Supreme Court - Daily Orders
C.I.T Ahmedabad Iii vs Riddhi Steel &Amp Tubes P.Ltd. on 29 August, 2016
ITEM NO.37 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). 8588/2014
C.I.T AHMEDABAD III Appellant(s)
VERSUS
RIDDHI STEEL & TUBES P.LTD. Respondent(s)
WITH
C.A. No. 5106/2015
Date : 29/08/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Vikash, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr. Lokesh K. Choudhary, Adv.
Mr. Praneet Ranjan, Adv.
Mrs. Sumita Ray,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 8588/2014
Both the parties have not filed statement of case, despite the expiry of the statutory period.
Last opportunity is granted to the Ld. Counsel for the appellant for making of deficiency in the court fee within three weeks' time and if deficiency is made, Registry to process the matter for being listed before the Hon'ble Court and if it is not made, the matter be processed for listing Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.08.30 before the Hon'ble Judge in Chambers for further directions. 16:41:53 IST Reason: Item No.37 -2- C.A. No. 5106/2015 Appellant has already filed statement of case but the respondent has not filed the same. Statutory period has already expired.
Last opportunity of three weeks' time is granted to the Ld. Counsel for the appellant for filing affidavit of valuation.
Registry to process the matter for listing immediately thereafter before the Hon'ble Court, if affidavit of valuation is filed and if not filed, Registry to process the matter for listing before the Hon'ble Judge in Chambers for further directions.
(PAWAN DEV KOTWAL) Registrar