Supreme Court - Daily Orders
Comissioner Of Income Tax &Anr. vs Adani Exports Ltd Etc on 29 January, 2015
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
1
ITEM NO.15 COURT NO.9 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 15-28/2014 in Petition(s) for Special Leave to Appeal (C)
No(s). 34387-34400/2013
(Arising out of impugned final judgment and order dated 02/07/2012
in CA No. 7025/2010,02/07/2012 in SCA No. 7953/2006,02/07/2012 in
SCA No. 7954/2006,02/07/2012 in SCA No. 7955/2006,02/07/2012 in SCA
No. 7970/2006,02/07/2012 in SCA No. 7973/2006,02/07/2012 in SCA No.
7974/2006,02/07/2012 in SCA No. 11074/2006,02/07/2012 in SCA No.
11075/2006,02/07/2012 in SCA No. 11076/2006,02/07/2012 in SCA No.
11077/2006,02/07/2012 in SCA No. 11078/2006,02/07/2012 in CA No.
11079/2006,02/07/2012 in SCA No. 11080/2006 passed by the High
Court Of Gujarat At Ahmedabad)
COMISSIONER OF INCOME TAX &ANR. Petitioner(s)
VERSUS
ADANI EXPORTS LTD ETC Respondent(s)
(for amendment of cause title and office report) Date : 29/01/2015 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT [IN CHAMBER] For Petitioner(s) Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms. Ankita Saikia, Adv.
Ms. Anushruti, Adv.
Mr. P. S. Sudheer,Adv.
Mr. Rishi maheshwari, adv.
Mr. Anne Mathew, Adv.
Mr. Raj Kumar Kaushik, Adv.Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.01.30
UPON hearing the counsel the Court made the following 16:53:08 IST Reason: O R D E R Pursuant to the change of name and the certificate of incorporation issued by the Assistant Registrar of Companies, Gujarat, Dadra and Nagar Haveli, dated 2 10.08.2006, this application has been filed to amend the cause title. There is no opposition to this application.
The application is allowed. Amended cause title be filed by the concerned respondent within seven days.
(NEELAM GULATI) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER