Supreme Court - Daily Orders
Nova Promoters And Finlease Pvt Ltd. vs Commissioner Of Income Tax on 23 April, 2018
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1401 OF 2015
FOCUS EXPORTS PVT. LTD. ... APPELLANT(S)
VS.
COMMISSIONER OF INCOME TAX -IV, NEW DELHI ... RESPONDENT(S)
O R D E R
As prayed, three weeks' time is granted to pay Rs.43,000/- and to comply with the office objections failing which the appeal shall stand dismissed without further reference to the Court.
.........................J. [MOHAN M.SHANTANAGOUDAR] New Delhi;
April 23, 2018.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.04.28 11:10:46 IST Reason: 1 ITEM NO.2 COURT NO.5 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). 195/2015 NOVA PROMOTERS AND FINLEASE PVT LTD. Appellant(s) VERSUS COMMISSIONER OF INCOME TAX Respondent(s)
(All the matters to be listed before Hon'ble Chamber Judge except C A No.195 and 199 of 2015. ) WITH C.A. No. 197/2015 (XIV) C.A. No. 202-203/2015 (XIV) C.A. No. 206/2015 (XIV) C.A. No. 204/2015 (XIV) C.A. No. 205/2015 (XIV) C.A. No. 198/2015 (XIV) C.A. No. 207/2015 (XIV) C.A. No. 200/2015 (XIV) C.A. No. 3089/2015 (XIV) C.A. No. 196/2015 (XIV) C.A. No. 1401/2015 (XIV) Date : 23-04-2018 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR [IN CHAMBER] For Appellant(s) Mr. Ambhoj Kumar Sinha, AOR Mr. Pranjal Srivastava,Adv. Mr. Shantanu Kumar, AOR 2 Ms. Devika Jain,Adv.
Ms. Kavita Jha, AOR Mr. Kamal Mohan Gupta, AOR Ms. Neelam Kalsi,Adv.
Mrs. Rani Chhabra, AOR Mr. Salil Kapoor,Adv.
Mr. Sumit Lalchandani,Adv. Mr. Parveen Swarup, 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 Civil Appeal No.1401/2015 As prayed, three weeks' time is granted to pay Rs.43,000/- and to comply with the office objections failing which the appeal shall stand dismissed without further reference to the Court.
Civil Appeal Nos.196, 197, 200 and 202-203 of 2015 As a last chance, three weeks' time is granted to comply with the office objections.
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER (Signed order is placed on the file.) 3