Supreme Court - Daily Orders
The Commissioner Of Income Central ... vs M/S Digital Global Soft Ltd. on 8 December, 2015
ITEM NO.36 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 10292/2014
C.I.T. & ANR. Petitioner(s)
VERSUS
M/S DIGITAL GLOBAL SOFT LTD. Respondent(s)
(with interim relief and office report)
Date : 08/12/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr Om Prakash, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service upon the sole respondent is still not complete. However, the ld. Counsel, Mr S.S.Tomar has appeared. Though copy of the previous order has been received but the complete set of pleadings is requested on behalf of the sole respondent. Ld. Counsel for the petitioner to provide the same within one weeks time. Vakalatnama and counter affidavit be filed within the respective stipulated time.
It is mentioned that there is need to amend the cause title as far as name of the respondent-Company is concerned. Particulars be provided to the ld. Counsel for the petitioner. Ld. Counsel for the petitioner to amend the cause Signature Not Verified title accordingly.
Digitally signed by Hema Joshi Date: 2015.12.09 17:06:17 ISTReason: List again on 23.2.2016.
(RACHNA GUPTA)
Registrar