Supreme Court - Daily Orders
Chintel India Ltd. vs Deputy Commissioner Of Income Tax ... on 2 November, 2018
Author: Indira Banerjee
Bench: Indira Banerjee
ITEM NO.41 COURT NO.10 SECTION XIV
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.38760/2017
(Arising out of impugned final judgment and order dated 19.07.2017
in ITA No.707/2016 passed by the High Court of Delhi)
CHINTELS INDIA LTD. Petitioner(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-8 Respondent(s)
Date : 02-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
[IN CHAMBERS]
For Petitioner(s) Mr. Dharmendra Kumar Sinha, AOR
Mr. Raju Sonkar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, on instructions, seeks permission to withdraw this special leave petition.
Permission is granted.
The special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by POOJA ARORA Date: 2018.11.03 13:00:49 IST Reason: (POOJA ARORA) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER