Supreme Court - Daily Orders
Dit (International Taxation) Delhi vs Goodyear Tire And Rubber Co. on 26 March, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 8224/2015
DIT (INTERNATIONAL TAXATION) DELHI APPELLANT(S)
VERSUS
GOODYEAR TIRE AND RUBBER CO. & ANR. RESPONDENT(S)
O R D E R
Four weeks' time, as a last opportunity, is granted to learned counsel for the appellant to file affidavit of valuation and ad valorem court fee, failing which the Civil Appeal shall stand dismissed for non-prosecution without further reference to the Court.
....…..............J. (SANJAY KISHAN KAUL) NEW DELHI MARCH 26, 2018 Signature Not Verified Digitally signed by SONALI SAUND Date: 2018.03.28 17:08:24 IST Reason: ITEM NO.11 COURT NO.2 SECTION XIV 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). 8224/2015 DIT (INTERNATIONAL TAXATION) DELHI Appellant(s) VERSUS GOODYEAR TIRE AND RUBBER CO. & ANR. Respondent(s) (OFFICE REPORT FOR DIRECTIONS) Date : 26-03-2018 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL [IN CHAMBERS] For Appellant(s) Mrs. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Ms. Renuka Sahu, Adv.
Mr. Jay Savla, AOR UPON hearing the counsel the Court made the following O R D E R Four weeks' time, as a last opportunity, is granted to learned counsel for the appellant to file affidavit of valuation and ad valorem court fee, failing which the Civil Appeal shall stand dismissed for non-prosecution without further reference to the Court. (SONALI SAUND) (SUMAN JAIN) SENIOR PERSONAL ASSISTANT COURT MASTER (Signed order is placed on the file)