At, Supreme Court of India
By, THE HONORABLE JUSTICE:
Judgment Text
Sole respondent is duly represented.
Statement of case has not been filed by any of the parties. Stipulated time has already expired.
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
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for listing before the Hon'ble Judge in Chambers for orders.