Supreme Court - Daily Orders
M/S Sri Chakra Educational Foundation vs Commissioner Of Income Tax ... on 31 August, 2021
Author: Aniruddha Bose
Bench: Aniruddha Bose
ITEM NO.6 Court 13 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 4404/2019
M/S SRI CHAKRA EDUCATIONAL FOUNDATION Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX (EXEMPTIONS) Respondent(s)
(IA No. 17833/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 100240/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 31-08-2021 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE [IN CHAMBER] For Petitioner(s) Ms. Aditi Dani, Adv.
Mr. Ashwin Kumr DS, Adv.
Ms. Surbhi Mehta, AOR For Respondent(s) Mr. Ashok Kumar, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R I.A. No.100240/2021 is allowed. Ms. Aditi Dani, learned counsel for the petitioner submits that she has instruction not to proceed with the present Special Leave Petition.
Accordingly, the Special Leave Petition is dismissed as withdrawn.
Signature Not Verified
Pending application(s), if any, stand disposed of. Digitally signed by JAGDISH KUMAR Date: 2021.09.01 10:37:01 IST Reason: (JAGDISH KUMAR) (RAM SUBHAG SINGH) COURT MASTER (SH) BRANCH OFFICER