Supreme Court - Daily Orders
Kotak Mahindra Bank Limited vs Commissioner Of Income Tax Bangalore on 10 July, 2014
J ITEM NO.35 REGISTRAR COURT. 1 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 PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (C) No(s). 25668/2012
M/S ING VYSYA BANK LTD. Petitioner(s)
VERSUS
C.I.T BANGALORE & ANR Respondent(s)
Date : 10/07/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr. D. Bharat Kumar, Adv.
Mr. Abhijit Sengupta ,Adv.
For Respondent(s)
Mr. B.B. Nahar, Adv.
Mrs. Anil Katiyar ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time, as last opportunity, is granted to the learned counsel for the respondents for filing counter affidavit.
List again on 27.8.2014.
(PANKAJ BHANDARI) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2014.07.12 10:45:46 IST Reason: