Supreme Court - Daily Orders
C.I.T., Mumbai vs Imperial Consultants & Securities ... on 12 January, 2010
\210ITEM NO.73 REGISTRAR COURT.2 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 ASHOK MENON
Petition(s) for Special Leave to Appeal (Civil) No(s).6737/2009
C.I.T., MUMBAI Petitioner(s)
VERSUS
M/S.AKUL INVESTMENTS LTD. Respondent(s)
(With appln(s) for c/delay in filing SLP)
WITH SLP(C) NO. 6738 of 2009
(With office report)
Date: 12/01/2010 This Petition was called on for hearing today.
For Petitioner(s)
Mr. B.V. Balaram Das,Adv.
Mr. S.K. Mishra, Adv.
For Respondent(s)
Mr. E.C. Agrawala,Adv.
Ms. Neha Agarwal, Adv.
UPON hearing counsel the Court made the following
O R D E R
The name of the Respondent Company has changed and necessary details has been furnished by the Counsel for the Respondent. Counsel for the Petitioner was directed to take appropriate steps for amending the Cause Title, but no action is taken so far despite repeated orders.
List the matters before the Hon’ble Court as per Rules.
(Ashok Menon) Registrar PS