At, Supreme Court of India
By, THE HONORABLE JUSTICE:
Judgment Text
Sole respondent is duly represented and counter affidavit has also been filed.
Despite last opportunity, affidavit of valuation and Ad-valorem court fee have not been filed by the appellant.
Ld. Counsel for the appellant requests for two weeks' time to file affidavit of valuation and Ad-valorem court fee. Strictly last chance is granted to do so within two weeks.
If affidavit of valuation and Ad-valorem court fee are filed within two weeks, the matter be processed for listing before the Hon'ble Court, as per rules else Registry to process the matter for l
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isting before the Hon'ble Judge in Chambers for orders.