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Commissioner Of Income Tax - 5 vs M/S Jet Airways (India) Ltd. on 27 September, 2019

     ITEM NO.16                          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 SH. ANIL LAXMAN PANSARE

                                        Civil Appeal   No(s).   3290/2017

     COMMISSIONER OF INCOME TAX - 5                                      Appellant(s)

                                                    VERSUS

     M/S JET AIRWAYS (INDIA) LTD.                                        Respondent(s)

     )

     WITH
     C.A. No. 3288/2017 (III)
     )
       C.A. No. 3287/2017 (III)
     )
       C.A. No. 3286/2017 (III)
     )
       C.A. No. 3291/2017 (III)
     )

     Date : 27-09-2019 This appeal was called on for hearing today.


     For Appellant(s)
                                        Mrs. Anil Katiyar, AOR

     For Respondent(s)
                                        M/S. Gagrat And Co, AOR


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

All matters None appeared for the parties when called. Sole respondent in C.A. No.3290 and 3291 of 2017 is duly represented.

Digitally signed by HEMA JOSHI Date: 2019.10.04

Sole respondent in C.A.Nos.3286, 3287 and 3288 of 2017 17:47:28 IST Reason: has filed counter affidavit.

Item no.16 Affidavit of valuation and ad valorem court fee has been filed in all matters except in C.A. No. 3286/2017. Ld. Counsel for the appellant is granted four weeks time as last opportunity for filing affidavit of valuation and ad valorem court fee in C.A. No. 3286/2017. As ld. Counsel for the appellant is absent, if affidavit of valuation and ad valorem court fee is not filed within four weeks time, registry to process the matter for listing before the Hon'ble Judge in Chamber for orders. If affidavit of valuation and ad valorem court fee is filed within four weeks time, process as per rules and list again on 10.12.2019.

ANIL LAXMAN PANSARE Registrar