Supreme Court - Daily Orders
Commissioner Of Income Tax Tds vs M/S Mahanagar Telephone Nigam Tld. on 5 January, 2017
ITEM NO.38 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
Civil Appeal No(s). 5110/2015
COMMISSIONER OF INCOME TAX TDS Appellant(s)
VERSUS
M/S MAHANAGAR TELEPHONE NIGAM TLD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
slp)
WITH
C.A. No. 6403/2015
Interim Relief and Office Report)
C.A. No. 6402/2015
Interim Relief and Office Report)
Date : 05/01/2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. H.K. Naik, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Ms. Tannishtha Singh, Adv.
Ms. Sohini Chadhary, Adv.
M/s. Meharia & Company,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Last opportunity is granted for curing the defects in the counter affidavit by the sole respondent and Registry to process all the matters immediately for being listed before the Hon'ble Court, if defects are cured. If defects are not cured, Registry to process the matters for listing before the Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2017.01.07 Hon'ble Judge in Chambers for further directions. 11:00:07 IST Reason:
(PAWAN DEV KOTWAL) Registrar