Supreme Court - Daily Orders
Director Of Income ... vs The Institute.Of Chartered ... on 9 July, 2018
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.6.1 COURT NO.3 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). 4374 OF 2015
CHIEF COMMISSIONER OF INCOME TAX(EXEMPTIONS.)
NEW DELHI Appellant(s)
VERSUS
M/S.GSI INDIA Respondent(s)
Date : 09-07-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBER]
For Appellant(s) Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Rishabh Sancheti,Adv
Mr. Vivek Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the appellant and by way of indulgence, last opportunity of four weeks' is granted to file Ad-valorem court fee.
However, it is made clear that in case Ad-valorem court fee is not filed within four weeks, the appeal shall stand dismissed for non-prosecution without further reference to the Court in terms of the signed order.
(KUSUM LATA SYAL) (ANITA RANI AHUJA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) (Signed order is placed on the file) Signature Not Verified Digitally signed by KUSUM LATA SYAL Date: 2018.07.12 11:06:48 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No(s). 4374 OF 2015 CHIEF COMMISSIONER OF INCOME TAX(EXEMPTIONS.) NEW DELHI Appellant(s) VERSUS M/S.GSI INDIA Respondent(s) O R D E R At the request of learned counsel for the appellant and by way of indulgence, last opportunity of four weeks' is granted to file Ad-valorem court fee.
However, it is made clear that in case Ad-valorem court fee is not filed within four weeks, the appeal shall stand dismissed for non-prosecution without further reference to the Court.
…...................J (DEEPAK GUPTA) New Delhi Dated : July 9, 2018