Supreme Court - Daily Orders
C.I.T New Delhi vs M/S Spice Enfotainment Ltd. on 1 September, 2016
ITEM NO.21 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). 285/2014
C.I.T NEW DELHI Appellant(s)
VERSUS
M/S SPICE ENFOTAINMENT LTD. Respondent(s)
WITH
C.A. No. 4318-4319/2015
Office Report)
Date : 01/09/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr Santosh Kumar, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr Udit Naresh, Adv.
Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A.NO.285/2015
Parties have not filed statement of case. Statutory period has also expired.
Last opportunity of three weeks is granted for making up the deficiency in the court fee. Registry thereafter to Signature Not Verified Digitally signed by HEMA JOSHI Date: 2016.09.03 process the matter for being listed before the Hon'ble Court 12:25:24 IST Reason: if deficiency is made up. If not, process for listing before the Hon'ble Judge in Chambers for further directions. -2- Item No.21 C.A.NO.4318-4319/2015 Service is complete.
Parties have not filed statement of case. Statutory period has also expired.
Last opportunity of three weeks is granted for filing affidavit of valuation. Registry thereafter to process the matter for being listed before the Hon'ble Court if affidavit of valuation is filed. If not filed, process for listing before the Hon'ble Judge in Chambers for further directions.
(PAWAN DEV KOTWAL) Registrar