Supreme Court - Daily Orders
The Assistant Commissioner Of Income ... vs M/S Neyveli Lignite Corp. Ltd. on 6 February, 2020
ITEM NO.8 REGISTRAR COURT. 1 SECTION XII
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 SH. ANIL LAXMAN PANSARE
Civil Appeal No(s). 6704/2014
THE ASSISTANT COMMISSIONER OF INCOME TAX Appellant(s)
VERSUS
M/S NEYVELI LIGNITE CORP. LTD. Respondent(s)
(Only 4770/19, 5594/19 and 5595/19 are to be listed before the ld.
Registrar's Court )
WITH
C.A. No. 4770/2019 (XII)
(FOR ADMISSION and I.R. and IA No.71634/2019-CONDONATION OF DELAY
IN FILING and IA No.71635/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
C.A. No. 5595/2019 (XII)
(FOR ADMISSION and I.R. and IA No.99105/2019-CONDONATION OF DELAY
IN FILING
[TO BE TAKEN UP ALONG WITH ITEM NO. 16 I.E. D NO. 21913/2019])
C.A. No. 5594/2019 (XII)
(FOR ADMISSION and I.R. and IA No.97295/2019-CONDONATION OF DELAY
IN FILING and IA No.97294/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 06-02-2020 This appeal was called on for hearing today.
For Appellant(s)
Ms Reena Pandey, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Ms Samten Doma, Adv.
Ms. Radha Rangaswamy, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 4770/2019
Signature Not Verified
Digitally signed by
Anil Laxman Pansare
Date: 2020.02.07
11:26:14 IST
Reason: Sole respondent is duly represented.
Parties may file statement of case within stipulated time. -2- Item no.8 C.A. No. 5595/2019 Ld. Counsel for the appellant has not filed sufficient spare copy(one short) in terms of Chapter XIV Clause 2(a) of Handbook on Practice and Procedure and Office Procedure, 2017. However, ld. Counsel for the appellant seeks one weeks time. Granted as strictly last chance.
C.A. No. 5594/2019 Ld. Counsel for the appellant has not filed spare copy in terms of Chapter XIV Clause 2(a) of Handbook on Practice and Procedure and Office Procedure, 2017. However, ld. Counsel for the appellant seeks one weeks time. Granted as strictly last chance.
If spare copy is not filed within one weeks time in respective matter, registry to process the matters for listing before the Hon’ble Judge in Chamber for orders. If spare copy is filed within one weeks time in respective matter, process as per rules and list again on 14.4.2020.
ANIL LAXMAN PANSARE Registrar