Supreme Court - Daily Orders
The Commissioner Of Income Tax Iv vs M/S My Home Power Ltd on 5 July, 2018
ITEM NO.16 REGISTRAR COURT. 1 SECTION XII-A
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). 2108/2016
THE COMMISSIONER OF INCOME TAX IV Appellant(s)
VERSUS
M/S MY HOME POWER LTD Respondent(s)
)
WITH
C.A. No. 2630/2017 (III-A)
C.A. No. 3370/2017 (III-A)
C.A. No. 3475/2016 (XII-A)
C.A. No. 4229/2016 (XII-A)
C.A. No. 3251/2016 (XII-A)
C.A. No. 2109/2016 (XII-A)
C.A. No. 6071/2016 (XII-A)
C.A. No. 9056/2016 (XII-A)
C.A. No. 2110/2016 (XII-A)
Date : 05-07-2018 This appeal was called on for hearing today.
For Appellant(s)
Ms Laila I.S.,Adv.
Mrs. Anil Katiyar, AOR
Mr. B. V. Balaram Das, AOR
For Respondent(s)
Mr. Ashok Mathur, AOR
Signature Not Verified
Mr. A. N. Arora, AOR
Digitally signed by
HEMA JOSHI
Date: 2018.07.10
Mr. Gunnam Venkateswara Rao, AOR
09:59:54 IST
Reason: Mr Himanshu Mehta, Adv.
Mr U.A.Rana, Adv.
M/S. Gagrat And Co, AOR
-2-
Item No.16
UPON hearing the counsel the Court made the following
O R D E R
C.A. NO.2108, 2109, 4229 OF 2016 Respondents are duly served/represented. Statement of case has not been filed by the parties and time has expired.
Ad valorem court fee has been paid. C.A. No.2110, 3475 of 2016 Respondents are duly served/represented. Statement of case has not been filed by the parties and time has expired.
Affidavit of valuation and ad valorem court fee be filed within four weeks time.
C.A. No.3251/2016 Sole respondent is duly represented. Statement of case has not been filed by the parties and time has expired.
Deficit court fee be filed within four weeks time. C.A. No.6071/2016 Ld. Counsel for the appellant to take fresh steps alongwith fresh particulars to effect service on respondent nos. 1 and 2 within two weeks time. Notices thereafter be issued.
Statement of case has not been filed by the appellant and time has expired.
Ad valorem court fee has been paid. -3- Item No.16 C.A. No.9056/2016 Await orders of the Hon'ble Judge in Chambers on IA for rectification of name in respect of the sole respondent.
Affidavit of valuation and deficit court fee be filed within four weeks time.
Statement of case has not been filed by the appellant and time has expired.
C.A. No.2630, 3370 of 2017 Respondents are duly served/represented. Statement of case has not been filed by the parties and time has expired.
Affidavit of valuation and requisite court fee has been paid.
List again on 23.8.2018.
KAPIL MEHTA Registrar 05.07.2018 hj