Supreme Court - Daily Orders
Commissioner Of Income Tax 7 vs Novartis India Ltd. (Successors To ... on 27 November, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.1.1 + 1.2 COURT NO.3 SECTION III
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.14528/2015
COMMISSIONER OF INCOME TAX Appellant(s)
VERSUS
NOVARTIS INDIA LTD. Respondent(s)
WITH
C.A. No. 10335/2016 (III)
Date : 27-11-2017 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Appellant(s) Ms. Asha R. Shah, Adv.
Mrs. Anil Katiyar, AOR
Mr. B. V. Balaram Das, AOR
Mr. Bhargava V. Desai, AOR
For Respondent(s) Mr. Manpreet Lamba, Adv.
Ms. Anu Shrivastava, Adv.
For M/S. Cyril Amarchand Mangaldas Aor, AOR
Mr. Vaibhav Kulkarni, Adv.
Ms. Kavita Jha, AOR
Mr. Bhargava V. Desai, AOR
Ms. Asha R. Shah, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No.14528/2015:
On 27.03.2017, Hon'ble Judge in Chambers granted two weeks' time to file affidavit of valuation as well as ad-valorem Court fee but the same is not filed by the learned counsel for the appellant.Signature Not Verified Digitally signed by RACHNA Date: 2017.12.01
As a last chance, two weeks' time is granted to 10:49:57 IST Reason: learned counsel for the appellant to file the same, subject 1 to payment of costs of Rs.1000/- (Rupees One thousand) to be deposited with the Supreme Court Secretarial Staff Welfare Association.
C.A. No.10335/2016:
Delay of 177 days in filing the affidavit of valuation along with ad-valorem Court fee is condoned, subject to payment of costs of Rs.1000/- (Rupees One Thousand) deposited with the Supreme Court Secretarial Staff Welfare Association within two weeks.
(RACHNA) (MADHU NARULA)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
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