Supreme Court - Daily Orders
Verizon Data Service India P.Ltd. vs The Authority For Advance Rulings on 30 August, 2016
ITEM NO.93 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). 1563/2016
VERIZON DATA SERVICE INDIA P.LTD. Appellant(s)
VERSUS
AUTH.FOR ADVANCE RULINGS & ORS. Respondent(s)
WITH
C.A. No. 1566/2016
C.A. No. 1569-1580/2016
Date : 30/08/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Vinay Kr. Bajaj, Adv.
Mr. Anil Kumar Gautam,Adv.
Mrs. Anil Katiyar,Adv.
Ms. Prasanna Mohan, Adv.
Mr. Kunal Verma,Adv.
For Respondent(s)
Mr. Umesh Babu Chaurasia, Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. Nos.1563 and 1566/2016
Respondents are duly represented in both the matters. Parties have not filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013, Registry to process the matter for listing before the Hon'ble Court, as per rules. Signature Not Verified C.A. No.1569-1580/2016 Digitally signed by RASHI GUPTA Date: 2016.09.01 16:43:54 IST Reason: Both the respondents are duly represented. Item No.93 -2- Last opportunity is granted to the appellant for filing affidavit of valuation within three weeks' time. Statement of case may also be filed during this period, if so advised and otherwise within time.
Registry to process all the matters for listing before the Hon'ble Court immediately after the expiry of three weeks, if affidavit of valuation is filed and if not filed, Registry to process the matter for listing before the Hon'ble Judge in Chambers for further directions.
(PAWAN DEV KOTWAL) Registrar