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The Pr. Commissioner Of Income Tax ... vs Gujarat Fluorochemicals Limited on 29 September, 2021

Bench: R. Subhash Reddy, Hrishikesh Roy

     ITEM NO.9                    Court 12 (Video Conferencing)                    SECTION III

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

     Petition for Special Leave to Appeal (C)                       No.      6137/2021

     (Arising out of impugned final judgment and order dated 18-02-2020
     in R/Tax Appeal No.78/2020 passed by the High Court of Gujarat at
     Ahmedabad)

     THE PR. COMMISSIONER OF INCOME TAX VADODARA I                               Petitioner(s)

                                                           VERSUS

     GUJARAT FLUOROCHEMICALS LIMITED                                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.54949/2021-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 29-09-2021 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE R. SUBHASH REDDY
                          HON'BLE MR. JUSTICE HRISHIKESH ROY


     For Petitioner(s)                 Mr.   Vikramjit Banerjee, ASG
                                       Ms.   Noor Rampal, Adv.
                                       Mr.   Manish Pushkarna, Adv.
                                       Ms.   Swati Ghildiyal, Adv.
                                       Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)                 Ms.   Vanita Bhargava, Adv.
                                       Mr.   Ajay Bhargava, Adv.
                                       Ms.   Shweta Kabra, Adv.
                                       Ms.   Prerna Singh, Adv.

                                          M/S.    Khaitan & Co., AOR

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard Mr. Vikramjit Banerjee, learned Additional Solicitor General appearing on behalf of the Petitioner and Ms. Shweta Kabra, learned counsel appearing on behalf of the respondent.

This Special Leave Petition has been filed against Reason: the Judgment and Order dated 18.02.2020 passed by the High Court of Gujarat at Ahmedabad.

...2/-

 - 2 -

When the matter is called, it is brought to our notice that the dispute between the parties has been settled under the Direct Tax Vivad Se Vishwas Act, 2020 and Rules made thereunder. In that view of the matter nothing survives in the matter. The Special Leave Petition is disposed of as having become infructuous.

The respondent has filed I.A. No.54949/2021 to place on record certain additional documents to show that matter is settled. Hence, I.A. No.54949/2021 is allowed.

Pending application(s) shall also stand disposed of.

    (RAJNI MUKHI)                                         (DIPTI KHURANA)
    COURT MASTER (SH)                                     COURT MASTER (NSH)