Supreme Court - Daily Orders
C.I.T. vs M/S. Kanhaiyalal Ramniwas on 18 December, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.36 COURT NO.7 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 18342/2005
(Arising out of impugned final judgment and order dated 29-11-2004
in ITA No. 98/2004 passed by the High Court Of M.p At Indore)
C.I.T. Petitioner(s)
VERSUS
M/S. KANHAIYALAL RAMNIWAS Respondent(s)
Date : 18-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, on instructions issued by the Department of Revenue, Ministry of Finance vide F.No.390/Misc./116/2017-JC dated 22.08.2019, seeks permission to withdraw this special leave petition along with pending applications therein due to low tax effect. Permission granted, subject to just exceptions. The special leave petition and pending applications are dismissed as withdrawn, leaving question(s) of law open.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2019.12.20 (NEETU KHAJURIA) (VIDYA NEGI)
16:17:30 IST
Reason: COURT MASTER COURT MASTER