Supreme Court - Daily Orders
Commr.Of Cen.Exc.Bangalore-I vs M/S Bhoruka Trailers Private Limited ... on 4 February, 2014
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ITEM NO.10 COURT NO.7 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA Nos. 13-16 in
Civil Appeal Nos. 1168-1171 of 2012
COMMR.OF CEN.EXC.BANGALORE-I Appellant (s)
VERSUS
M/S BORUKA GOLDHOFER TRAILERS(P) LTD. Respondent(s)
(With appln(s) for amendment of cause title)
Date: 04/02/2014 These Applications were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
(IN CHAMBERS)
For Appellant(s)
Ms. Sadhana Sandhu, Adv.
for Mr. B. Krishna Prasad, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
It is stated that the respondent company has changed its name from M/s. Bhoruka Goldhofer Trailer Private Limited to M/s. Bhoruka Trailers Private Limited.
IAs are, accordingly, allowed and the Registry is directed to carry out the necessary corrections.
|(N.S.K. Kamesh) | |(Usha Sharma)
|
|Court Master | |Court Master |