Supreme Court - Daily Orders
M/S Us Technologies International Pvt. ... vs The Commissioner Of Income Tax on 22 September, 2016
Author: Abhay Manohar Sapre
Bench: Abhay Manohar Sapre
ITEM NO.1 COURT NO.5 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2016 in Civil Appeal No(s). 7934/2011
M/S US TECHNOLOGIES INTERNATIONAL P.LTD. Appellant(s)
VERSUS
COMMR.OF INCOME TAX Respondent(s)
(For impleadment)
Date : 22/09/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[IN CHAMBERS]
For Appellant(s) Mr. Ranjan Kumar Pandey,Adv.
Mr. Sandeep Bisht,Adv.
For Respondent(s) Mr. E. M. S. Anam,Adv.
Ms. Gargi Khanna,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The application for impleadment shall be considered only at the time of the hearing of the appeal.
(SAPNA BISHT) (RAJINDER KAUR)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2016.09.22
16:37:47 IST
Reason: