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Dlf Commercial Developers Ltd. vs Commissioner Of Income Tax, Delhi Iv on 28 October, 2021

Bench: Chief Justice, Surya Kant, Hima Kohli

                                                IN THE SUPREME COURT OF INDIA
                                                 CIVIL APPELLATE JURISDICTION

                                                  Civil Appeal        No.284/2014


     DLF COMMERCIAL DEVELOPERS LTD.                                                         Appellant(s)

                                                                  VERSUS


     COMMISSIONER OF INCOME TAX, DELHI IV                                                   Respondent(s)

                                                               O R D E R

We have heard learned counsel appearing for the appellant and learned Senior counsel appearing for the sole respondent.

Learned counsel appearing for the appellant has filed an application for withdrawal of the case.

In view of the above and taking into consideration the averments made in the application seeking withdrawal of Civil Appeal, the Appeal is dismissed as withdrawn.

As prayed, liberty is granted to the appellant to move this Court again in case the settlement is not accepted by the respondent.

................CJI (N.V. RAMANA) ..................J (SURYA KANT) Signature Not Verified Digitally signed by Vishal Anand Date: 2021.11.08 19:35:48 IST Reason: ..................J (HIMA KOHLI) NEW DELHI;

28TH OCTOBER, 2021.

ITEM NO.18                  COURT NO.1                 SECTION XIV­A

                 S U P R E M E C O U R T O F       I N D I A
                         RECORD OF PROCEEDINGS

                        Civil Appeal     No.284/2014

DLF COMMERCIAL DEVELOPERS LTD.                         Appellant(s)

                                  VERSUS

COMMISSIONER OF INCOME TAX, DELHI IV                   Respondent(s)

(IA No. 103638/2021 ­ WITHDRAWAL OF CASE / APPLICATION) Date : 28­10­2021 This matter was called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SURYA KANT HON'BLE MS. JUSTICE HIMA KOHLI For Appellant(s) Ms. Kavita Jha, AOR Mr. Udit Naresh, Adv.

Mr. Aditeya Bali, Adv. For Respondent(s) Mr. Arijit Prasad, Sr. Adv. Ms. Gargi Khanna, Adv. Ms. Alka Agarwal, Adv. Mr. Santosh Kumar, Adv. Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R The Appeal is dismissed as withdrawn in terms of the signed order.

(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH) (Signed Order is placed on the file)