Supreme Court - Daily Orders
C.I.T.,Jamnagar vs Digjam Limited on 11 September, 2014
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.7 COURT NO.12 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. 2/2014 in Civil Appeal No(s). 10396/2013
C.I.T.,JAMNAGAR Appellant(s)
VERSUS
BIRLA VXL LTD Respondent(s)
(for change of name of respondent and office report)
Date : 11/09/2014 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBER]
For Appellant(s) Ms. Priyanka S.Mathur, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms. Archana, Adv.
Ms. Vasundhra, Adv.
Mr. Bhargava V. Desai,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Name of the respondent shall be changed, as prayed for. Hence, I.A. NO.2 is allowed.
Amended cause title shall be filed within two weeks.
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2014.09.12
16:17:17 IST
Reason: