Kishorbhai Bhikhabhai Virani vs Asstt. Commissioner Of Income Tax ... on 25 October, 2018

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Supreme Court - Daily Orders

Kishorbhai Bhikhabhai Virani vs Asstt. Commissioner Of Income Tax ... on 25 October, 2018

Bench: A.K. Sikri

                                      IN THE SUPREME COURT OF INDIA
                                      CIVIL APPELLATE JURISDICTION


                                      CIVIL APPEAL   NO(S).14554/2015



     KISHORBHAI BHIKHABHAI VIRANI                                        APPELLANT(S)

                                                     VERSUS

     ASSISTANT COMMISSIONER OF INCOME TAX                               RESPONDENT(S)




                                                O R D E R

Despite various opportunities given to the appellant, he has not filed the affidavit of valuation. Though no further indulgence need be given, however, in the interest of justice, four weeks' time, by way of last opportunity, is granted, subject to payment of Rs. 25,000/- as cost, which shall be deposited with the Supreme Court Legal Services Committee. It is made clear that the cost is a pre-condition and if that is not deposited, the appeal shall be treated as dismissed for non-prosecution without further reference to the court.

......................J. [A.K. SIKRI] NEW DELHI;

Signature Not Verified

OCTOBER 25, 2018.

Digitally signed by

ASHWANI KUMAR Date: 2018.10.30 16:33:49 IST Reason:

ITEM NO.24                      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).      14554/2015

KISHORBHAI BHIKHABHAI VIRANI                                   Appellant(s)

                                        VERSUS

ASSTT. COMMISSIONER OF INCOME TAX                            Respondent(s)

Date : 25-10-2018 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI [IN CHAMBER] For Appellant(s) Mr. Nachiketa Joshi, AOR Anupam Chaudhary, Adv.

For Respondent(s) Ms. Abha R., Adv.

Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R Despite various opportunities given to the appellant, he has not filed the affidavit of valuation. Though no further indulgence need be given, however, in the interest of justice, four weeks' time, by way of last opportunity, is granted, subject to payment of Rs. 25,000/- as cost, which shall be deposited with the Supreme Court Legal Services Committee. It is made clear that the cost is a pre-condition and if that is not deposited, the appeal shall be treated as dismissed for non-prosecution without further reference to the court.




(ASHWANI THAKUR)                                 (RAJINDER KAUR)
COURT MASTER (SH)                                  BRANCH OFFICER

(Signed order is placed on the file)

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