Supreme Court - Daily Orders
Commissioner Of Income Tax-Iii vs Delhi Tourism And Tpt. Development ... on 26 March, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 13830/2015
WITH
Civil Appeal No(s). 13831/2015
COMMISSIONER OF INCOME TAX-III APPELLANT(S)
VERSUS
DELHI TOURISM AND TPT. DEVELOPMENT RESPONDENT(s)
CORPORATION LTD.
O R D E R
Four weeks' time, as a last opportunity, is granted to learned counsel for the appellant(s) to file affidavit of valuation and ad valorem court fee, failing which the Civil Appeals shall stand dismissed for non-prosecution without further reference to the Court.
......…..............J. (SANJAY KISHAN KAUL) NEW DELHI MARCH 26, 2018 Signature Not Verified Digitally signed by SONALI SAUND Date: 2018.03.28 17:07:48 IST Reason: ITEM NO.2 COURT NO.2 SECTION XIV 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). 13830/2015 COMMISSIONER OF INCOME TAX-III Appellant(s) VERSUS DELHI TOURISM AND TPT. DEVELOPMENT CORPORATION Respondent(s) (ONLY C.A. NOS. 13830 AND 13831/2015 TO BE LISTED BEFORE HON'BLE JUDGE IN CHAMBERS) WITH C.A. No. 13831/2015 Date : 26-03-2018 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL [IN CHAMBERS] For Appellant(s) Mr. N. Anna Poorani, Adv.
Mrs. Anil Katiyar, AOR Mr. Rajiv Tyagi, AOR For Respondent(s) Mr. Divakar Kumar, Adv.
Mr. Rajiv Tyagi, AOR UPON hearing the counsel the Court made the following O R D E R Four weeks' time, as a last opportunity, is granted to learned counsel for the appellant(s) to file affidavit of valuation and ad valorem court fee, failing which the Civil Appeals shall stand dismissed for non-prosecution without further reference to the Court. (SONALI SAUND) (SUMAN JAIN) SENIOR PERSONAL ASSISTANT COURT MASTER (Signed order is placed on the file)