Supreme Court - Daily Orders
Vodafone Essar Cellular Ltd. vs Assistant Commissioner Of Income Tax, ... on 15 January, 2019
ITEM NO.9 REGISTRAR COURT. 2 SECTION XI-A
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 RAJESH KUMAR GOEL
Civil Appeal No(s). 1045-1052/2011
VODAFONE ESSAR CELLULAR LTD. Appellant(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX, COCHIN Respondent(s)
(ONLY SLP (C) NO. 25752 OF 2018, CIVIL APPEAL NOS. 2652-2653 OF
2015, 4217-4218 OF 2015, 4939-4940 OF 2015, 4941-4942 OF 2015,
4943-4944 OF 2015, 4947-4948 OF 2015 AND 4949-4950 OF 2015 ARE TO
BE LISTED BEFORE THE COURT OF LD. REGISTRAR. )
WITH
C.A. No. 2652-2653/2015 (IV-A)
C.A. No. 4939-4940/2015 (IV-A)
C.A. No. 4949-4950/2015 (IV-A)
C.A. No. 4947-4948/2015 (IV-A)
C.A. No. 4217-4218/2015 (IV-A)
C.A. No. 4941-4942/2015 (IV-A)
C.A. No. 4943-4944/2015 (IV-A)
SLP(C) No. 25752/2018 (XV)
(FOR ADMISSION and I.R. and IA No.123521/2018-CONDONATION OF DELAY
IN FILING and IA No.123524/2018-CONDONATION OF DELAY IN REFILING)
Date : 15-01-2019 These appeals were called on for hearing today.
For Appellant(s)
Mrs. Anil Katiyar, AOR
Ms. Bhawna Singh, Advocate
Ms. Sweta Garg, AOR
M/S. Karanjawala & Co., AOR
Signature Not Verified
For Respondent(s)
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2019.01.17
16:09:23 IST
Reason:
Mr. Udit Jain, Advocate
Mr. Harish Pandey, AOR
Mr. Sparsh Bhargava, Advocate
Mr. R. Chandrachud, AOR
….2
..2..
Mr. Utsav Trivedi, Advocate
Ms. Sonali Jain, Advocate
M/S. Karanjawala & Co., AOR
Mrs. Anil Katiyar, AOR
Mr. B. V. Balaram Das, AOR
Ms. Surabhi Limaye, Advocate
Ms. Sayaree Basumallik, Adpvocate
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal No. 4947-4948 of 2015 Learned Counsel for the appellant shall file defecit court fee within a period of four weeks as a last chance.
SLP (C) 25752 of 2018 Learned Counsel for the petitioner shall serve copy of pleadings to the sole respondent within a period of one week as a last chance thereafter, four weeks time is given to the sole respondent to file counter affidavit.
Civil Appeal 2652-2653, 4939-4940, 4949-4950, 4217-4218, 4941-4942, 4943-4944 of 2015 Learned Counsel for the appellant shall file affidavit of valuation and defecit court fee within a period of four weeks as a last chance.
List again on 28.02.2019.
DS RAJESH KUMAR GOEL
Registrar