Supreme Court - Daily Orders
C.I.T. Mumbai vs M/S Reliance Infocom Infrastructure ... on 28 February, 2014
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ITEM NO.47 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 SANJIV JAIN
Petition(s) for Special Leave to Appeal (Civil) No(s).21845/2013
C.I.T MUMBAI Petitioner(s)
VERSUS
M/S RELIANCE INFOCOM INFRA. LTD. Respondent(s)
(With office report)
Date: 28/02/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr. Ravinder Kumar Yadav, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The learned Advocate, Ms. Neha Agarwal, on behalf of Mr. E.C. Agrawala, Advocate-on-Record appears and submits that she will file the vakalatnama on behalf of the sole respondent within two weeks. Time, as prayed for, is granted. After filing vakalatnama, counter affidavit be filed within four weeks.
List again on 6.5.2014.
| | | (SANJIV JAIN) | | | |REGISTRAR | | | | | rd