Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S. Green World Corporation on 15 April, 2019
Author: M.R. Shah
Bench: M.R. Shah
ITEM NO.43 COURT NO.13 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 No(s). 2833/2017
COMMISSIONER OF INCOME TAX Appellant(s)
VERSUS
M/S. GREEN WORLD CORPORATION Respondent(s)
Date : 15-04-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
[IN CHAMBER]
For Appellant(s) Mr. Chandra Prakash, Adv.
Mr. Satyendra Kuamr Srivastava, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Bhargava V. Desai, AOR
Mr. Akshat Malpani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As a last chance, one week’s time is granted to pay ad valorem court fee of Rs.8,000/-, failing which the appeal shall stand dismissed without further reference to the Court.
(NEELAM GULATI) (KAILASH CHANDER) COURT MASTER (SH) ASSISTANT REGISTRAR (SIGNED ORDER IS PLACED ON THE FILE) Signature Not Verified Digitally signed by NEELAM GULATI Date: 2019.04.16 16:33:05 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No(s). 2833 OF 2017 COMMISSIONER OF INCOME TAX Appellant(s) VERSUS M/S. GREEN WORLD CORPORATION Respondent(s) O R D E R As a last chance, one week’s time is granted to pay ad valorem court fee of Rs.8,000/-, failing which the appeal shall stand dismissed without further reference to the Court.
................J. (M.R. SHAH) NEW DELHI;
APRIL 15, 2019