Supreme Court - Daily Orders
Commissioner Of Income Tax - 5 vs M/S Jet Airways (India) Ltd. on 27 August, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
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ITEM NO.1 Court 7 (Video Conferencing) 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). 3290/2017
COMMISSIONER OF INCOME TAX - 5 Appellant(s)
VERSUS
M/S JET AIRWAYS (INDIA) LTD. Respondent(s)
(Only C.A. No. 3286/2017 is to be listed before Hon'ble Chamber
Judge )
WITH
C.A. No. 3286/2017 (III)
(only C.A.No.3286 of 2017 is to list before Hon'ble Chamber Judge)
Date : 27-08-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
[IN CHAMBER]
For Appellant(s) Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. U.A. Rana, Adv.
Mr. Himanshu Mehta, Adv.
M/S. Gagrat And Co, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard Ms. Gargi Khanna, the learned counsel representing the Commissioner of Income Tax (Appellant). In reference to the Office report dated 25.8.2020, the learned counsel submits that due to non availability of the court fee during the lock down period, the same could not be deposited within the time granted by the court on Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2020.08.27 06.03.2020 but will be deposited now within two weeks. In the 17:35:16 IST Reason:
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circumstances, the order for depositing cost of Rs.4,000/- in default of payment within four weeks, should be recalled.
Considering the above, the appellant(s) are granted two weeks time to do the needful, in terms of the office report dated 25.8.2020. Having regard to the circumstances for which the amount was not paid, the order for cost of Rs.4,000/- in default of payment, stands recalled. It is ordered accordingly.
(NEELAM GULATI) (DIPTI KHURANA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)