Supreme Court - Daily Orders
Nova Promoters And Finlease Pvt Ltd. vs Commissioner Of Income Tax on 28 November, 2018
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO.87382 OF 2018
IN
CIVIL APPEAL NO. 3089 OF 2015
NEELKANTH ISPAT UDYOG PVT. LTD. .. Appellant(s)
Versus
COMMISSIONER OF INCOME TAX-III, NEW DELHI .. Respondent(s)
O R D E R
Time for payment of Ad Valorem Court Fee and for filing of
Affidavit of valuation is extended by a period six weeks from
today failing which the civil appeal shall stand dismissed for
want of prosecution without further reference to the Court.
.............................J.
(DR. DHANANJAYA Y. CHANDRACHUD)
New Delhi,
Dated: NOVEMBER 28, 2018.
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2018.12.04
13:00:54 IST
Reason:
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ITEM NO.24 COURT NO.12 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). 195/2015
NOVA PROMOTERS AND FINLEASE PVT LTD. Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX-III, NEW DELHI Respondent(s)
(OFFICE REPORT ON DEFAULT ONLY IN C.A. NO.196, 197, 200, 202-203
AND 3089 OF 2015 WITH I.A. NO.87382 (AN APPLICATION FOR
EXEMPTION IN FILING AD VALOREM COURT FEE) TO BE LISTED BEFORE
HON'BLE JUDGE IN CHAMBERS FOR ORDERS. )
WITH
C.A. No. 3089/2015 (XIV)
( [I/A FOR EXEMPTION IN FILING ADVALOREM COURT FEE] ON IA
87382/2018)
C.A. No. 196/2015 (XIV)
C.A. No. 197/2015 (XIV)
C.A. No. 200/2015 (XIV)
C.A. No. 202-203/2015 (XIV)
Date : 28-11-2018 These appeals were called on for hearing
today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
[IN CHAMBERS]
For Appellant(s) Mr. Ambhoj Kumar Sinha, AOR
Ms. Kavita Jha, AOR
Mr. Udit Naresh, Adv.
Ms. Neelam Kalsi, Adv.
Mrs. Rani Chhabra, AOR
For Respondent(s) Mrs. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR
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UPON hearing the counsel the Court made the following
O R D E R
IA NO.87382 OF 2018 IN CIVIL APPEAL NO.3089 OF 2015 Time for payment of Ad Valorem Court Fee and for filing of Affidavit of valuation is extended by a period six weeks from today failing which the civil appeal shall stand dismissed for want of prosecution without further reference to the Court.
(GEETA AHUJA) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER
( The Signed Order is placed on the file)
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