Supreme Court - Daily Orders
Commissioner Of Income Tax (Central) vs M/S Slocum Investment Pvt. Ltd. (Now ... on 9 April, 2018
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.5 COURT NO.5 SECTION XIV
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). 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)
(To be listed before Hon'ble Judge in Chamber)
WITH
SLP(C) No. 24541/2016 (XIV)
SLP(C) No. 23469/2016 (XIV)
(Office Report for Direction)
Date : 09-04-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBERS]
For Petitioner(s) Mr. Vikas Bansal, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Kavita Jha, AOR
Ms. Devika jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The delay in filing the spare copies in SLP(c) No. 24541/2016 is condoned.
Three weeks’ time is granted to learned counsel for the petitioner(s) to file an application for amendment of cause title in SLP(c) Nos. 13206/2016 and 23469/2016.
Signature Not Verified Digitally signed by SONALI SAUND Date: 2018.04.11 (SONALI SAUND) 10:51:21 IST Reason: (SUMAN JAIN) SENIOR PERSONAL ASSISTANT COURT MASTER