Supreme Court - Daily Orders
The Commissioner Of Income Tax, ... vs Pvs Builders & Developers on 24 October, 2016
ITEM NO.79 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 MR. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 5429/2016
THE COMMISSIONER OF INCOME TAX, KOZHIKODE Petitioner(s)
VERSUS
M/S. P.V.S. APARTMENT Respondent(s)
(with appln. (s) for amendment of cause title and office report)
WITH
SLP(C) No. 10867/2016
Office Report)
SLP(C) No. 12708/2016
Office Report)
Date : 24/10/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Bharat Lal Shivhare, Adv.
Mrs. Anil Katiyar,Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
Ms. Lakshmi N. Kaimal, Adv.
Mr. Renjith. B,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 5429/2016 Application for amendment of cause title be processed under rules.
SLP(C) No. 10867 and 12708/2016 Defects in the vakalatnama on behalf of the sole respondent Signature Not Verified be cured within two weeks' time. Registry to Digitally signed by RUPAM DHAMIJA Date: 2016.10.26 process thereafter under rules. 12:46:53 IST Reason:
(PAWAN DEV KOTWAL) Registrar