Supreme Court - Daily Orders
Ansal Properties And Industries Ltd. ... vs Commissioner Of Income Tax Central 1 on 25 July, 2016
ITEM NO.9 REGISTRAR COURT. 1 SECTION IIIA
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. PAWAN DEV KOTWAL
Civil Appeal No(s). 724/2013
ANSAL PROPERTIES & INDUSTRIES LTD. Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX,NEW DELHI Respondent(s)
(with interim relief and office report)
WITH
C.A. No. 725/2013
Interim Relief and Office Report)
C.A. No. 726/2013
Interim Relief and Office Report)
C.A. No. 727/2013
Interim Relief and Office Report)
C.A. No. 2183/2013
Interim Relief and Office Report)
C.A. No. 2184/2013
Interim Relief and Office Report)
C.A. No. 2185/2013
Interim Relief and Office Report)
C.A. No. 2186/2013
Interim Relief and Office Report)
C.A. No. 2932/2013
Interim Relief and Office Report)
C.A. No. 2933/2013
Interim Relief and Office Report)
C.A. No. 2934/2013
Interim Relief and Office Report)
Signature Not Verified
C.A. No. 2935/2013
Digitally signed by
RASHI GUPTA
Date: 2016.07.26
Interim Relief and Office Report)
17:19:06 IST
Reason:
C.A. No. 2936/2013
Interim Relief and Office Report)
-2-
Item No.9
C.A. No. 2937-2943/2013
Interim Relief and Office Report)
C.A. No. 5221/2013
Interim Relief and Office Report)
C.A. No. 5328/2013
Interim Relief and Office Report)
C.A. No. 5356/2013
Office Report)
C.A. No. 5357/2013
Office Report)
C.A. No. 5358/2013
Office Report)
C.A. No. 5359/2013
Office Report)
SLP(C) No. 36836/2013
Office Report)
SLP(C) No. 36837/2013
Office Report)
SLP(C) No. 36838/2013
Office Report)
SLP(C) No. 37717/2013
(With appln.(s) for c/delay in filing SLP and Office Report)
C.A. No. 4411/2014
(With (With appln.(s) for c/delay in filing SLP and appln.(s) for
c/delay in refiling SLP and Office Report)
C.A. No. 5567/2014
Interim Relief and Office Report)
C.A. No. 5936/2014
Interim Relief and Office Report)
C.A. No. 7314/2014
Interim Relief and Office Report)
SLP(C) No. 8590/2014
Office Report)
C.A. No. 9807/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
-3-
Item No.9
C.A. No. 9803/2014
Office Report)
Date : 25/07/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr Arta Trana Panda, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
Mr Udit Naresh, Adv.
Ms. Kavita Jha,Adv.
Mrs. Anil Katiyar,Adv.
Ms. Sujata Kurdukar,Adv.
For Respondent(s)
Mrs. Anil Katiyar,Adv.
Mr Udit Naresh, Adv.
Ms Kavita Jha, Adv.
Ms. Bina Gupta,Adv.
Mr Abhay Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete in all the appeals. Parties have not filed statement of case. It is no more a mandate after the amendment in the Supreme Court Rules, 2013. Affidavit of valuation has not been filed as per office report. The ld. Counsel for the appellant submits that court fee has been deposited. Registry to verify and if deposited/ filed, process the matter for being listed before the Hon'ble Court. If court fee has not been deposited/filed, affidavit is required to be filed within three weeks time as last opportunity.
Registry thereafter to process the matter for being placed before the Hon'ble Judge in Chambers for further directions.
-4-Item No.9 SLP(C) NOS. 36836, 36837, 36838 OF 2013, 8590/2014 Service is complete in all the matters. Counter affidavit has not been filed.
SLP(C) NO.37717/2013 Ld. Counsel for the petitioner to take fresh steps to effect service on the sole respondent within two weeks time. Dasti in addition is allowed. Notice accordingly be issued.
List again on 26.9.2016.
(PAWAN DEV KOTWAL) Registrar