Supreme Court - Daily Orders
Commissioner Of Income Tax Ahmedabad ... vs Riddhi Steel And Tubes Pvt. Ltd. on 11 March, 2019
Author: R. Subhash Reddy
Bench: R. Subhash Reddy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO. 464 OF 2019
(Application for restoration of Civil Appeal)
WITH
INTERLOCUTORY APPLICATION NO. 24278 OF 2019
(Application for condonation of delay in filing restoration
application)
IN
CIVIL APPEAL NO.8588 OF 2014
COMMISSIONER OF INCOME TAX AHMEDABAD-III Appellant(s)
Versus
RIDDHI STEEL & TUBES PVT. LTD. Respondent(s)
O R D E R
Delay in filing the application for restoration is condoned.
The application for restoration of appeal is allowed.
The appeal is restored to its original number.
Miscellaneous application stands disposed of.
........................J. (R. SUBHASH REDDY) New Delhi, March 11, 2019 Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2019.03.15 16:37:02 IST Reason: ITEM NO.28 COURT NO.7 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS M.A. No. 464 of 2019 IA 183872/2018,24278/2019 in CIVIL APPEAL NO. 8588 OF 2014 COMMISSIONER OF INCOME TAX AHMEDABAD III Petitioner(s) VERSUS RIDDHI STEEL AND TUBES PVT. LTD. Respondent(s) (FOR ADMISSION and IA No.183872/2018-RESTORATION and IA No.24278/2019-CONDONATION OF DELAY IN FILING APPLICATION FOR RESTORATION) Date : 11-03-2019 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R. SUBHASH REDDY [IN CHAMBER] For Petitioner(s) Mr. Ravindera Kumar Verma, Adv. Mrs. Anil Katiyar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay in filing the application for restoration is condoned.
The application for restoration of appeal is allowed. The appeal is restored to its original number. Miscellaneous application stands disposed of.
(SUKHBIR PAUL KAUR) (PARVEEN KUMARI PASRICHA)
AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)