Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax vs M/S Pepsi Foods Ltd. (Now Pepsico India ... on 13 August, 2018
ITEM NO.18 REGISTRAR COURT. 1 SECTION XIV
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. KAPIL MEHTA
IA 1/2015, in Petition(s) for Special Leave to Appeal (C) No(s).
30284/2015
DEPUTY COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S PEPSI FOODS LTD. (NOW PEPSICO INDIA HOLIDNGS PVT.
LTD.)Respondent(s)
(LIST ONLY SLP (C) NOS. 12202, 12200, 12204 AND 16245 OF 2018 FOR
SERVICE & COMPLIANCE.
WITH
SLP(C) No. 12202/2018 (XIV)
SLP(C) No. 12200/2018 (XIV)
SLP(C) No. 12204/2018 (XIV)
SLP(C) No. 16245/2018 (XIV)
Date : 13-08-2018 These matters were called on for hearing today.
For Petitioner(s)
Ms Rita Gupta, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr Deepak Chopra, Adv.
Ms Rashi Khanna, Adv.
Ms Priya Tandan, Adv.
Mr Youjit Parikh, Adv.
Mr. Shekhar Prit Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 12202, 12200, 12204 of 2018 Signature Not Verified Digitally signed by HEMA JOSHI Date: 2018.08.17 11:26:08 IST Reason: Sole respondent is granted four weeks time for filing counter affidavit alongwith vakalatnama on behalf of the sole respondent in SLP(C) No.12204/2018.
-2-Item No.18 SLP(C) No. 16245/2018 Ld. Counsel for the petitioner to furnish complete address to effect service on the sole respondent within two weeks time, spare copy available. Notice thereafter be issued.
List again on 4.10.2018.
KAPIL MEHTA Registrar 13.08.2018 hj