Supreme Court - Daily Orders
Commissioner Of Income Tax vs Tata Communications Internet Service ... on 18 November, 2014
ITEM NO.21 REGISTRAR COURT. 2 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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 34804/2012
C.I.T Petitioner(s)
VERSUS
TATA COMMUNICATIONS INTERNET SER.LTD. Respondent(s)
Date : 18/11/2014 This petition was called on for hearing today.
For Petitioner(s) Ms.Hema Sahu,adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks time as last chance is given to the Ld.counsel for the petitioner to take fresh steps for the service of notice by usual mode to the unserved sole respondent. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period stipulated above.
List again on 2.02.2015.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.11.20 14:45:30 IST Reason: