Supreme Court - Daily Orders
Commissioner Of Income Tax ( ... vs M/S Alcatel Lucent Canada on 15 December, 2016
*ITEM NO.49 COURT NO.12 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Diary No.27884/2016
(Arising out of impugned final judgment and order dated 22/01/2014
in WPC No. 17505/2007 passed by the High Court of Orissa at
Cuttack)
STATE OF ODISHA AND ORS. Petitioner(s)
VERSUS
BRUNDABAN SWAIN Respondent(s)
(Office report on default)
Date : 15/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBERS]
For Petitioner(s) Mr. Sibo Sankar Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners prays for and is granted further four weeks' time to cure the defects as pointed out by the Registry.
(RASHI GUPTA) SR.P.A. (SAROJ KUMARI GAUR) COURT MASTER