Supreme Court - Daily Orders
Dcit Circle 1(2) Baroda Through Pr. ... vs Inox Leisure Ltd on 5 September, 2016
ITEM NO.33 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). 13384/2015
DCIT CIRCLE 1(2) BARODA THROUGH PR. COMMISSIONER OF INCOME TAX
Appellant(s)
VERSUS
INOX LEISURE LTD Respondent(s)
WITH
C.A. No. 13385/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 05/09/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Deepak Goel, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Ms. Chandni Anand, Adv.
M/s. Khaitan & Co.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Three weeks' time, as last opportunity, is granted to the appellant for filing affidavit of valuation.
Registry to process both the matters for listing before the Hon'ble Court immediately thereafter if affidavit of valuation is filed and if it is not filed, the matters be processed for listing before the Hon'ble Judge in Chambers for further directions as statutory period for filing statement of Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2016.09.05 case has already expired.
17:06:28 IST Reason:(PAWAN DEV KOTWAL) Registrar