Supreme Court - Daily Orders
Commissioner Of Income Tax-Iii vs Core Healthcare Ltd. on 2 May, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.3 COURT NO.2 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 133462/2017 in
Petition(s) for Special Leave to Appeal (C) No(s). 34203/2013
COMMISSIONER OF INCOME TAX-III Petitioner(s)
VERSUS
CORE HEALTHCARE LTD. Respondent(s)
WITH (Application for amendment of cause title)
WITH
IA No.140549/2017 in SLP(C) No. 34204/2013
(Application for amendment of cause title)
Date : 02-05-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBER]
For Petitioner(s) Ms. Gunwant Dara,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Shruti Jose,Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application for amendment of cause title is allowed in both the SLPs.
Amended memo of parties be filed within two weeks.
(OM PARKASH SHARMA) (ANITA RANI AHUJA)
AR CUM PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by OM
PRAKASH SHARMA
Date: 2018.05.04
16:26:48 IST
Reason: