Supreme Court - Daily Orders
Commissioner Of Income Tax vs Tata Communications Internet Service ... on 1 September, 2014
ITEM NO.22 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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 34804/2012
C.I.T Petitioner(s)
VERSUS
TATA COMMUNICATIONS INTERNET SER.LTD. Respondent(s)
Date : 01/09/2014 This petition was called on for hearing today.
For Petitioner(s) Mr.R.S.Nagar,adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice to the unserved sole respondent shall be taken by the Ld.counsel for the petitioner within a period of three weeks.
List again on 18.11.2014.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.09.05 10:19:42 IST Reason: