Supreme Court - Daily Orders
Commissioner Of Income Tax-Xvi vs Shri Atul Kumar Swami on 28 April, 2022
Author: Ajay Rastogi
Bench: Ajay Rastogi
ITEM NO.1706 COURT NO.13 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5910/2016
COMMISSIONER OF INCOME TAX-XVI Appellant(s)
VERSUS
SHRI ATUL KUMAR SWAMI Respondent(s)
(LIST ONLY I.A. NO. 63867/2021 (AMENDMENT IN CAUSE TITLE) IN S.L.P.
(c) D. NO. 40235/2017 BEFORE HON'BLE JUDGE IN CHAMBER. )
WITH
Diary No(s). 40235/2017 (XIV)
(IA
FOR AMENDMENT IN CAUSE TITLE ON IA 63867/2021
IA No. 63867/2021 - AMENDMENT IN CAUSE TITLE)
Date : 28-04-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
[IN CHAMBER]
For Appellant(s) Mr. A.Deb Kumar, Adv.
A Deepa, Adv.
Mr.Raj Bahadur Yadav AOR
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Bhargava V. Desai, AOR
Mr. Utkarsh Vats, Adv.
Mr. Rahul Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A.No.63867/2021 in Diary No(s). 40235/2017 for amendment in cause title is allowed.
Office to proceed accordingly.
Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2022.04.30 13:02:36 IST Reason: (NIRMALA NEGI) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)