Supreme Court - Daily Orders
M/S. Vedanta Ltd. (Earlier Known As Sesa ... vs Commissioner Of Income Tax on 16 September, 2020
ITEM NO.3 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION III
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 SH. ANIL LAXMAN PANSARE
Civil Appeal No(s). 8882/2019
M/S. VEDANTA LTD. (EARLIER KNOWN AS SESA GOA LTD.) Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
WITH
C.A. No. 8924-8925/2019 (III)
C.A. No. 8920-8923/2019 (III)
SLP(C) No. 6211/2020 (IX)
SLP(C) No. 6144/2020 (IX)
SLP(C) No. 6050/2020 (IX)
Date : 16-09-2020 This appeal was called on for hearing today.
For Appellant(s)
Mr. Siddharth Joshi, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Ayushi Gaur, Adv.
Mr. Akhil Abraham Roy, Adv.
M/S. K J John And Co, AOR
Ms. Mansi Binjrajka, Adv.
Ms. Pritha Srikumar, AOR
For Respondent(s)
Mr. A. Deb Kumar, Adv.
Ms. A. Deepa, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
C.A. No.8882/2019 Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2020.09.18 16:37:50 IST Reason: Sole respondent is duly represented.
Affidavit of valuation and Ad-valorem court fee have been filed.
Item No.3 -2-C.A. No. 8924-8925/2019 and C.A. No. 8920-8923/2019 Sole respondent (common) is duly represented. Ld. Counsel for the appellant to file affidavit of valuation and Ad-valorem court fee within four weeks, as last opportunity.
SLP(C) No. 6211/2020, SLP(C) No. 6144/2020 and SLP(C) No. 6050/2020 Sole respondent is common in all the matters. Delay in filing spare copies is condoned. Notice be issued immediately.
List again on 18.11.2020.
ANIL LAXMAN PANSARE Registrar