Supreme Court - Daily Orders
C.I.T., Ahmedabad vs Gujarat Ambuja Exports Ltd. on 26 October, 2015
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
ITEM NO.21 COURT NO.11 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). 20470/2008
(Arising out of impugned final judgment and order dated 28/11/2007
in TAP No. 645/2007 passed by the High Court of Gujarat at
Ahmedabad)
C.I.T.,AHMEDABAD Petitioner(s)
VERSUS
GUJARAT AMBUJA COTSPIN LTD. Respondent(s)
(with office report on default)
Date : 26/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
[IN CHAMBER]
For Petitioner(s) Ms. Gunwant Dara, Adv.
Ms.Anil Katiyar, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner submits that on account of amalgamation of Respondent Company with another Company there has been a change in its name and the same is supported by an order of High Court which the petitioner proposes to place before this Court within two weeks.
In that view of the matter, let the matter be listed after two weeks.
(USHA BHARDWAJ) Signature Not Verified (MEENAKSHI MEHTA) AR-CUM-PS Digitally signed by COURT MASTER Usha Rani Bhardwaj Date: 2015.10.29 12:26:19 IST Reason: