M/S U.P. State Handloom Corporation ... vs Commissioner Of Income Tax, Kanpur on 15 January, 2019

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Supreme Court - Daily Orders

M/S U.P. State Handloom Corporation ... vs Commissioner Of Income Tax, Kanpur on 15 January, 2019

Bench: M.R. Shah

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                                                IN THE SUPREME COURT OF INDIA
                                                CIVIL APPELLATE JURISDICTION


                         CIVIL APPEAL Nos. 13456, 13457, 13458 and 13459 OF 2015


       M/S. U.P.STATE HANDLOOM CORPORATION LTD.                                             ..     Appellant(s)

                                                  Versus

       COMMISSIONER OF INCOME TAX, KANPUR                                                   ..     Respondent(s)


                                            O R D E R

No one is present on behalf of the appellant. From the office report dated 10.01.2019, it appears the inspite of this Court’s order dated 10.12.2018, learned counsel for the appellant has neither filed affidavit of valuation nor advalorem court fee.

In the interest of justice, as a last chance, further three weeks’ time is granted to learned counsel for the appellant to do the needful. In case the needful is not within the stipulated time, the appeals shall stand dismissed for nonprosecution without further reference to the Bench.

Signature Not Verified ..................J. Digitally signed by VISHAL ANAND

(M.R.SHAH) Date: 2019.01.18 16:38:17 IST Reason: New Delhi, Dated: 15th January, 2019.

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  ITEM NO.10                  COURT NO.13               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

Civil Appeal    No(s).   13456/2015

M/S U.P. STATE HANDLOOM CORPORATION LTD.              Appellant(s)

                                   VERSUS

COMMISSIONER OF INCOME TAX, KANPUR                    Respondent(s)

WITH

C.A. No. 13458/2015 (III-A)

 C.A. No. 13457/2015 (III-A)

 C.A. No. 13459/2015 (III-A)

Date : 15-01-2019 This appeal was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE M.R. SHAH [IN CHAMBER] For Appellant(s) Mr. T. Mahipal, AOR (NP) For Respondent(s) MS. Alka Agrawal, Adv.

Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R No one is present on behalf of the appellant. From the office report dated 10.01.2019, it appears the inspite of this Court’s order dated 10.12.2018, learned counsel for the appellant has neither filed affidavit of valuation nor advalorem court fee.

In the interest of justice, as a last chance, further three weeks’ time is granted to learned counsel for the appellant to do the needful. In case the needful is not within the stipulated time, the appeals shall stand dismissed for non-prosecution without further reference to the Bench.


(SHASHI SAREEN)                                 (SANTOSH KUMAR)
  AR CUM PS                                    COURT MASTER (NSH)

(Signed order is placed on the file) 3

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