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Supreme Court - Daily Orders

Asstt. C.I.T. vs M/S Container Corpn. I Ltd. Thr. Its ... on 22 September, 2016

      ITEM NO.14                             REGISTRAR COURT. 2              SECTION IIIA

                                     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. M V RAMESH

      Civil Appeal                  No(s).   4409/2014

      ASSTT. C.I.T.                                                        Appellant(s)

                                                         VERSUS

      M/S CONTAINER CORPN. I LTD.                                          Respondent(s)

      (with office report)


      WITH
      C.A.               No.   4983/2015
      C.A.               No.   8546/2015
      C.A.               No.   14251/2015
      C.A.               No.   14250/2015
      C.A.               No.   652/2016
      C.A.               No.   4090/2016

      Date : 22/09/2016 These appeals were called on for hearing today.


      For Appellant(s)                       Ms.Surajita Pattanaik,adv.
                                             Mrs. Anil Katiyar,Adv.


      For Respondent(s)
                                             Mr. V. Ramasubramanian,Adv.
                                             Ms. Bina Gupta,Adv.


                                UPON hearing the counsel the Court made the following
                                                   O R D E R
C.A. No. 652/2016

Ld.counsel for the appellant has failed to file the spare copy for issuance of NLPA and also failed to file the affidavit of valuation despite opportunities given. Therefore, the matter shall Signature Not Verified be processed for listing before the Hon'ble Judge in Chambers for Digitally signed by SUSHMA KUMARI BAJAJ Date: 2016.09.23 further directions. Await orders and list thereafter. 10:01:35 TLT Reason:

…......2 ITEM NO.14 -2- AC4409/2014 C.A. Nos.4409/2014,4983, 8546,14251,14250/2015 & C.A. No. 4090/2016 Ld.counsel for the appellant in all the matters has failed to file the affidavit of valuation in spite of last chance granted. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.
(M V RAMESH) Registrar SB