Supreme Court - Daily Orders
Bhatia International Ltd. vs Addl.Com. Of Inc.Tax.Range-3,Indore ... on 2 February, 2015
Author: A.K. Sikri
Bench: A.K. Sikri
ITEM NO.20 COURT NO.13 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2015 in Writ Petition(s)(Civil) No(s). 275/2012
BHATIA INTERNATIONAL LTD. Petitioner(s)
VERSUS
ADDL.COM. OF INC.TAX.RANGE-3,INDORE &ANR Respondent(s)
(for withdrawal of writ petition)
Date : 02/02/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s)
Mr. Nikhil Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 2 of 2015 is allowed.
Writ petition is dismissed as withdrawn in terms of the Signed Order.
(NEELAM GULATI) (SNEH LATA SHARMA) COURT MASTER COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.02.03 16:31:50 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION INTERLOCUTORY APPLICATION NO. 2 OF 2015 IN WRIT PETITION (CIVIL) NO. 275 OF 2012 BHATIA INTERNATIONAL LTD. Petitioner(s) VERSUS ADDL.COMMR. OF INCOME TAX,RANGE-3, INDORE & ORS. Respondent(s) ORDER Interlocutory Application No. 2 of 2015- Application for withdrawal of Writ Petition is allowed.
Consequently the Writ petition is dismissed as withdrawn.
….................J (A.K. SIKRI) NEW DELHI FEBRUARY 02, 2015