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C.I.T Ahmedabad Iii vs Riddhi Steel &Amp; Tubes P.Ltd. on 16 July, 2018

Author: Sanjay Kishan Kaul

Bench: Sanjay Kishan Kaul

      ITEM NO.37                           COURT NO.4                  SECTION III

                                 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).   8588/2014

      C.I.T AHMEDABAD III                                               Appellant(s)

                                                     VERSUS

      RIDDHI STEEL & TUBES P.LTD.                                   Respondent(s)

      (Only Civil Appeal 8588 of 2014 is to be listed)

      WITH
      C.A. No. 2457/2017 (III)

      C.A. No. 2458/2017 (III)

      C.A. No. 5091/2015 (III)

      C.A. No. 5106/2015 (III)


      Date : 16-07-2018 This appeal was called on for hearing today.

      CORAM :
                           HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                                             [IN CHAMBER]


      For Appellant(s)                Mrs. Gargi Khanna,Adv.
                                      Mrs. Anil Katiyar, AOR

      For Respondent(s)               Mr. D.N. Ray,Adv.
                                      Mr. Lokesh K.Choudhary,Adv.
                                      Ms. Disha Ray,Adv.
                                      Mr. Dillip Kumar Nayak,Adv.
                                      Mrs. Sumita Ray, AOR

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

Last opportunity of four weeks’ time is granted to the learned counsel for the appellant to make up the deficit court fee, failing which the appeal shall stand dismissed for non-prosecution without any further reference to the Signature Not Verified Court.

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)  IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 8588/2014 C.I.T AHMEDABAD III ...APPELLANT(S) VERSUS RIDDHI STEEL & TUBES PVT.LTD. ...RESPONDENT(S) O R D E R Last opportunity of four weeks’ time is granted to the learned counsel for the appellant to make up the deficit court fee, failing which the appeal shall stand dismissed for non-prosecution without any further reference to the Court.

….......................J. [SANJAY KISHAN KAUL] NEW DELHI 16TH JULY, 2018