Supreme Court - Daily Orders
Takshashila Realities Pvt Ltd ... vs Deputy Commissioner Of Income Tax on 13 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.30 COURT NO.10 SECTION IIIA
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) No.10303/2017
(Arising out of impugned final judgment and order dated 05/12/2016
in SCA No. 13971/2016 passed by the High Court of Gujarat at
Ahmedabad)
TAKSHASHILA REALITIES PVT LTD
PREVIOUSLY KNOWN AS TAKSHASHILA
GRUH NIRMAN Petitioner(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX Respondent(s)
(With interim relief)
WITH
SLP(C) No. 10488/2017
(With Interim Relief and Office Report)
SLP(C) No. 10510/2017
(With Interim Relief and Office Report)
SLP(C) No. 10546/2017
(With Interim Relief and Office Report)
Date : 13/04/2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. J. P. Shah, Sr. Adv.
Mr. D. Manish J. Shah, Adv.
Mr. D. N. Ray, Adv.
Mr. Lokesh K. Choudhary, Adv.
Mrs. Sumita Ray, AOR
For Respondent(s)
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2017.04.19
14:09:16 IST
Reason:
1.
UPON hearing the counsel the Court made the following
O R D E R
After having heard for quite sometime, the learned Senior Counsel appearing for the petitioner(s) sought permission to withdraw the special leave petitions in order to pursue the matter upto Income Tax Appellate Tribunal after completion of the assessment.
Permission is granted.
The Special Leave Petitions are, accordingly, dismissed as withdrawn.
(RASHI GUPTA) (CHANDER BALA)
SR.P.A. COURT MASTER
2.