Supreme Court - Daily Orders
M/S.Hotel And Allied Trades (P) Ltd. vs Deputy Commissioner Of Income Tax ... on 19 April, 2017
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
1
ITEM NO.5 COURT NO.11 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 6422/2010
M/S.HOTEL & ALLIED TRADES (P) LTD. Appellant(s)
VERSUS
DY.COMMISSIONER OF INCOME TAX Respondent(s)
(Office report on default)
WITH
C.A. No. 7187/2014
(Office report on default)
C.A. No. 7188/2014
(Office report on default)
C.A. No. 7189/2014
(Office Report on default)
C.A. No. 7190/2014
(Office report on default)
C.A. No. 4979-4980/2015
(Office report on default)
C.A. No. 4977-4978/2015
(Office report on default)
Date : 19/04/2017 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBER]
For Appellant(s)
Mr. M. P. Vinod,Adv. (Not present)
For Respondent(s)
Ms. Abha Sharma, Adv.
Signature Not Verified
For Mrs. Anil Katiyar,Adv.
Digitally signed by
SUKHBIR PAUL KAUR
Date: 2017.04.22
The Court made the following
06:01:33 IST
Reason:
O R D E R
None present on behalf of the appellant. 2 CIVIL APPEAL NOS.6422/2010, 7187, 7188, 7189 AND 7190 OF 2014 Delay in filing the ad-valorem Court fee is condoned.
CIVIL APPEAL NOS.4977-4978 AND 4979-4980 OF 2015 As a last chance, learned counsel for the appellant is granted further three weeks' time to take steps in the light of the office report, failing which the appeals shall stand dismissed for non prosecution without further reference to the Court.
[SUKHBIR PAUL KAUR] [MADHU NARULA] A.R.-CUM-P.S. COURT MASTER (Signed order is placed on the file) 3 IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION CIVIL APPEAL NO. 6422 OF 2010 M/S. HOTEL AND ALLIED TRADES(PRIVATE) LIMITED Appellant(s) Versus DEPUTY COMMISSIONER OF INCOME TAX Respondent(s) (ASSESSMENT) W I T H CIVIL APPEAL NO. 7187 OF 2014 CIVIL APPEAL NO. 7188 OF 2014 CIVIL APPEAL NO. 7189 OF 2014 CIVIL APPEAL NO. 7190 OF 2014 CIVIL APPEAL NOS.4979-4980 OF 2015 CIVIL APPEAL NOS.4977-4979 OF 2015 O R D E R CIVIL APPEAL NOS.6422/2010, 7187, 7188, 7189 AND 7190 OF 2014 Delay in filing the ad-valorem Court fee is condoned.
CIVIL APPEAL NOS.4977-4978 AND 4979-4980 OF 2015 As a last chance, learned counsel for the appellant is granted further three weeks' time to take steps in the light of the office report, failing which the appeals shall stand dismissed for non prosecution without further reference to the Court.
....................J. (PRAFULLA C. PANT) New Delhi, April 19, 2017