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Indian National Congress (I) / All India ... vs Commissioner Of Income Tax Delhi Xi on 10 December, 2018

Author: Mohan M. Shantanagoudar

Bench: Mohan M. Shantanagoudar

                                     IN THE SUPREME COURT OF INDIA

                                         CIVIL APPELLATE JURISDICTION

                                     CIVIL APPEAL Nos.64-65 OF 2018


     INDIAN NATIONAL CONGRESS (I)/ALL INDIA CONGRESS COMMITTEE
                                                             … APPELLANT



                                                    Versus



     COMMISSIONER OF INCOME TAX DELHI XI                                          … RESPONDENT

                                                  WITH
                                             C.A.NO.66 OF 2018


                                                O   R   D   E   R


                         Perused the Office Report dated 22.10.2018.

                         As   a   last    chance,   four    weeks’   time   is   granted   to   the

     counsel for the appellant to file affidavit of valuation and ad-

     valorem court fee, failing which the appeals shall stand dismissed

     without further reference to the Court.




                                                                ........................J.
                                                                (MOHAN M.SHANTANAGOUDAR)

     NEW DELHI;
     DECEMBER 10, 2018.




Signature Not Verified

Digitally signed by
SATISH KUMAR YADAV
Date: 2018.12.12
16:49:34 IST
Reason:
ITEM NO.12               COURT NO.5                 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).64-65/2018

INDIAN NATIONAL CONGRESS (I)/ALL INDIA CONGRESS COMMITTEE
                                                      Appellant(s)

                                VERSUS

COMMISSIONER OF INCOME TAX DELHI XI                     Respondent(s)

WITH
C.A.No.66/2018 (XIV)

Date : 10-12-2018 These appeals were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
                            [IN CHAMBER]

For Appellant(s)    Mr.Aditya Bhat, Adv.
                    Mr.Ashwin C.Raj, Adv.
                    Mr.Gautam Talukdar, AOR

                    Mrs.Rani Chhabra, AOR
                    Ms.Neelam Kalshi, Adv.
                    Mr.Bikash Chandra, Adv.
                    Ms.Laxmi, Adv.
                    Mr.K.Sampath, Adv.

For Respondent(s)   Ms.Sadhana Sandhu, Adv.
                    Mrs.Anil Katiyar, AOR

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

Perused the Office Report dated 22.10.2018. As a last chance, four weeks’ time is granted to the counsel for the appellant to file affidavit of valuation and ad- valorem court fee, failing which the appeals shall stand dismissed without further reference to the Court.

(SATISH KUMAR YADAV)                          (RAJ RANI NEGI)
     AR-CUM-PS                              ASSISTANT REGISTRAR
               (Signed order is placed on the file)