Supreme Court - Daily Orders
The Commissioner Of Income Tax, Central ... vs Nirav Modi on 26 April, 2017
v
ITEM NO.45 COURT NO.12 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Diary No(s). No(s).
36830/2016
(Arising out of impugned final judgment and order dated
06/09/2016 in CRA No. 463/2015 passed by the High Court Of Gujarat
At Ahmedabad)
VIJAY MUKUNDARAY RAMANUJ Petitioner(s)
VERSUS
LEGAL HEIRS/REP. OF DECEASED KASTURBEN TULSIDAS
MASALA YASWANT Respondent(s)
(office report on default)
Date : 26/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[IN CHAMBER]
For Petitioner(s) Ms. Manju Jetley, AOR (N.P.)
For Respondent(s)
The Court made the following
O R D E R
When the matter was called, nobody was present on behalf of the petitioner.
Perused the office report dated 06.02.2017. In the interest of justice, four weeks' time is granted to the petitioner, to cure the defects as pointed out in the office-report.
(R. NATARAJAN) (CHANDER BALA) Court Master Court Master