Supreme Court - Daily Orders
C.S.T. Delhi Iii vs M/S United Business Xpress India Pvt Ltd on 14 December, 2017
ITEM NO.21 REGISTRAR COURT. 1 SECTION XIV
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. KAPIL MEHTA
Civil Appeal No(s). 9494/2017
C.S.T. DELHI III Appellant(s)
VERSUS
M/S UNITED BUSINESS XPRESS INDIA PVT LTD Respondent(s)
Date : 14-12-2017 This appeal was called on for hearing today.
For Appellant(s) Mr. Abhishek Raj,Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent has been duly served.
Parties may file the Statements of Case within the stipulated period.
Four weeks' time is granted to the appellant for filing the affidavit of valuation and for depositing the ad valorem court fee.
List again on 7th of February, 2018.
KAPIL MEHTA Registrar 14.12.2017 vkt Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2017.12.16 12:31:42 IST Reason: