Supreme Court - Daily Orders
Commnr. Of Income Tax Patiala vs M/S. Eqbal Inn Hotels Ltd on 8 May, 2017
Author: Navin Sinha
Bench: Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5933 OF 2016
THE COMMISSIONER OF INCOME TAX PATIALA Appellant(s)
VERSUS
M/S EQBAL INN AND HOTELS LTD Respondent(s)
WITH
CIVIL APPEAL NO. 5904 OF 2015
Four weeks' further time is granted to learned counsel for the
appellant to take steps for service upon the sole respondent in
C.A. No. 5933 of 2016 and filing of affidavit of valuation and
Ad-valorem Court Fee in C.A. No. 5904 of 2015, failing which the
Civil Appeal shall stand dismissed without further reference to the
Court.
…...........J.
[NAVIN SINHA]
NEW DELHI;
MAY 8, 2017
Signature Not Verified
Digitally signed by
POOJA SEHGAL
Date: 2017.05.12
15:44:54 IST
Reason:
ITEM NO.33 COURT NO.4 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. 5933/2016
THE COMMISSIONER OF INCOME TAX PATIALA Appellant(s)
VERSUS
M/S EQBAL INN AND HOTELS LTD Respondent(s)
(office report on default)
WITH
C.A. No. 5904/2015
(Office Report on Default)
Date : 08/05/2017 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBERS]
For Appellant(s) Ms. Alka Agrawal, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Naresh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' further time is granted to learned counsel for the appellant to take steps for service upon the sole respondent in C.A. No. 5933 of 2016 and filing of affidavit of valuation and Ad-valorem Court Fee in C.A. No. 5904 of 2015, failing which the Civil Appeal shall stand dismissed without further reference to the Court.
(POOJA SEHGAL) (SAROJ KUMARI GAUR)
SR. P.A. COURT MASTER