Supreme Court - Daily Orders
The Commissioner Of Income Tax 1 vs M/S Dedicated Healthcare Services ... on 3 February, 2020
Author: A.S. Bopanna
Bench: A.S. Bopanna
ITEM NO.4 COURT NO.15 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 6636/2019
THE COMMISSIONER OF INCOME TAX 1 Petitioner(s)
VERSUS
M/S DEDICATED HEALTHCARE SERVICES (TPA)
INDIA PVT. LTD. Respondent(s)
(IA No. 151713/2019 - AMENDMENT IN CAUSE TITLE)
WITH SLP(C) No. 7973/2019 (IX)
(IA No. 151718/2019 - AMENDMENT IN CAUSE TITLE)
Date : 03-02-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
[IN CHAMBER]
For Petitioner(s) Mr. Sachin Sharma,Adv.
Mr. Vinod Singh,Adv.
Mr. Rahul Gaur,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Rustom B. Hathikhanawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
For the reasons indicated in the application (IA No. 151713/2019) in SLP(C)No.6636 of 2019 and in the application (IA NO.151718/2019) in SLP(C)No.7973/2019 supported by affidavit, applications for amendment of cause title of the respondent in both the special leave petitions are allowed.
Amended cause title be filed by the respondent within two weeks from today.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2020.02.03 17:23:48 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) AR-cum-PS BRANCH OFFICER