Supreme Court - Daily Orders
Verizon Data Service India P.Ltd. vs The Authority For Advance Rulings on 2 April, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.24 COURT NO.2 SECTION XII
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.1563/2016
VERIZON DATA SERVICE INDIA P.LTD. Appellant(s)
VERSUS
THE AUTHORITY FOR ADVANCE RULINGS Respondent(s)
(ONLY CIVIL APPEAL NO.1569-80/2016 IS TO BE LISTED FOR OFFICE
REPORT ON DEFAULT BEFORE THE HON'BLE CHAMBER JUDGE.)
WITH
C.A. No. 1569-1580/2016 (IV-A)
(office report on default in ca 1569-1580/2016 only to be listed
before hon. judge in chamber on 12.03.2018)
Date : 02-04-2018 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBER]
For Appellant(s) Mr. Anil Kumar Gautam, AOR
Mrs. Anil Katiyar, AOR
Mr. Kunal Verma, AOR
Mrs. Yugandjhara P. Jha, Adv.
Mr. Piyush Bhardwaj, Adv.
For Respondent(s) Ms. Alka Agrawal, Adv.
Mrs. Anil Katiyar, AOR
Mr. Anil Kumar Gautam, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. Nos. 1569-1580/2016:-
As prayed, by way of last opportunity four weeks' time is granted to the counsel for appellants to file affidavit of valuation and Court fee within a period of three weeks failing which the civil appeals shall stand dismissed without further reference to the Court.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.04.04 10:51:11 IST Reason: (USHA RANI BHARDWAJ) (RAJINDER KAUR) AR CUM PS BRANCH OFFICER
Signed order is placed on the file. IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.1569-1580 OF 2016 CGA INFORMATION SYSTEMS AND .. APPELLANT(S) MANAGEMENT CONSULTANT (P) LTD.
Versus COMMISSIONER OF INCOME TAX AND .. RESPONDENT(S) ANR.
O R D E R As prayed, by way of last opportunity four weeks' time is granted to the counsel for appellants to file affidavit of valuation and Court fee within a period of three weeks failing which the civil appeals shall stand dismissed without further reference to the Court.
...................J. [SANJAY KISHAN KAUL] NEW DELHI, APRIL 02, 2018.