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Commissioner of Income Tax-iv V/S Torrent Pharmaceuticals Ltd

    Petitions for Special Leave to Appeal C......CC Nos. 6711/2017
    Decided On, 11 March 2019
    At, Supreme Court of India
    By, THE HONORABLE JUSTICE:
   


Judgment Text

As per the revised office report, the petitioner has filed proof of service upon the caveator. In view of the above, no further orders are necessary. Registry to proceed

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