Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Shital Fibers Ltd. vs Commissioner Of Income Tax on 14 February, 2020

     ITEM NO.71                           1

                            REGISTRAR COURT. 2                 SECTION IV

                          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 SH. RAJIV KALRA

     Civil Appeal        No(s).   14318/2015

     SHITAL FIBERS LTD.                                         Appellant(s)

                                               VERSUS

     COMMISSIONER OF INCOME TAX                         Respondent(s)
     (LIST ONLY C.A. NOS. 14312/2015, 14330/2015, 14329/2015,
     14342/2015, 14334/2015, 14343/2015, 10755/2017.. SLP (C) NO.28934
     OF 2019 AND SLP(C) NO.26537 OF 2019 VIDE LD. REGISTRAR'S ORDER
     DATED 09.12.2019 )

     WITH
     C.A. No. 14312/2015 (IV-A)

     C.A. No. 14330/2015 (IV-A)

     C.A. No. 14329/2015 (IV-A)

     C.A. No. 14342/2015 (IV-A)

     C.A. No. 14334/2015 (IV-A)

     C.A. No. 14343/2015 (IV-A)

     C.A. No. 10755/2017 (III)

      SLP(C) No. 28934/2019 (IX)
     (FOR
     FOR CONDONATION OF DELAY IN FILING ON IA 161693/2019
     FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA
     161694/2019)

      SLP(C) No. 26357/2019 (IX)
     ( IA No.161942/2019-CONDONATION OF DELAY IN FILING and IA
     No.161948/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 14-02-2020 This appeal was called on for hearing today.
Signature Not Verified

Digitally signed by
Rajiv Kalra
Date: 2020.02.14

     For Appellant(s)
14:47:25 IST
Reason:


                              Mrs. Anil Katiyar, AOR

                              Mr. B. V. Balaram Das, AOR
                              Mr. Ambhoj Kumar Sinha, AOR


     For Respondent(s)
ITEM NO.71                                2

                          Mr. K. V. Mohan, AOR

                          Mr. Antariksh Singh,Adv.
                          Mrs. Anil Katiyar, AOR


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

C.A. Nos. 14312,14330,14329,14342,14334 and 14343/2015 Ld. Counsel for appellants has failed to file affidavit of valuation and requisite court fee despite grant of last chance. Viewed thus, the matters be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders. List thereafter.

Service of notice is complete qua sole respondent but no one has entered appearance on his behalf. Viewed thus, matter be processed for listing before the Hon'ble Court, under the rules.

Ld. Counsel for appellant shall within a period of two weeks file affidavit of valuation along with required court fee.

As per postal tracking report, notice issued to sole respondent could not be served and returned back undelivered. Hence, learned counsel for petitioners shall, within a period of two weeks, file fresh particulars of the said respondent and shall take requisite steps for the service of notice upon him.

List again on 15.4.2020.

RAJIV KALRA Registrar MG