Supreme Court - Daily Orders
Commr.Of Income Tax,Shimla vs M/S Bilaspur District Truck Operators on 2 July, 2014
L ITEM NO.2 COURT NO.10 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 3/2014 in Civil Appeal No(s). 4966/2011
COMMR.OF INCOME TAX,SHIMLA Appellant(s)
VERSUS
M/S BILASPUR DISTRICT TRUCK OPERATORS Respondent(s)
(for direction)
Date : 02/07/2014 This matter was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Appellant(s) Mr. R.P. Bhatt, Sr. Adv.
Mr. Shankar Divate, Adv.
Ms. Anil Katiyar, Adv.
Mr. B.V. Balaram Das ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
IA No. 3/2014 is allowed in terms of the signed order.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2014.07.03 17:29:16 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A. NO. 3/2014 in CIVIL APPEAL NO(s). 4966/2011 COMMR.OF INCOME TAX,SHIMLA Appellant(s) VERSUS M/S BILASPUR DISTRICT TRUCK OPERATORS Respondent(s) O R D E R This application has been filed with the prayer as follows:-
a) direct the Registry to allow the appellant to correct the ITA No. 22 of 2006 in place of ITA No. 22 of 2005;
b) Pass such other and further orders as this Hon’ble Court may deem fit and proper in the facts and circumstances of the case.
It appears that there was an error in the order of this Court regarding the description of the proceedings before the High Court as such an error appeared in the pleadings herein.
In the circumstances, accepting the reasons given in the application, IA No. 3/2014 is allowed as prayed for.
.........................J. (J. CHELAMESWAR) .........................J. (SHIVA KIRTI SINGH) NEW DELHI JULY 02, 2014.