Supreme Court - Daily Orders
C.I.T New Delhi vs M/S Spice Enfotainment Ltd. Thr. Its ... on 30 August, 2017
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
CHAMBER MATTER 19.1 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos. 4318-4319/2015
C.I.T-III, NEW DELHI Appellant(s)
VERSUS
M/S CHANAKYA EXPORTS PVT. LTD. Respondent(s)
(AMALGATED WITH B.S. INFRATECH PVT. LTD.)
NOW M/S SURIDHI PROPEERTIES (p) LTD.
(OFFICE REPORT ON DEFAULT)
Date : 30-08-2017 These appeals were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBER]
For Appellant(s) Mrs. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Kavita Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to learned counsel for the appellant to file affidavit of valuation/ad-valorem Court fee.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ]
A.R.-cum-P.S. Branch Officer
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2017.08.30
17:27:27 IST
Reason: