Supreme Court - Daily Orders
Commissioner Of Income Tax vs National Dairy Development Board. on 22 August, 2016
ITEM NO.49 REGISTRAR COURT. 1 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. PAWAN DEV KOTWAL
Civil Appeal No(s). 10474/2014
COMMISSIONER OF INCOME TAX Appellant(s)
VERSUS
NATIONAL DAIRY DEVELOPMENT BOARD. Respondent(s)
WITH
C.A. No. 2538/2016
Date : 22/08/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Abhishek Baid, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Ms. Akriti Dewan, Adv.
Mr. Bhargava V. Desai,Adv.
Ms. Diksha Kukrety, Adv.
Mr. Ajay Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 10474/2014 Sole respondent is duly represented. Parties have not filed the statement of case. It is no more a mandate after the amendment in the Supreme Court Rules, 2013.
Last opportunity is granted to the Ld. Counsel for the appellant for making of deficiency in the court fee within four Signature Not Verified weeks' time and if deficiency is made, Registry to Digitally signed by RASHI GUPTA Date: 2016.08.23 process the matter for listing before the Hon'ble Court and 17:08:57 IST Reason:
if not, the matter be processed for listing before the Hon'ble Judge in Chambers for further directions. Item No.49 -2- C.A. No. 2538/2016 Sole respondent is duly represented. Parties have not filed the statement of case. It is no more a mandate after the amendment in the Supreme Court Rules, 2013.
Last opportunity is granted to the Ld. counsel for the appellant for filing affidavit of valuation within four weeks' time.
Registry to process the matter for listing immediately thereafter before the Hon'ble Court, irrespective of the fact whether affidavit of valuation is filed or not.
(PAWAN DEV KOTWAL) Registrar