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Supreme Court - Daily Orders

Director Of Income Tax vs M/S Siemens Aktiengesellschaft on 2 July, 2018

Author: Sanjay Kishan Kaul

Bench: Sanjay Kishan Kaul

                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION


                                      CIVIL APPEAL NO. 930 OF 2016

                                                      WITH

                                   CIVIL APPEAL NOS. 931-938 OF 2016


                         DIRECTOR OF INCOME TAX                             Appellant(s)

                                                         VERSUS


                         M/S SIEMENS AKTIENGESELLSCHAFT                      Respondent(s)


                                                   O R D E R

Four weeks' time, as a last opportunity, is granted to learned counsel for the appellant(s) to file ad-valorem court fee in Civil Appeal No.930 of 2016 and affidavit of valuation in Civil Appeal Nos.930-938/2016, failing which the above mentioned appeals shall stand dismissed for non-prosecution without further reference to the Court.

....…..............J. (SANJAY KISHAN KAUL) NEW DELHI JULY 02, 2018 Signature Not Verified Digitally signed by SONALI SAUND Date: 2018.07.05 17:18:23 IST Reason: ITEM NO.47 COURT NO.4 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 930/2016 DIRECTOR OF INCOME TAX Appellant(s) VERSUS M/S SIEMENS AKTIENGESELLSCHAFT Respondent(s) (ALL THE MATTERS EXCEPT C.A.No.3283/2017 TO BE LISTED BEFORE CHAMBER JUDGE) WITH C.A. No. 3283/2017 (III) C.A. No. 935/2016 (III) C.A. No. 933/2016 (III) C.A. No. 938/2016 (III) C.A. No. 931/2016 (III) C.A. No. 937/2016 (III) C.A. No. 934/2016 (III) C.A. No. 932/2016 (III) C.A. No. 936/2016 (III) Date : 02-07-2018 These appeals were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL [IN CHAMBERS] For Appellant(s) Ms. Abha R. Sharma, Adv.

Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Rustom B. Hathikhanawala, AOR UPON hearing the counsel the Court made the following O R D E R Four weeks' time, as a last opportunity, is granted to learned counsel for the appellant(s) to file ad-valorem court fee in Civil Appeal No.930 of 2016 and affidavit of valuation in Civil Appeal Nos.930-938/2016, failing which the above mentioned appeals shall stand dismissed for non-prosecution without further reference to the Court.

(SONALI SAUND) (ANITA RANI AHUJA) SENIOR PERSONAL ASSISTANT COURT MASTER (Signed order is placed on the file)