Supreme Court - Daily Orders
Jagdish Prasad Mohanlal Joshi vs Deputy Commnr. Of Income Tax . on 20 March, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.115 COURT NO.13 SECTION IIIA
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(s). 1619/2004
JAGDISH PRASAD MOHANLAL JOSHI Appellant(s)
VERSUS
DEPUTY COMMNR. OF INCOME TAX & ORS. Respondent(s)
(with office report)
Date : 20/03/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Dr. Manish Singhvi,Adv.
Mr. Rustom B. Hathikhanawala,Adv.
For Respondent(s) Mr. Kavin Gulati,Sr.Adv.
Ms. Niranjana Singh,Adv.
Ms. Sadhana Sandhu,Adv.
Mrs. Anil Katiyar,Adv.
Mr. B. V. Balaram Das,Adv.
Mr. Sanjay Kapur,Adv.
Mr. Anmol Chandan,Adv.
Ms. Daisy Hannah,Adv.
Ms. Priyanka Das,Adv.
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The appeal is dismissed as withdrawn in terms of the signed order.
(SUMAN WADHWA) (SUMAN JAIN)
AR-cum-PS COURT MASTER
Signature Not Verified
(SIGNED ORDER IS PLACED ON THE FILE) Digitally signed by Suman Wadhwa Date: 2015.03.23 17:12:59 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1619 OF 2004 Jagdish Prasad Mohanlal Joshi Appellant(s) VERSUS Deputy Commnr. Of Income Tax & Ors. Respondent(s) O R D E R Learned counsel for he appellant seeks liberty to withdraw this appeal and makes the submission at the Bar that he will be seeking his remedy in other appropriate proceedings.
We are simply dismissing the appeal as withdrawn without any observations on the statement made by the learned counsel insofar as seeking of any other remedy is concerned. It goes without saying that if some remedy is available in law it would always be open to the appellant to seek that remedy.
…............................J. (A.K. SIKRI) …............................J. (ROHINTON FALI NARIMAN) New Delhi;
Date: 20.3.2015.