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Principal Commissioner Of Income Tax ... vs Jis Foundation on 29 March, 2019

     ITEM NO.32                             REGISTRAR COURT. 1                    SECTION XVI

                                    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).   6898/2018

     PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL 111                          KOLKATA
                                                                               Appellant(s)

                                                         VERSUS

     JIS FOUNDATION                                                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.89857/2018-CONDONATION OF DELAY
     IN FILING and IA No.89862/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     WITH
     C.A. No. 6899/2018 (XVI)
     (FOR ADMISSION and I.R. and IA No.93047/2018-CONDONATION OF DELAY
     IN FILING and IA No.93049/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)
      SLP(C) No. 23550/2018 (XVI)
     (this matter is tagged with CA NO.6898/2018. and to be listed along
     with CA NO.6898/2018.)

     Date : 29-03-2019 This appeal was called on for hearing today.


     For Appellant(s)
                                          Dr. (Mrs.) Laxmi Shastri, Adv.
                                          Mrs. Anil Katiyar, AOR

     For Respondent(s)
                                          Mr. Mangaljit Mukherjee, Adv.
                                          Mrs. Debarpita Basu Mukherjee, Adv.
                                          Mrs. Sarla Chandra, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Sole respondent in all the matters has not filed counter affidavit, despite last opportunity. Further opportunity is Signature Not Verified declined.

VINOD KUMAR TIWARI Date: 2019.04.03 13:47:00 IST Reason:

Despite last opportunity, affidavit of valuation and Ad-valorem court fee have not been filed by the appellant in Item No.32 -2- C.A. No. 6898/2018 and C.A. No. 6899/2018. Ld. Counsel for the appellant requested for more time to file the affidavit of valuation and Ad-valorem court fee within one week. Strictly last opportunity is granted to Ld. Counsel for the appellant to file the affidavit of valuation and Ad-valorem court fee within one week. If affidavit of valuation and Ad-valorem court fee are filed within one week, the above-mentioned matters be processed for listing before the Hon'ble Court, as per rules, else Registry to process the above-mentioned matters for listing before the Hon'ble Judge in Chambers for orders.

ANIL LAXMAN PANSARE Registrar