Supreme Court - Daily Orders
Commissioner Of Income Tax Bangalore vs M/S. Yokogawa India Ltd. on 14 August, 2018
ITEM NO.10 REGISTRAR COURT. 1 SECTION IV-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). 8922/2013
COMMISSIONER OF INCOME TAX BANGALORE & ANR. Appellant(s)
VERSUS
M/S. YOKOGAWA INDIA LTD. Respondent(s)
(ONLY CIVIL APPEAL NOS. 829 AND 2271 OF 2018 AND SLP(C) NO.
10915/2018 TO BE LISTED BEFORE THE LD. REGISTRAR COURT.)
WITH
C.A. No. 829/2018 (IV-A)
C.A. No. 2271/2018 (IV-A)
SLP(C) No. 10915/2018 (IV-A)
Date : 14-08-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr K.P.Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr Piyush Bhardwaj, Adv.
Mrs Yugandhara Pawar Jha, Adv.
Mr. Kunal Verma, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 829, 2271 of 2018 Ld. Counsel for the appellant is granted four weeks time Signature Not Verified as last opportunity for filing affidavit of valuation and ad Digitally signed by HEMA JOSHI Date: 2018.08.18 13:45:51 IST Reason: valorem court fee.
-2-Item No.10 Ld. Counsel, Mr Piyush Bhardwaj appearing on behalf of Mr Kunal Verma, Advocate-on-record appears for all the respondents in C.A. No. 2271/2018. Vakalatnama and counter affidavit be filed within four weeks time. SLP(C) No. 10915/2018
Sole respondent is granted four weeks time for filing counter affidavit.
List again on 20.9.2018.
KAPIL MEHTA Registrar 14.08.2018 hj