Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 1 vs M/S Panchsheel Colonizers Pvt. Ltd. on 10 April, 2019
ITEM NO.61 REGISTRAR COURT. 1 SECTION XV
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 ANIL LAXMAN PANSARE
Civil Appeal No(s). 12231/2018
PRINCIPAL COMMISSIONER OF INCOME TAX 1 Appellant(s)
VERSUS
M/S PANCHSHEEL COLONIZERS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.175994/2018-CONDONATION OF DELAY
IN FILING and IA No.175995/2018-CONDONATION OF DELAY IN REFILING )
WITH
C.A. No. 10385/2018 (XV)
(FOR ADMISSION and I.R. and IA No.140669/2018-CONDONATION OF DELAY
IN FILING)
Date : 10-04-2019 This appeal was called on for hearing today.
For Appellant(s)
Mr Santosh Prasad Chaursiya, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr Afrin Khan, Adv.
Ms. Nilofar Khan, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 12231/2018
Sole respondent is duly represented. Affidavit of valuation and deficit court fee filed. C.A. No. 10385/2018 Signature Not Verified Sole respondent is common in C.A. No. 12231/2018 and is Digitally signed by VINOD KUMAR TIWARI Date: 2019.04.12 18:19:13 IST duly represented, as such, service is deemed to be complete Reason: but none has entered appearance. -2- Item No.61 Affidavit of valuation and deficit court fee filed. Statement of case has not been filed and time has expired.
Registry to process the abovementioned matters for listing before the Hon'ble Court as per rules.
ANIL LAXMAN PANSARE Registrar