs. Anil Katiyar, AOR Mr. Raj Bahadur Yadav, AOR UPON hearing the counsel the Court made the following O R D E R Four weeks’ time is granted to do the needful failing which the appeal shall stand dismissed without further reference to the Court in terms of the signed order which is placed on the file. (KAVITA PAHUJA) (POONAM VAID) COURT MASTER (SH) COURT MASTER (NSH)