Supreme Court - Daily Orders
Shanker Trading (P) Ltd. vs Commissioner Of I.T., New Delhi on 9 July, 2018
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.8.1 COURT NO.3 SECTION XIV
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). 4072 OF 2014
SHARP BUSINESS SYSTEM Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX III Respondent(s)
Date : 09-07-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Appellant(s) Ms. Kavita Jha, AOR
Ms. Devika Jain,Adv.
For Respondent(s) Ms. Alka Agrawal,Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the appellant and by way of indulgence, last opportunity of four weeks' is granted to file affidavit of valuation.
However, it is made clear that in case affidavit of valuation is not filed within four weeks, the appeal shall stand dismissed for non-prosecution without further reference to the Court in terms of the signed order.
(KUSUM LATA SYAL) (ANITA RANI AHUJA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) (Signed order is placed on the file) Signature Not Verified Digitally signed by KUSUM LATA SYAL Date: 2018.07.12 11:06:36 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No(s). 4072 OF 2014 SHARP BUSINESS SYSTEM Appellant(s) VERSUS COMMISSIONER OF INCOME TAX III Respondent(s) O R D E R At the request of learned counsel for the appellant and by way of indulgence, last opportunity of four weeks' is granted to file affidavit of valuation.
However, it is made clear that in case affidavit of valuation is not filed within four weeks, the appeal shall stand dismissed for non-prosecution without further reference to the Court.
…...................J (DEEPAK GUPTA) New Delhi Dated : July 9, 2018