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Orient Crafts Ltd. vs C.I.T., New Delhi on 24 November, 2017

     ITEM NO.48                            REGISTRAR COURT. 1              SECTION XIV

                                   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 MR. KAPIL MEHTA

     Civil Appeal                 No(s).   143-144/2013

     ORIENT CRAFTS LTD.                                                  Appellant(s)

                                                      VERSUS

     C.I.T., NEW DELHI                                                   Respondent(s)

     (Only C.A. No. 11063 of 2017 and C.A. No. 12449 of 2017 are to be
     listed before Ld. Registrar's Court.)
     WITH
     C.A. No. 11063/2017 (XIV)
     C.A. No. 12449/2017 (XIV)
     ( IA No.76721/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 24-11-2017 These appeals were called on for hearing today.


     For Appellant(s)
                                        Mr. Bhargava V. Desai, AOR
                                        Mr. Mrigank Prabhakar, Adv.
                                       Mr. Santosh Krishnan, AOR

     For Respondent(s)
                                       Mr. Pravesh Thakur, Adv.
                                       Mrs. Anil Katiyar, AOR

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

C.A. No. 11063/2017 and C.A. No. 12449/2017 Sole respondent in both the matters has been served but no one has put in appearance.

The Ld. Counsel for the appellant to file affidavit of valuation/Ad valorem court fee within four weeks.

List again on 17.1.2018.

KAPIL MEHTA Registrar 24.11.2017 rd