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Supreme Court - Daily Orders

The Commissioner Of Income Tax vs J.P. Narayana Swamy on 26 September, 2016

     ITEM NO.17                         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).   2955/2014


     C.I.T & ANR                                                       Appellant(s)

                                                   VERSUS

     J.P.NARAYANA SWAMY                                                Respondent(s)

     (with office report)


     Date : 26/09/2016 This appeal was called on for hearing today.


     For Appellant(s)
                                        Mr B.L.Shivhare, Adv.
                                        Mrs. Anil Katiyar,Adv.


     For Respondent(s)
                                        Mr. Nikhil Jain,Adv.



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

Last and final opportunity of one week is granted for filing affidavit of valuation and making up the deficiency in the court fee.

Registry immediately thereafter to process the matter for being listed before the Hon'ble Court if affidavit of valuation is filed and deficiency in the court fee is made up.

If the same is not done, let the matter be placed before the Hon'ble Judge in Chambers for further directions.

(PAWAN DEV KOTWAL) Registrar