Supreme Court - Daily Orders
Commissioner Of Income Tax-Iii vs Nirma Limited on 21 April, 2015
ITEM NO.27 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 34203/2013
COMMISSIONER OF INCOME TAX-III Petitioner(s)
VERSUS
CORE HEALTHCARE LTD. Respondent(s)
(with office report)
WITH
SLP(C) No. 34204/2013
(With Office Report)
Date : 21/04/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Sudhakar Dwivedi, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Ms. Anushruti, Adv.
Mr. P. S. Sudheer,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the order dated 7.12.2009 of the Company Petition No.9/2009, an application for amendment in the cause title qua the name of the Company is still awaited. Be filed within three weeks' time.
Vakalatnama on behalf of the sole respondent in both the matters has been filed, however, is defective as far as the name of the respondent concerned. Defects be cured. It is mentioned by the Ld. Counsel for the sole respondent that complete set of the pleadings has yet not been provided. The Ld. Counsel for the petitioner to provide the same within two weeks' time.
Signature Not VerifiedCounter affidavit be filed within four weeks Digitally signed by Rupam Dhamija thereafter.
Date: 2015.04.24 17:16:02 IST Reason:
List again on 27.7.2015.
(RACHNA GUPTA) Registrar