At, Supreme Court of India
By, THE HONORABLE JUSTICE:
For Petitioner: Sajid Imam Naqvi, Anil Katiyar, AOR
Judgment Text
Sole respondent is duly represented.
Statement of case has not been filed by any of the parties. Stipulated time has already expired.
The Ld. Counsel for the appellant to file affidavit of valuation as well as Ad-valorem court fee within four weeks. List again on 18.2.2019.
ANIL L
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