Supreme Court - Daily Orders
Commissioner Of Income Tax-2 vs Punjabi Co-Operative House Building ... on 6 September, 2016
ITEM NO.70 REGISTRAR COURT. 1 SECTION IIIA
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 MR. PAWAN DEV KOTWAL
Civil Appeal No(s). 3266/2016
COMMISSIONER OF INCOME TAX-2 Appellant(s)
VERSUS
PUNJABI CO-OPERATIVE HOUSE BUILDING SOCIETY LTD. Respondent(s)
Date : 06/09/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. P.N. Razdan, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr. Udit Naresh, Adv.
Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented.
Last opportunity is granted to the Ld. Counsel for the appellant for filing affidavit of valuation within three weeks' time. Registry to process the matter for listing before the Hon'ble Court immediately thereafter if affidavit of valuation is filed. If it is not filed, Registry to process the matter for listing before the Hon'ble Judge in Chambers for further directions.
Signature Not VerifiedDigitally signed by RUPAM DHAMIJA Date: 2016.09.07 16:31:09 IST
Reason: (PAWAN DEV KOTWAL)
Registrar