Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax 9 ... vs M/S E City Real Estate Pvt Ltd. on 5 July, 2019
ITEM NO.32 REGISTRAR COURT. 1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR ANIL LAXMAN PANSARE
Civil Appeal No(s). 10910/2018
THE PR. COMMISSIONER OF INCOME TAX 9 MUMBAI Appellant(s)
VERSUS
M/S E CITY REAL ESTATE PVT LTD. Respondent(s)
WITH
C.A. No. 10913/2018 (III)
(FOR ADMISSION and I.R. and IA No.36541/2018-CONDONATION OF DELAY
IN FILING
IA No. 83783/2018 - EXEMPTION FROM FILING O.T.)
C.A. No. 10909/2018 (III)
(FOR ADMISSION and I.R. and IA No.28851/2018-CONDONATION OF DELAY
IN FILING
IA No. 83783/2018 - EXEMPTION FROM FILING O.T.)
C.A. No. 10911/2018 (III)
(FOR CONDONATION OF DELAY IN FILING ON IA 35570/2018
IA No. 83783/2018 - EXEMPTION FROM FILING O.T.)
C.A. No. 10912/2018 (III)
(FOR CONDONATION OF DELAY IN FILING ON IA 34210/2018
IA No. 83783/2018 - EXEMPTION FROM FILING O.T.)
C.A. No. 10914/2018 (III)
(IA No.51083/2018-CONDONATION OF DELAY IN FILING
IA No. 83783/2018 - EXEMPTION FROM FILING O.T.)
Date : 05-07-2019 This appeal was called on for hearing today.
For Appellant(s)
Ms. Reena pandey, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Udit Jain, Adv.
Mr. M. P. Devanath, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. Nos.10910,10913,10909,10911 and 10912/2018 Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2019.07.08 10:19:36 IST Reason: Sole respondent is duly represented in all the matters.
Delay in filing affidavit of valuation and Ad-valorem court fee is condoned in all the matters.
Item No.32 -2-C.A. No.10914/2018 Despite last opportunity, affidavit of valuation and court fee have not been filed. Ld. Counsel for the appellant submits that she will do the needful. Affidavit of valuation be filed in terms of Order XIX Rule 3, Supreme Court Rules, 2013 and court fee be paid in terms of Third Schedule of Supreme Court Rules, 2013 within two weeks. If affidavit of valuation is not filed and court fee is not paid within two weeks, Registry to process the matter for listing before the Hon’ble Judge in Chamber for orders. If affidavit of valuation is filed and court fee is paid within two weeks, be processed as per rules and list before this Court again on 5.9.2019. Statement of case has not been filed by the parties in all the matters. Stipulated time has already expired.
ANIL LAXMAN PANSARE Registrar