Supreme Court - Daily Orders
Commissioner Of Income Tax, Delhi -Iv vs Punjab National Bank on 16 September, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3717/2015
COMMISSIONER OF INCOME TAX, DELHI -IV APPELLANT(S)
VERSUS
PUNJAB NATIONAL BANK RESPONDENT(S)
O R D E R
Learned counsel for the appellant is finally granted two weeks' time for filing Ad-valorem court fee, failing which the Civil Appeal shall stand dismissed without further reference to the Court.
….....…..............J. (N.V. RAMANA) NEW DELHI SEPTEMBER 16, 2016 Signature Not Verified Digitally signed by SONALI SAUND Date: 2016.09.20 10:18:07 IST Reason: ITEM NO.19 COURT NO.11 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). 3717/2015 COMMISSIONER OF INCOME TAX, DELHI -IV Appellant(s) VERSUS PUNJAB NATIONAL BANK Respondent(s) (office report on default) Date : 16/09/2016 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE N.V. RAMANA [IN CHAMBERS] For Appellant(s) Ms. Mamta Saxena, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. K. Sampath, Adv.
Mrs Rani Chhabra,Adv.
UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant is finally granted two weeks' time for filing Ad-valorem court fee, failing which the Civil Appeal shall stand dismissed without further reference to the Court.
(SONALI SAUND) (S.S.R.KRISHNA) SR.P.A ASSISTANT REGISTRAR (Sign order is placed on the file)