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Supreme Court - Daily Orders

Nova Promoters And Finlease Pvt Ltd. vs Commissioner Of Income Tax on 7 December, 2017

     Item No.4                                      1

                                     REGISTRAR COURT. 2                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. SANJAY PARIHAR

     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 Ld. Registrar Court except C A
     No.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 : 07-12-2017 These appeals were called on for hearing today.


     For Appellant(s)
                                        Mr. Ambhoj Kumar Sinha, AOR

                                        Mr. Ved Jain,Adv.
                                        Mr. Pranjal Srivastava,Adv.

                                        Mr. Shantanu Kumar, AOR

                                        Mr. Bhuwan Dhoopar,Adv.
                                        Ms. Kavita Jha, AOR
Signature Not Verified

Digitally signed by
MADHU GROVER
Date: 2017.12.08
                                        Mr. Kamal Mohan Gupta, AOR
09:52:57 IST
Reason:


                                        Ms. Priyanka Sony,Adv.
                                        Mrs. Rani Chhabra, AOR
Item No.4                       2


For Respondent(s)    Ms. Sudha Pal,Adv.
                     Ms. Bhagwati Anukampa,Adv.
                     Mrs. Anil Katiyar, AOR


            UPON hearing the counsel the Court made the following
                               O R D E R

Parties shall file the statement of case within the statutory period. After expiry of such period, list the matter before the Hon'ble Court under the rules.

C.A. Nos. 3089,196,197,198,200,202-203,206,204,205 and 207/2015 Learned counsel for the appellant shall within a period of four weeks, as last chance file the affidavit of valuation.

Ld. Counsel for the appellant shall within a period of four weeks, as last chance file affidavit of valuation and required court fee.

List again on 6.2.2018.

SANJAY PARIHAR Registrar MG