Supreme Court - Daily Orders
Oriental Insurance Co. Ltd. vs Assistant Commissioner Of Income Tax on 13 November, 2017
Author: N.V. Ramana
Bench: N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 1601/2016
ORIENTAL INSURANCE CO. LTD. Appellant(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX Respondent(s)
O R D E R
As prayed, one week's time is granted to the learned counsel for the appellant to file affidavit of valuation, failing which the Civil Appeal shall stand dismissed without further reference to the Court.
...............J (N.V. RAMANA) NEW DELHI;
13TH NOVEMBER, 2017.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2017.11.14 17:06:23 IST Reason: ITEM NO.30 COURT NO.9 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). 1601/2016 ORIENTAL INSURANCE CO. LTD. Appellant(s) VERSUS ASSISTANT COMMISSIONER OF INCOME TAX Respondent(s)
Date : 13-11-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA [IN CHAMBER] For Appellant(s) Mr. Mayank Nagi, Adv.
Mr. Tarun Singh, Adv.
Ms. Mahua Kalra, AOR For Respondent(s) Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R One week's time is granted to the learned counsel for the appellant to file affidavit of valuation, failing which the Civil Appeal shall stand dismissed without further reference to the Court, in terms of the signed order.
(VISHAL ANAND) (RENUKA SADANA) COURT MASTER (SH) ASST.REGISTRAR (Signed Order is placed on the file)