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Asst.Commissioner Of Income Tax vs Gujarat Power Corporation Ltd. Thr. Its ... on 26 September, 2016

     ITEM NO.16                                REGISTRAR COURT. 1                         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. PAWAN DEV KOTWAL

                                               Civil Appeal    No(s).       2411/2014

     ASST.COMMR.OF I.T                                                                Appellant(s)

                                                             VERSUS

     GUJARAT POWER CORP LTD.                                                          Respondent(s)
     (with interim relief and office report)

     WITH
     C.A. No. 2412/2014
     Office Report)

      C.A. No. 2414/2014
     Office Report)

     Date : 26/09/2016 This appeal was called on for hearing today.

     For Appellant(s)
                                               Mrs. Anil Katiyar,Adv.

     For Respondent(s)
                                               Mr. Chirag M. Shroff,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

As per office report deficiency in the court fee has not been made up by the appellant. C.A.NO.2412,2414 of 2014 Despite last opportunity having been granted, deficiency in the court has not been made up by the appellant.

Let the matters be placed before the Hon'ble Judge in Chambers with detailed office report for further directions.

(PAWAN DEV KOTWAL) Reason:

Registrar