Supreme Court - Daily Orders
Shalibhadra Developers vs The Secretary, Income Tax Settlement ... on 11 September, 2018
ITEM NO.51 1
REGISTRAR COURT. 2 SECTION III
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. MANOJ JAIN
Civil Appeal No(s). 2477/2018
SHALIBHADRA DEVELOPERS Appellant(s)
VERSUS
THE SECRETARY, INCOME TAX SETTLEMENT COMMISSION & ORS.Respondent(s)
WITH
C.A. No. 2488/2018 (III)
(FOR CONDONATION OF DELAY IN REFILING ON IA 43833/2017)
C.A. No. 8437/2018 (III)
(FOR ADMISSION and IA No.112468/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS)
Date : 11-09-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr. Vishnu Sharma, AOR
Mr. Mohit Rai,Adv.
Mr. R.S. Sharma,Adv.
Mr. Deepak Goel, AOR
For Respondent(s) Ms. Sudha Pal,Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. Nos. 2477 and 2488/2018
Signature Not Verified Service is complete.
Digitally signed by
MADHU GROVER
Date: 2018.09.12 Learned counsel for the parties have not filed statement of 09:51:17 IST Reason: case within the prescribed period.
Registry is directed to process the matters for being listed before the Hon'ble Court as per rules.
ITEM NO.51 2 C.A. No. 8437/2018Await certificate of service of both respondents from the concerned court.
Learned counsel for the appellant shall within a period of four weeks’ file the affidavit of valuation alongwith required court fee.
List again on 2.11.2018.
MANOJ JAIN Registrar MG