Supreme Court - Daily Orders
Spice Mobility Ltd. Through Mr. B.M. ... vs Commissioner Of Income Tax on 27 November, 2019
ITEM NO.10 REGISTRAR COURT. 1 SECTION III-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). 6254/2019
SPICE MOBILITY LTD. THROUGH MR. B.M. AGARWAL AUTHORIZED
SIGNATORYAppellant(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
)
Date : 27-11-2019 This appeal was called on for hearing today.
For Appellant(s)
Mr Anant Mann, Adv.
Ms. Kavita Jha, AOR
For Respondent(s)
Mrs Kakali Roy, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent has filed counter affidavit. Ad valorem court fee has been filed. Ld. Counsel for the appellant is granted four weeks time for filing affidavit of valuation. If affidavit of valuation is filed within four weeks time, registry to process the matter for listing before the Hon'ble Court as per rules. If affidavit of valuation is not filed within four weeks time, process for listing before the Hon’ble Judge in Chamber for Signature Not Verified Digitally signed by HEMA JOSHI Date: 2019.11.30 orders.
14:29:56 IST Reason:
ANIL LAXMAN PANSARE Registrar