Supreme Court - Daily Orders
C.I.T. vs M/S. Nestle India Ltd on 26 March, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
C.A. Nos. 4100-4101/2015
with
C.A. Nos. 2427, 5360, 4102-4103 OF 2015
DIRECTOR OF INCOME TAX ...APPELLANT(s)
VERSUS
M/S INTELSAT CORPORATION ...RESPONDENT(s)
O R D E R
Four weeks' time, as a last opportunity, is granted to learned counsel for the appellant(s) to file affidavit of valuation and ad valorem court fee, failing which the Civil Appeals 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 17:07:50 IST Reason: ITEM NO.1 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). 4/2012 C.I.T. Appellant(s) VERSUS M/S. NESTLE INDIA LTD Respondent(s) (only C.A. nos. 4100-4101, 4102-4103, 2427 and 5360 OF 2015 are to be listed before Hon'ble Judge in Chambers) WITH C.A. No. 2427/2015 C.A. No. 5360/2015 C.A. No. 4100-4101/2015 C.A. No. 4102-4103/2015 Date : 26-03-2018 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL [IN CHAMBERS] For Appellant(s) Mr. Vikas Bansal, Adv.
Mrs. Anil Katiyar, AOR Mr. B. V. Balaram Das, AOR For Respondent(s) Ms. Kavita Jha, AOR Mr. Udit Naresh, Adv.
Mr. Bhargava V. Desai, AOR Mr. Akshat Malpani, Adv.
UPON hearing the counsel the Court made the following O R D E R C.A.Nos. 2427/2015, 5360/2015, 4100-4101/2015, 4102-4103/2015 Four weeks' time, as a last opportunity, is granted to learned counsel for the appellant(s) to file affidavit of valuation and ad valorem court fee, failing which the Civil Appeals 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)