Supreme Court - Daily Orders
Commissioner Of Income Tax (Central) vs Vama Sundari Investments (Delhi) Pvt. ... on 26 October, 2016
ITEM NO.73 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 MR. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 13206/2016
COMMISSIONER OF INCOME TAX (CENTRAL) Petitioner(s)
VERSUS
M/S. SLOCUM INVESTMENT PVT. LTD. (NOW KNOWN AS HCL CORPORATION LTD.
, CHENNAI) Respondent(s)
WITH
SLP(C) No. 16288/2016
Office Report)
SLP(C) No. 16287/2016
Office Report)
SLP(C) No. 23469/2016
Office Report)
Date : 26/10/2016 This petition was called on for hearing today.
For Petitioner(s)
Ms. Saumya Sinha, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr. Udit Naresh, Adv.
Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 13206/2016
Last opportunity is granted for filing application for amendment of cause title within two weeks' time. Registry to process under rules thereafter. Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2016.10.28 SLP(C) Nos. 16287 and 11:03:34 IST Reason: 16288/2016 Four weeks' time, as last opportunity, is granted to the sole respondent for filing counter affidavit. Item No.73 -2- Registry to process the matter for listing before the Hon'ble Court immediately after the expiry of the period of four weeks, irrespective of the fact whether counter affidavit on behalf of the sole respondent is filed or not but of course alongwith the tagged matters as and when ready. SLP(C) No. 23469/2016 Last opportunity is granted to the petitioner for filing spare copies within two weeks' time. Notice thereafter be issued.
List again on 2.1.2017.
(PAWAN DEV KOTWAL) Registrar