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Deputy Commissioner Of Income Tax vs Vodafone Essar Gujarat Ltd. on 7 December, 2016

     ITEM NO.57                              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).                        796/2016


     DEPUTY COMMISSIONER OF INCOME TAX                                        Petitioner(s)

                                                        VERSUS

     VODAFONE ESSAR GUJARAT LTD.                                              Respondent(s)
     (with appln. (s) for amendment of cause title)

     WITH
     SLP(C) No. 23322/2016
     (With appln.(s) for c/delay in filing SLP and Office Report)


     Date : 07/12/2016 This petition was called on for hearing today.


     For Petitioner(s)
                                          Mr Vikas Bansal, Adv.
                                          Mrs. Anil Katiyar,Adv.

     For Respondent(s)
                                          Mr Rahul Sateeja, Adv.
                                          Ms. B. Vijayalakshmi Menon,Adv.
                                          Ms Rachana Yadav, Adv.
                                         Mr. Kishore Kunal,Adv.


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Application for amendment of cause title has already been processed for listing before the Hon'ble Judge in Chambers.

Sole respondent is granted four weeks time as last opportunity for filing counter affidavit.

List again on 25.1.2017.

(PAWAN DEV KOTWAL) Registrar