Supreme Court - Daily Orders
Commr.Of Income Tax-I,Delhi vs Bhushan Steel on 2 September, 2016
Author: Jagdish Singh Khehar
Bench: Jagdish Singh Khehar
ITEM NO.12 COURT NO.3 SECTION IIIA
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). 8695/2012
COMMR.OF INCOME TAX-I,DELHI Appellant(s)
VERSUS
BHUSHAN STEEL & STRIPS LIMITED Respondent(s)
(office report on default)
Date : 02/09/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
[IN CHAMBER]
For Appellant(s) Mr. Vikas Bansal, Adv.
for Mrs. Anil Katiyar,Adv.
For Respondent(s) None
UPON hearing the counsel the Court made the following
O R D E R
A perusal of the office report reveals, that the appellant has not filed the required affidavit of valuation, in spite of the letter issued by the Registry of this Court on 15.07.2015, and the directions issued by the Court of the Registrar on 25.05.2016.
In view of the above, one further opportunity is granted to the learned counsel for the appellant to file the required affidavit of valuation, subject to payment of Rs.5000/- as costs, to be deposited with the Supreme Court Advocates-on-Record Welfare Trust, within one week from today, and the affidavit of valuation Signature Not Verified shall be filed within two weeks thereafter.
Digitally signed byPARVEEN KUMAR Date: 2016.09.02 17:27:31 IST Reason:
(Renuka Sadana) (Parveen Kumar)
Assistant Registrar AR-cum-PS