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Commissioner Of Trade And Taxes New ... vs M/S Mc Donalds India Pvt. Ltd on 10 January, 2018

     ITEM NO.80                           REGISTRAR COURT. 1          SECTION XIV

                                  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).   10598-10599/2017

     COMMISSIONER OF TRADE AND TAXES NEW DELHI                     Appellant(s)

                                                     VERSUS

     M/S MC DONALDS INDIA PVT. LTD                                 Respondent(s)

     WITH
     C.A. No. 11185-11186/2017 (XIV)
     C.A. No. 15307/2017 (XIV)
     (FOR ADMISSION and I.R. and IA No.86515/2017-EXEMPTION FROM
     FILING C/C OF THE IMPUGNED JUDGMENT)
      C.A. No. 19579/2017 (XIV)
     (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON
     IA 82512/2017)

     Date : 10-01-2018 These appeals were called on for hearing
                        today.

     For Appellant(s)                 Mr. Rabindra Kr. Mohanty,Adv.
                                      Mr. B.V. Balaram Das, AOR

     For Respondent(s)                Ms.   Smriti Shah,Adv.
                                      Mr.   Nikhil Nayyar, AOR
                                      Mr.   Gagan Kumar,Adv.
                                      Mr.   Jasmeet Singh, AOR
                                      Mr.   Vikas Singh Jangra, AOR


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Vakalatnama filed by Mr. Punit D. Tyagi, Ld. Advocate on record on behalf of sole respondent is defective for the reason that No Objection Certificate has not been obtained from the Signature Not Verified erstwhile counsel.

Last and final opportunity is granted to 10:02:49 IST Reason:

cure the defects within two weeks.

….2 Item NO. 80 - 2 - Affidavit of valuation has been filed, but the ad valorem court fee has not been paid. Last and final opportunity is granted to the appellant for depositing the ad valorem court fee within four weeks.

C.A. Nos. 10598, 10598-10599 and 11185-11186/2017 Affidavit of valuation has been filed, but the ad valorem court fee has not been paid. Last and final opportunity is granted to the appellant for depositing the ad valorem court fee within four weeks.

C.A. No. 19579/2017

Sole respondent is duly represented. Parties may file the Statements of Case within stipulated period.

Four weeks’ time is granted to the appellant for filing the affidavit of valuation.

List again on 16th of February, 2018.

KAPIL MEHTA Registrar 10.01.2018 vkt