Supreme Court - Daily Orders
Commissioner Of Income Tax, Jalandhar - ... vs M/S. Saroop Tanneries Ltd. on 23 October, 2017
Author: Abhay Manohar Sapre
Bench: Abhay Manohar Sapre
ITEM NO.48 COURT NO.8 SECTION IV-B
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). 34947/2015
COMMISSIONER OF INCOME TAX,
JALANDHAR - II, JALANDHAR Petitioner(s)
VERSUS
M/S. SAROOP TANNERIES LTD. Respondent(s)
(FOR AMENDMENT OF THE CAUSE TITLE ON IA 2/2017)
Date : 23-10-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[IN CHAMBERS]
For Petitioner(s) Ms. N. Annapoorani, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Arbas A. Hussain, Adv.
Mr. Sahil Kapoor, Adv.
Mr. Praveen Swarup, AOR
UPON hearing the counsel the Court made the following
O R D E R
IA 2/2017 (FOR AMENDMENT OF THE CAUSE TITLE) Perused the application. As prayed, the application for amendment of the cause title is allowed.
Let amended memo of parties be filed within two weeks. (ASHA SUNDRIYAL) Signature Not Verified (CHANDER BALA) COURT MASTER COURT MASTER Digitally signed by ASHA SUNDRIYAL Date: 2017.10.30 10:43:19 IST Reason: