Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Flex International Pvt. Ltd. on 8 March, 2021
Author: Surya Kant
Bench: Surya Kant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO. 883 OF 2020
IN
CIVIL APPEAL NO.11491 OF 2018
THE PRINCIPAL COMMISSIONER
OF INCOME TAX 3 APPLICANT/APPELLANT(S)
VERSUS
FLEX INTERNATIONAL PVT. LTD. RESPONDENT(S)
O R D E R
The Court is convened through Video Conferencing. IA No. 36006/2020 :
In view of the fact that after valuation, the ad-valorem court fee has been deposited, the instant application for restoration is allowed and the appeal is restored to its original file.
The miscellaneous application is disposed of accordingly.
...................J. [SURYA KANT] NEW DELHI;
8th MARCH, 2021
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2021.03.09
15:52:27 IST
Reason:
ITEM NO.19 Court 16 (Video Conferencing) SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 883/2020 in C.A. No. 11491/2018
THE PRINCIPAL COMMISSIONER OF INCOME TAX 3 Applicant/appellant(s) VERSUS FLEX INTERNATIONAL PVT. LTD. Respondent(s) (IA No.36006/2020-RESTORATION) Date : 08-03-2021 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SURYA KANT [IN CHAMBER] For Petitioner(s) Ms. Purnima Bhat Adv Mrs. Anil Katiyar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The miscellaneous application is disposed of in terms of the signed order.
(SWETA DHYANI) (RAJ RANI NEGI) COURT MASTER (SH) DY. REGISTRAR (Signed order is placed on the file)