Supreme Court - Daily Orders
C.I.T (Tds) vs Qatar Airways on 17 November, 2017
ITEM NO.2 REGISTRAR COURT. 1 SECTION IX
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 MR. KAPIL MEHTA
Civil Appeal No(s). 1117/2012
C.I.T (TDS) Appellant(s)
VERSUS
QATAR AIRWAYS Respondent(s)
(Only C.A. nos. 6964-65, 6966-67, 6968, 6969-70, 6971, 6972,
6973 & 6974 of 2015 to be listed before the ld. registrar's
court for incomplete service and orders)
WITH
C.A. No. 6964-6965/2015 (XIV)
C.A. No. 6966-6967/2015 (XIV)
C.A. No. 6971/2015 (XIV)
C.A. No. 6969-6970/2015 (XIV)
C.A. No. 6968/2015 (XIV)
C.A. No. 6972/2015 (XIV)
C.A. No. 6974/2015 (XIV)
C.A. No. 6973/2015 (XIV)
Date : 17-11-2017 These appeals were called on for hearing
today.
For Appellant(s) Ms. Prema Singh,Adv.
Mrs. Anil Katiyar, AOR
Mr. B.V. Balaram Das, AOR
Mr. Akshat Malpani,Adv.
Mr. Bhargava V. Desai, AOR
Mr. Shekhar Prit Jha, AOR
For Respondent(s) Varaa Masood,Adv.
Mr. Hasan Murtaza,Adv.
Mr. Shiv Kumar Suri, AOR
Ms. Prema Singh,Adv.
Mrs. Anil Katiyar, AOR
Mr. Vipin Upadhyay,Adv.
Mr. Kishore Kunal, AOR
Mr. Vinay Garg, AOR
Mr. Mayank Nagi,Adv.
Mr. Tarun Singh,Adv.
Signature Not Verified
Mr. Shekhar Prit Jha, AOR
Digitally signed by
VINOD KUMAR TIWARI
Date: 2017.11.18
UPON hearing the counsel the Court made the following
13:06:43 IST
Reason:
O R D E R
In all the matters, Statements of Case have not been filed ….2 Item No. 2 - 2 - by the parties and the stipulated time has expired.
In C.A. No. 6968/2015, affidavit of valuation has been filed and the ad valorem court fee has also been deposited.
In remaining matters, appellants to file affidavit of valuation and ad valorem court fee within four weeks.
List again on 10th of January, 2018.
KAPIL MEHTA Registrar 17.11.2017 vkt