Supreme Court - Daily Orders
Essar Oil Limited vs The Income Tax Officer on 19 April, 2021
Author: B.R. Gavai
Bench: B.R. Gavai
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. No. 47597 of 2021
IN
CIVIL APPEAL NO. 9191 OF 2013
O R D E R
I.A. No. 47597 of 2021 : Application for withdrawal of Civil Appeal is allowed.
The appeal, therefore, stands disposed of as withdrawn. Pending application(s), if any, shall stand(s) disposed of.
...................J. (B.R. GAVAI) New Delhi;
19th April, 2021.
Signature Not Verified Digitally signed by Rachna Date: 2021.04.20 17:16:37 IST Reason: ITEM NO.20 Court 14 (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
Civil Appeal No(s). 9191/2013 ESSAR OIL LIMITED Appellant(s) VERSUS THE INCOME TAX OFFICER Respondent(s) (IA 47597/2021 for Withdrawal of Civil Appeal IA No. 47597/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 19-04-2021 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI [IN CHAMBER] For Appellant(s) Ms. Neha Agarwal, Adv.
Mr. Shaishir Divatia, Adv. Mr. E. C. Agrawala, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R I.A. No. 47597 of 2021 : Application for withdrawal of Civil Appeal is allowed.
The appeal, therefore, stands disposed of as withdrawn in terms of signed order.
Pending application(s), if any, shall stand(s) disposed of. (NEETA SAPRA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)