Supreme Court - Daily Orders
Dir. Of Income Tax.(Int.T), New Delhi vs M/S. Metapath Software International ... on 14 December, 2017
ITEM NO.52 REGISTRAR COURT. 1 SECTION XIV
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. KAPIL MEHTA
Civil Appeal No(s). 6376/2016
DIR. OF INCOME TAX.(INT.T), NEW DELHI Appellant(s)
VERSUS
M/S. METAPATH SOFTWARE INTERNATIONAL LTD Respondent(s)
WITH
C.A. No. 1440/2017 (XIV)
C.A. No. 2425/2017 (XIV)
C.A. No. 6381/2016 (XIV)
C.A. No. 6380/2016 (XIV)
C.A. No. 6388/2016 (XIV)
C.A. No. 6385/2016 (XIV)
C.A. No. 6384/2016 (XIV)
C.A. No. 6382-6383/2016 (XIV)
C.A. No. 6386-6387/2016 (XIV)
C.A. No. 6377/2016 (XIV)
C.A. No. 10673/2016 (XIV)
C.A. No. 10674/2016 (XIV)
C.A. No. 792/2017 (XIV)
C.A. No. 11289/2016 (XIV)
SLP(C) No. 33658/2017 (XIV)
(FOR ADMISSION & I.R.,
FOR CONDONATION OF DELAY IN FILING ON IA 47531/2017
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
47533/2017)
SLP(C) No. 33657/2017 (XIV)
(FOR ADMISSION & I.R., FOR CONDONATION OF DELAY IN FILING ON IA
73881/2017
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
73882/2017
FOR CONDONATION OF DELAY IN REFILING ON IA 73883/2017)
C.A. No. 8617/2017 (XIV)
(FOR ADMISSION AND I.R.)
C.A. No. 9366/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.49232/2017-CONDONATION OF DELAY
IN FILING and IA No.49246/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
C.A. No. 9486/2017 (XIV)
Signature Not Verified
( IA No.52456/2017-CONDONATION OF DELAY IN FILING and IA
Digitally signed by
RUPAM DHAMIJA
Date: 2017.12.16
No.52457/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
13:05:50 IST
Reason:
Item No.52 -2-
C.A. No. 10758/2017 (XIV)
( IA No.70158/2017-CONDONATION OF DELAY IN FILING and IA
No.70160/2017-CONDONATION OF DELAY IN REFILING)
SLP(C) No. 24412/2017 (XIV)
C.A. No. 15499/2017 (XIV)
( IA No.92058/2017-CONDONATION OF DELAY IN FILING)
C.A. No. 17532/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.106684/2017-CONDONATION OF DELAY
IN FILING and IA No.106688/2017-CONDONATION OF DELAY IN REFILING)
SLP(C) No. 32219/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.116868/2017-CONDONATION OF DELAY
IN FILING and IA No.116870/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
C.A. No. 18311/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.110547/2017-CONDONATION OF DELAY
IN FILING and IA No.110549/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.110548/2017-CONDONATION OF DELAY IN
REFILING)
SLP(C) No. 33622/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.120441/2017-CONDONATION OF DELAY
IN FILING and IA No.120442/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 33620/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.119135/2017-CONDONATION OF DELAY
IN FILING and IA No.119138/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 33624/2017 (XIV)
( IA No.119567/2017-CONDONATION OF DELAY IN FILING and IA
No.119568/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 33601/2017 (XIV)
([ TO BE TAKEN UP ALONGWITH ITEM NO. 11 I.E. D.NO.33964/2017 ])
C.A. No. 19837/2017 (XIV)
( IA No.121538/2017-CONDONATION OF DELAY IN FILING and IA
No.121539/2017-CONDONATION OF DELAY IN REFILING)
C.A. No. 20932/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.123259/2017-CONDONATION OF DELAY
IN FILING and IA No.123261/2017-CONDONATION OF DELAY IN REFILING)
SLP(C) No. 33608/2017 (XIV)
([ TO BE TAKEN UP ALONGWITH ITEM NO. 11 I.E. D.NO.33964/2017 ])
SLP(C) No. 33575/2017 (XIV)
(IA No.125727/2017-CONDONATION OF DELAY IN FILING and IA
No.125731/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 14-12-2017 This appeal was called on for hearing today.
For Appellant(s)
Dr.(Mrs.) Laxmi Shastri, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Siddant Gupta, Adv.
Item No.52 -3-
Ms. Rashmi Singhania, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Tarun Singh, Adv.
Mr. Shekhar Prit Jha, AOR
Mr. S. R. Setia, AOR
Mr. Salil Kapoor, Adv.
Ms. Kislaya Parashar, Adv.
Mr. Kamal Mohan Gupta, AOR
Ms. Puja Sharma, AOR
Mr. Vipin Upadhyay, Adv.
Mr. Pranav Bansal, Adv.
Mr. Kishore Kunal, AOR
Mr. A. N. Arora, AOR
Mr. Rohan Khare, Adv.
Ms. Rashmi Chopra, Adv.
Mr. Amit Shrivastava, Adv.
Mr. Deepak Chopra, Adv.
Mr. Harpreet Singh Ajmani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 792 and 2425/2017
The Ld. Counsel for the appellant to furnish the fresh and complete address of the sole respondent within two weeks, as last opportunity. Notice thereafter be issued. Await service/track report in respect of the sole respondent in SLP(C) Nos. 33658, 33657, 33624, 32219, 33608, 33620, 33575, 33601 and 33622/2017. The Ld. Counsel for the appellant to file affidavit of valuation and Ad-valorem court fee in C.A. NO.9366/2017, 8617, 9486, 20932/2017, SLP(C) No.24412/2017, C.A. No.18311, 19837, 17532 and 15499/2017 within four weeks, as last opportunity. The Ld. Counsel for the appellant to pay the requisite fee for issuance of notice in Finland in SLP(C) No.24412/2017 within four weeks.
Item No.52 -4-Remaining matters Complete category matters.
List again on 20.2.2018.
KAPIL MEHTA Registrar 14.12.2017 rd