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Commissioner Of Income Tax Delhi Iii vs Pernod Richard India (P) Ltd. on 21 August, 2014

Ü    ITEM NO.1                                   COURT NO.14                    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. 2/2014 in Civil Appeal                       No(s).   3181/2011

    C.I.T NEW DELHI                                                              Appellant(s)

                                                         VERSUS

    M/S SEAGRAM DISTILLERIES LTD.                                                Respondent(s)

    (for amendment of cause title)


    WITH
    I.A. No. 2/2014 in C.A. No. 3182/2011
    (With appln.(s) for amendment of cause title and Office Report)
    I.A. No. 2/2014 in C.A. No. 3183/2011
    (With appln.(s) for amendment of cause title)
     I.A. No. 3/2014 in C.A. No. 4423/2011
    (With appln.(s) for amendment of cause title)

    Date : 21/08/2014 These applications were called on for hearing
    today.

    CORAM :
                                     HON’BLE MR. JUSTICE UDAY UMESH LALIT
                                                   [IN CHAMBER]

    For Appellant(s)
                                             Mr. Shashank Bajpai, Adv.
                                             Mrs. 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

The application(s) for amendment of cause title are allowed. Cause title be amended accordingly. Learned counsel for the petitioner shall file the amended cause title within a period of one week.

List thereafter.

                  (VINOD KUMAR)                                          (H.S. PARASHER)
                   COURT MASTER                                           COURT MASTER