Supreme Court - Daily Orders
Commnr. Of Income Tax, Delhi vs Ansal Housing And Construction Ltd. on 9 July, 2018
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.11.1 & 11.2 COURT NO.3 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). 1417 OF 2015
COMMNR. OF INCOME TAX, NEW DELHI Appellant(s)
VERSUS
ANSAL HOUSING AND CONSTRUCTION LTD. Respondent(s)
WITH
CIVIL APPEAL NO. 1418 OF 2015
Date : 09-07-2018 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Appellant(s) Ms. Sunita Rani Singh,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Kavita Jha, AOR
Ms. Devika Jain,Adv.
Ms. Surbhi Mehta, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the appellant and by way of indulgence, last opportunity of four weeks' is granted to file affidavit of valuation.
However, it is made clear that in case affidavit of valuation is not filed within four weeks, the appeals shall stand dismissed for non-prosecution without further reference to the Court in terms of the signed order.
(KUSUM LATA SYAL) Signature Not Verified (ANITA RANI AHUJA) SENIOR PERSONAL ASSISTANT Digitally signed by KUSUM LATA SYAL Date: 2018.07.12 COURT MASTER (NSH) 11:06:35 IST Reason: (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No(s). 1417 OF 2015 COMMNR. OF INCOME TAX, NEW DELHI Appellant(s) VERSUS ANSAL HOUSING AND CONSTRUCTION LTD. Respondent(s) WITH CIVIL APPEAL NO. 1418 OF 2015 O R D E R At the request of learned counsel for the appellant and by way of indulgence, last opportunity of four weeks' is granted to file affidavit of valuation. However, it is made clear that in case affidavit of valuation is not filed within four weeks, the appeals shall stand dismissed for non-prosecution without further reference to the Court.
…...................J (DEEPAK GUPTA) New Delhi Dated : July 9, 2018