Supreme Court - Daily Orders
Commissioner Of Income Tax-Ii, New ... vs M/S Modipon Ltd. on 21 August, 2015
\202 ITEM NO.5 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 29817/2011
COMMISSIONER OF INCOME TAX-II, NEW DELHI Petitioner(s)
VERSUS
M/S MODIPON LTD. Respondent(s)
(with office report)
Date : 21/08/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. B. V. Balaram Das,Adv.
Ms Mamta Saxena, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Petitioner has not yet furnished the fresh particulars for the sole respondent. The ld. Counsel has requested four weeks time. Be furnished as assured. Notice thereafter be issued.
List again on 30.10.2015.
(RACHNA GUPTA) Signature Not Verified Registrar Digitally signed by Hema Joshi Date: 2015.08.26 16:59:43 IST Reason: