Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

C.I.T. -7 vs M/S Reliance Communications ... on 10 January, 2014

^
ITEM NO.80                  REGISTRAR COURT.1             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 (Civil) No(s).14480/2013

C.I.T. -7                                             Petitioner(s)

                   VERSUS

RELIANCE COMMUNICATION INFRASTRUCTURE LT           Respondent(s)
(With prayer for interim relief and office report)
WITH SLP(C) NO. 35772 of 2013
(With office report)

Date: 10/01/2014    This Petition was called on for hearing today.

For Petitioner(s)
                    Mr. Inderjeet Sidhu, Adv.
                       Mrs Anil Katiyar,Adv.


For Respondent(s)
                    Ms. Neha Agarwal, Adv.
                       Mr. E.C. Agrawala,Adv.


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

SLP(C) Nos.14480/2013 The learned counsel for the petitioner and the learned counsel for the sole respondent are present.

The sole respondent has already filed the counter affidavit, as is palpable from the perusal of the office report.

Therefore, the matter shall be processed for listing before the Hon’ble Court if and when the connected one gets ready.

The learned counsel for the petitioner and the learned counsel for the respondent are present.

The learned counsel for the respondent seeks six weeks’ time to file the counter affidavit. Time, as prayed for, is given to her.

List again on 25.2.2014.

|                                 |               |          (M.K. HANJURA)   |
|                                 |               |REGISTRAR                  |
|                                 |               |                           |


rd