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Cit-I Ahmedabad vs Cadila Healthcare Ltd on 8 January, 2015

Bench: Ranjan Gogoi, Arun Mishra

     ITEM NO.3                            COURT NO.9               SECTION IIIA

                                 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)....../2015
                                       (CC No(s). 963/2014)

     (Arising out of impugned final judgment and order dated 20/03/2013
     in TA No. 752/2012 passed by the High Court Of Gujarat At
     Ahmedabad)

     CIT-I AHMEDABAD                                                 Petitioner(s)

                                                  VERSUS

     CADILA HEALTHCARE LTD                              Respondent(s)
     I.A. No. 1/2014(with c/delay in filing SLP and office report)


     WITH
     S.L.P.(C).../2015   (CC No. 20351/2014)
     (With appln.(s) for c/delay in filing SLP and Office Report)

     Date : 08/01/2015 These matters were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE ARUN MISHRA

     For Petitioner(s)               Mr. N.K. Kaul,ASG
                                     Ms. Rashmi Malhotra,Adv.
                                     Ms. Rachana Srivastava,Adv.
                                     Mr. Utkarsh Sharma,Adv.
                                     Mrs. Anil Katiyar,Adv.

     For Respondent(s)               Mr. R.P.Bhatt,Sr.Adv.
                                     Ms. Manisha T. Karia,Adv.


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

Issue notice.

Ms. Manisha T.Karia, Advocate accepts notice on Signature Not Verified behalf of the respondent.

(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER