Supreme Court - Daily Orders
Commissioner Of Income Tax I Mumbai vs M/S Hindustan Unilever Ltd on 24 November, 2015
ITEM NO.67 REGISTRAR COURT. 2 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. SURAJIT DEY
Petition(s) for Special Leave to Appeal (C) No(s). 8217/2015
COMMISSIONER OF INCOME TAX I MUMBAI Petitioner(s)
VERSUS
M/S HINDUSTAN LEVER LTD Respondent(s)
(with office report)
WITH
SLP(C) No. 9832/2015
SLP(C) No. 11726/2015
(With Office Report)
Date : 24/11/2015 This petition was called on for hearing today.
For Petitioner(s) Mohd.Hussain,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr.Arta Trana Panda,Adv.
Ms. Geetanjali Mohan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.8217/2015 & 9832/2015 Counter affidavit on behalf of the sole respondent is already on Signature Not Verified record in both the matters. Digitally signed by Sushma Kumari Bajaj Date: 2015.11.26 10:13:26 TLT Reason: …......2 ITEM NO.67 -2- SLP(C) No.11726/2015 The sole respondent shall be at liberty to file the counter affidavit within a period of four weeks.
Ld.counsel for the respondent is directed to file the proof of change of name as he has filed vakalatnama on behalf of 'Hindustan Unilever Ltd'. Instead of 'M/s Hindustan Lever Ltd.' and thereafter Ld.counsel for the petitioner shall file an application for amendment of cause title accordingly in all the matters.
List the matter again on 03.02.2016.
(SURAJIT DEY) Registrar SB