Supreme Court - Daily Orders
Infosys Limited vs The Commissioner Of Central Tax ... on 22 April, 2019
Author: Ajay Rastogi
Bench: Ajay Rastogi
ITEM NO.30 COURT NO.9 SECTION IV-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 Nos.5753-5759/2018
INFOSYS LIMITED Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE AND
SERVICE TAX BANGALORE 1 Respondent(s)
IA No.-167310/2018-AMENDMENT IN CAUSE TITLE
Date : 22-04-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
[IN CHAMBERS]
For Appellant(s) Mr. Anand Sukumar, Adv.
Mr. S. Sukumaran, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
Ms. Meera Mathur, AOR
For Respondent(s) Mr. B. Krishna Prasad, AOR
G. Ushasri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No.-167310/2018 Application seeking amendment of cause title is allowed.
Cause-title be amended as mentioned in paragraph-5 of the application.
Signature Not Verified(POOJA ARORA) Digitally signed by POOJA ARORA Date: 2019.04.25 (VIDYA NEGI) COURT MASTER 17:11:36 IST Reason: COURT MASTER