Madhya Pradesh High Court
M/S Vodafone South Ltd. vs Assistant Commissioner on 7 March, 2017
STR-5/2005, STR-2/05, STR-3/05, STR-4/05, WP- 8278/08, WP-6874/09, WP-8323/09, WP-11908/10, WP-5149/11, WP-13652/11, WP-14230/11, WP- 2086/13, WP-1028/14, WP-14140/14, WP-15557/14, WP-15559/14, WP-15563/14, WP-15564/14, WP- 15567/14, WP-4093/15, WP-7532/15, WP-8484/15, WP-5290/16 & WP-5295/16:
07/03/2017 Parties through their respective counsel. I.A. No.3192/2017 filed in W.P. No.5149/2011 I.A. No.3198/2017 filed in W.P. No.13652/2011 I.A. No.3200/2017 filed in W.P. No.15557/2014 I.A. No.3191/2017 filed in W.P. No.15559/2014 I.A. No.3203/2017 filed in W.P. No.15563/2014 I.A. No.3194/2017 filed in W.P. No.15564/2014 I.A. No.3193/2017 filed in W.P. No.15567/2014 I.A. No.3205/2017 filed in W.P. No.4093/2015 I.A. No.3190/2017 filed in W.P. No.7532/2015 I.A. No.3202/2017 filed in W.P. No.5295/2016 Applications for amendment in the cause-title have been made. Amendment is sought for on account of change of the name of the petitioners Company.
Prayer is allowed.
Necessary correction be made in the cause title within one week.
List the matter for final hearing in the category of "High Court Expedited Cases and Tax & Revenue Matters".
(Rajendra Menon) (Smt. Anjuli Palo)
Acting Chief Justice Judge
Khan*