Supreme Court - Daily Orders
C.I.T Delhi vs Jackson Engineers Ltd. on 22 September, 2015
ITEM NO.7 REGISTRAR COURT. 2 SECTION IIIA
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 MR. M K HANJURA
Civil Appeal No(s). 1860/2011
C.I.T DELHI Appellant(s)
VERSUS
JACKSON ENGINEERS LTD. Respondent(s)
Date : 22/09/2015 This appeal was called on for hearing today.
For Appellant(s) Mr. Bhakti Vardhan Singh,Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
Mr. Subodh S. Patil,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks time as last chance is given to the learned counsel for the appellant to file the affidavit of valuation whereafter no further extension shall be given.
List again on 8.12.2015.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2015.09.23 15:14:21 SCT Reason: