Supreme Court - Daily Orders
Principal Commissioner Of Income Tax-1 vs Uti Bank Ltd on 6 November, 2017
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 7108/2017
PRINCIPAL COMMISSIONER OF INCOME TAX-1 Appellant(s)
VERSUS
UTI BANK LTD Respondent(s)
WITH
C.A. No. 7110 of 2017
C.A. No. 7109 of 2017
O R D E R
Heard.
Four weeks' further time is granted to learned counsel for the appellant for filing affidavit of valuation failing which the appeals shall stand dismissed.
Counter affidavit, if any, may be filed within four weeks from today.
..........................J. (ADARSH KUMAR GOEL) New Delhi, November 6, 2017.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.11.08 17:09:49 IST Reason: ITEM NO.21 COURT NO.11 SECTION III 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). 7108/2017 PRINCIPAL COMMISSIONER OF INCOME TAX-1 Appellant(s) VERSUS UTI BANK LTD Respondent(s)
WITH C.A. No. 7110/2017 (III) C.A. No. 7109/2017 (III) Date : 06-11-2017 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL [IN CHAMBER] For Appellant(s) Ms. Abha R. Sharma,Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Ms. Manisha T. Karia, AOR Ms. Nishi Nagpal,Adv.
Mr. Shashank,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard.
Four weeks' further time is granted to learned counsel for the appellant for filing affidavit of valuation failing which the appeals shall stand dismissed. Counter affidavit, if any, may be filed within four weeks from today.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER (Signed order is placed on the file)