Supreme Court - Daily Orders
Director Of Income Tax(It)-Ii vs M/S B4U International Holdings Ltd. on 24 April, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.7 COURT NO.7 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. 2/2017 in Civil Appeal No(s). 5471/2016
DIRECTOR OF INCOME TAX(IT)-II Appellant(s)
VERSUS
M/S B4U INTERNATIONAL HOLDINGS LTD. Respondent(s)
(FOR RECTIFICATION OF MISTAKE AND OFFICE REPORT)
Date : 24/04/2017 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Appellant(s) Mr. Wasim A. Qadri, Adv.
Mr. Ritesh Kumar, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Aneesh Mittal, Adv.
Mr. Pawanshree Agrawal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is pointed out in this application by the appellant/applicant that in the memo of appeal it is mentioned that the appeal is filed against the judgment of the Bombay High Court in Income Tax Appeal No. 1274/2013 which number was mentioned by mistake inasmuch as the correct number of appeal in the High Court is Income Tax Appeal No. 1621/2013. It is corrected accordingly.
I.A. 2/2017 is allowed.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.04.25 15:26:22 IST Reason: (Ashwani Thakur) (Mala Kumari Sharma) COURT MASTER COURT MASTER