Supreme Court - Daily Orders
C.I.T.No 55/1 vs Swallow Associates Llp on 13 January, 2014
²
REVISED
ITEM NO.23 COURT NO.13 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA.No.2 in
Petition(s) for Special Leave to Appeal (Civil) No(s).8185/2013
(From the judgement and order dated 12/03/2012 in ITA No.576/2007 of The
HIGH COURT OF KARNATAKA AT BANGALORE)
C.I.T.NO 55/1 & ANR. Petitioner(s)
VERSUS
KTL INDUSTRIES FINANCE CO. LTD. Respondent(s)
(With appln(s) for amendment of cause title and office report)
Date: 13/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
(In Chamber)
For Petitioner(s) Mr. Pramod Kumar Singh, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s) Ms. Kavita Jha,Adv.
Ms.Bhoomika Choudhary, Adv.
UPON hearing counsel the Court made the following
O R D E R
This is an application for amendment of cause title. The name of the respondent M/s KTL Industries Co. Ltd. has been changed to Swallow Associates LLP. There is no objection to the application. Accordingly, it is allowed.
The amended memo of parties be filed within four weeks.
[Usha Bhardwaj] [Veena Lakhina]
A.R-cum-P.S. Court Master
ITEM NO.23 COURT NO.13 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA.No.2 in
Petition(s) for Special Leave to Appeal (Civil) No(s).8185/2013 (From the judgement and order dated 12/03/2012 in ITA No.576/2007 of The HIGH COURT OF KARNATAKA AT BANGALORE) C.I.T.NO 55/1 & ANR. Petitioner(s) VERSUS KTL INDUSTRIES FINANCE CO. LTD. Respondent(s) (With appln(s) for amendment of cause title and office report) Date: 13/01/2014 This Petition was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR (In Chamber) For Petitioner(s) Mr. Pramod Kumar Singh, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s) Ms. Kavita Jha,Adv.
Ms.Bhoomika Choudhary, Adv.
UPON hearing counsel the Court made the following O R D E R This is an application for amendment of cause title. The name of the respondent M/s KTL Industries Co. Ltd. has been changed to KTL Industries Finance Co. Ltd. There is no objection to the application. Accordingly, it is allowed.
The amended memo of parties be filed within four weeks.
[Usha Bhardwaj] [Veena Lakhina]
A.R-cum-P.S. Court Master