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Cit vs Igate Global Solutions Limited on 14 November, 2014

Bench: Anil R. Dave, Kurian Joseph

                                                     1

  ITEM NO.44                                 COURT NO.3                    SECTION IIIA

                               S U P R E M E C O U R T O F          I N D I A
                                       RECORD OF PROCEEDINGS

  Petition(s) for Special Leave to Appeal (C)                      No(s).     10293/2014

  (Arising out of impugned final judgment and order dated 28/02/2013
  in ITA No. 1820/2012 passed by the High Court Of Bombay)

  CIT                                                                       Petitioner(s)

                                                    VERSUS

  M/S PATNI COMPUTER SYSTEMS PVT.LTD                                        Respondent(s)

  (with appln. (s) for amendment of cause title)

  WITH
  SLP(C) No. 6000/2014
  (With appln.(s) for amendment of cause title and Office Report)
   SLP(C) No. 6001/2014
  (With appln.(s) for amendment of cause title and Office Report)

  Date :                 14/11/2014    These   petitions   were   called    on   for   hearing
  today.

  CORAM :                HON'BLE MR. JUSTICE ANIL R. DAVE
                         HON'BLE MR. JUSTICE KURIAN JOSEPH

  For Petitioner(s)                    Mr.   R.P. Bhatt, Sr. Adv.
                                       Mr.   T. M. Singh, Adv.
                                       Ms.   Rekha Pandey, Adv.
                                       For   Mrs. Anil Katiyar, Adv.

  For Respondent(s)                    Mr. P. J. Pardiwalla, Sr. Adv.
                                       Mr. Rustom B. Hathikhanawala, Adv.

                         UPON hearing counsel the Court made the following
                                         O R D E R

Leave granted.

I.A.No. 2 – Application for amendment of the Cause Title Signature Not Verified of all the matters is allowed.

In view of the order passed in I.A.No. 2, I. A. No. 3 has become infructuous and is disposed of as such.

As requested, Rejoinder Affidavit be filed within two months.

(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar