Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Hewlett Packard Global Soft Ltd. on 13 February, 2020
ITEM NO.20 REGISTRAR COURT. 1 SECTION IV-A
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. ANIL LAXMAN PANSARE
Civil Appeal No(s). 9175/2018
COMMISSIONER OF INCOME TAX & ANR. Appellant(s)
VERSUS
M/S HEWLETT PACKARD GLOBAL SOFT LTD. Respondent(s)
(ONLY C.A. NO. 6480 OF 2019 TO BE LISTED BEFORE THE LD. REGISTRAR
COURT ON 13.02.2020. )
WITH
C.A. No. 6480/2019 (IV-A)
Date : 13-02-2020 This appeal was called on for hearing today.
For Appellant(s)
Mr Umesh Babu Chaurasia, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr Joseph Pookkatt, Adv.
Mr Prashant Kumar, Adv.
Mr Dhawesh Pahuja, Adv.
M/S. Ap & J Chambers, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 6480/2019
Sole respondent is duly represented. Statement of case has not been filed and time has expired. Ld. Counsel for the appellant is granted four weeks time as last opportunity for filing affidavit of valuation and ad valorem court fee. If affidavit of valuation and ad valorem is not filed within four weeks time, registry to process the matter for listing before the Hon'ble Judge in Chamber for orders. If affidavit of valuation and ad valorem court fee is filed within Signature Not Verified four Digitally signed by weeks time, process as per rules and list again on Anil Laxman Pansare Date: 2020.02.14 21.4.2020.
11:16:51 IST Reason:ANIL LAXMAN PANSARE Registrar