Supreme Court - Daily Orders
M/S. Vedanta Ltd. (Earlier Known As Sesa ... vs Commissioner Of Income Tax on 23 August, 2016
ITEM NO.64 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). 23304/2015
M/S. VEDANTA LTD. (EARLIER KNOWN AS SESA GOA LTD.) Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
(with appln. (s) for bringing on record additional documents)
WITH
SLP(C) No. 32565/2015
Office Report)
SLP(C) No. 2570-2571/2016
Office Report)
Date : 23/08/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr Gautam Swarup, Adv.
Ms. B. Vijayalakshmi Menon,Adv.
Ms Pallavi Pratap, Adv.
Mrs. Anil Katiyar,Adv.
Ms. Pritha Srikumar,Adv.
For Respondent(s)
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 23304/2015,2570-2571/2016 Signature Not Verified Sole respondent in both matters has filed counter Digitally signed by RASHI GUPTA Date: 2016.08.24 affidavit.
17:14:04 IST Reason:
Matters stand complete. However, to be listed before the Hon'ble Court alongwith connected matters. -2- Item No.64 SLP(C) No. 32565/2015 Ld. Counsel for the petitioner to take fresh steps to effect service on the sole respondent within two weeks time. Notice thereafter be issued. List again on 28.10.2016.
(PAWAN DEV KOTWAL) Registrar