Supreme Court - Daily Orders
Poompuhar Shipping Corporation Ltd vs Income Tax Officer on 29 August, 2016
ITEM NO.33 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). 3149-3164/2014
POOMPUHAR SHIPPING CORPORATION LTD Appellant(s)
VERSUS
INCOME TAX OFFICER Respondent(s)
WITH
C.A. No. 6627-6630/2014
(With appln.(s) for permission to file additional documents and )
C.A. No. 4219/2015
Interim Relief and Office Report)
Date : 29/08/2016 These appeals were called on for hearing today.
For Appellant(s)
Mr. K. Harshvardhan, Adv.
Mr. Abhinav Mukerji,Adv.
Mr. Harsh Trivedi, Adv.
M/s. Karanjawala & Co.,Adv.
For Respondent(s)
Mr. Om Prakash, Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 3149-3164/2014 Last opportunity is granted to the Ld. Counsel for the appellant for making of deficiency in the court fee within three weeks' time and also for filing statement of case by the Signature Not Verified appellant, if otherwise within time, within the same Digitally signed by RASHI GUPTA Date: 2016.08.30 period.
16:41:29 IST Reason:
C.A. No. 6627-6630/2014 Last opportunity is granted to the Ld. Counsel for the Item No.33 -2- appellant for making of deficiency in the court fee within three weeks' time and also for filing statement of case by the parties, if otherwise within time, within the same period.
C.A. No. 4219/2015
Last opportunity of three weeks' time is granted to the Ld. Counsel for the appellant for filing affidavit of valuation.
List again on 28.10.2016.
(PAWAN DEV KOTWAL) Registrar