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Jet Lite (India) Ltd. vs Commissioner Of Income Tax, Central -I ... on 16 September, 2020

     ITEM NO.4                           REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
     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


                                BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE

     Civil Appeal                  No(s).       7291/2019

     JET LITE (INDIA) LTD.                                                        Appellant(s)

                                                            VERSUS

     COMMISSIONER OF INCOME TAX, CENTRAL -I NEW DELHI                             Respondent(s)


         IA No. 3/2016 - STAY APPLICATION)

     Date : 16-09-2020 These matters were called on for hearing today.


     For Appellant(s)
                                           Mr. U.A. Rana, Adv.
                                           Mr. Himanshu Mehta, Adv.
                                           M/S. Gagrat And Co, AOR

     For Respondent(s)
                                           Mr. Arun Kumar Singh, Adv.
                                           Mrs. Anil Katiyar, AOR


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Sole respondent is duly represented. Statement of case has not been filed. Stipulated time has already expired.

Ld. Counsel for the appellant to file affidavit of valuation and Ad-valorem court fee within four weeks.

List again on 18.11.2020.

Digitally signed by Anil Laxman Pansare Date: 2020.09.18 16:37:49 IST Reason: ANIL LAXMAN PANSARE Registrar