Supreme Court - Daily Orders
Patspin India Ltd. vs The Commissioner Of Income Tax on 26 July, 2019
ITEM NO.9 REGISTRAR COURT. 1 SECTION XI-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 ANIL LAXMAN PANSARE
Civil Appeal No(s). 8547/2013
PATSPIN INDIA LTD. Appellant(s)
VERSUS
THE COMMISSIONER OF INCOME TAX Respondent(s)
(ONLY C.A. NO. 288 OF 2015 AND C.A. NO. 8229 OF 2015 TO BE LISTED
BEFORE COURT OF LD. REGISTRAR )
WITH
C.A. No. 288/2015 (IV-A)
(ON 06.10.2017 ONLY CA 288/15 TO BE LISTED BEFORE REGISTRAR COURT)
C.A. No. 8229/2015 (IV-A)
)
Date : 26-07-2019 This appeal was called on for hearing today.
For Appellant(s)
Mr. K. V. Mohan, AOR
Ms Suriti C, Adv.
Mr. Senthil Jagadeesan, AOR
Ms Sudha Pal, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Ms Sudha Pal, Adv.
Mrs. Anil Katiyar, AOR
Ms Suriti C, Adv.
Mr. Senthil Jagadeesan, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 288/2015
Sole respondent is duly represented. Signature Not Verified Digitally signed by HEMA JOSHI Date: 2019.07.30 Ld. Counsel for the appellant is granted four weeks time 09:31:02 IST Reason: for filing affidavit of valuation. -2- Item no.9 C.A. No. 8229/2015 Respondent nos. 1 and 2 are duly represented. Statement of case has not been filed in both matters and time has expired.
Ld. Counsel for the appellant is granted four weeks time for filing affidavit of valuation and ad valorem court fee in terms of Order XIX, Rule 3 of Supreme Court Rules, 2013. It is to be noted here that Civil Appeals are of the year 2015. If affidavit of valuation and ad valorem court fee in respective matters is not filed within four weeks time, registry to process the matter for listing before the Hon’ble Judge in Chamber for orders. If filed, process as per rules and list again on 4.10.2019.
ANIL LAXMAN PANSARE Registrar