Supreme Court - Daily Orders
Dy. Commissioner Of Income Tax (Tds) ... vs M/S Jindal Thermal Power Company Ltd. on 5 December, 2017
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal Nos.7960-7961/2012
DY. COMMISSIONER OF INCOME TAX (TDS) BANGALORE Appellant(s)
VERSUS
M/S JINDAL THERMAL POWER COMPANY LTD. Respondent(s)
O R D E R
The appellant is directed to take necessary steps to comply with the office requisitions within a period of four weeks from today, failing which the Civil Appeals shall stand dismissed for want of prosecution without further reference to the Court.
.....................J (DR. D.Y. CHANDRACHUD) NEW DELHI;
5TH DECEMBER, 2017.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2017.12.06 15:51:26 IST Reason: ITEM NO.56 COURT NO.9 SECTION IV-A 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). 7960-7961/2012 DY. COMMISSIONER OF INCOME TAX (TDS) BANGALORE Appellant(s) VERSUS M/S JINDAL THERMAL POWER COMPANY LTD. Respondent(s) Date : 05-12-2017 These appeals were called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD [IN CHAMBER] For Appellant(s) For Respondent(s) Mr. Saksham Maheshwari, Adv. Mr. Jagjit Singh Chhabra, AOR UPON hearing the counsel the Court made the following O R D E R The appellant is directed to take necessary steps to comply with the office requisitions within a period of four weeks from today, failing which the Civil Appeals shall stand dismissed for want of prosecution without further reference to the Court, in terms of the signed order.
(VISHAL ANAND) (MADHU NARULA) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file)