Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs Maa Khodiyar Construction on 6 August, 2018
Author: Deepak Gupta
Bench: Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2595/2015
COMMISSIONER OF INCOME TAX AHMEDABAD-IV APPELLANT(S)
VERSUS
MAA KHODIYAR CONSTRUCTION RESPONDENT(S)
O R D E R
Three weeks' time, as a last opportunity, is granted to learned counsel for the appellant to file affidavit of valuation, failing which it shall be presumed that the appellant is not interested in pursuing the appeal and the same shall be deemed to be dismissed without any further reference to the Court.
....…..............J. (DEEPAK GUPTA) NEW DELHI AUGUST 06, 2018 Signature Not Verified Digitally signed by SONALI SAUND Date: 2018.08.09 17:21:09 IST Reason: ITEM NO.32 COURT NO.2 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). 2595/2015 COMMISSIONER OF INCOME TAX AHMEDABAD-IV Appellant(s) VERSUS MAA KHODIYAR CONSTRUCTION Respondent(s) Date : 06-08-2018 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DEEPAK GUPTA [IN CHAMBERS] For Appellant(s) Mrs. Anil Katiyar, AOR Ms. Abha R.Sharma, Adv.
Mr. M. Abdullah, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Three weeks' time, as a last opportunity, is granted to learned counsel for the appellant to file affidavit of valuation, failing which it shall be presumed that the appellant is not interested in pursuing the appeal and the same shall be deemed to be dismissed without any further reference to the Court.
(SONALI SAUND) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT COURT MASTER (Signed order is placed on the file)