Supreme Court - Daily Orders
M/S. Brawn Pharmaceuticals Ltd vs Commissioner Of Income Tax 1 on 13 August, 2021
Author: Krishna Murari
Bench: Krishna Murari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO. 30892 OF 2021
IN
CIVIL APPEAL Nos. 2607-2608 of 2018
M/S. BRAWN PHARMACEUTICALS LIMITED APPELLANT(S)
VERSUS
COMMISSIONER OF INCOME TAX I RESPONDENT(S)
O R D E R
This is an application seeking permission for withdrawal of these appeals and to approach the proposed resolution of dispute under the Direct Tax Vivad se Vishwas Act, 2020.
Mr. Sanjay Kumar Yadav, learned counsel appearing for the respondent has no objection to the application being allowed. Accordingly, the appeals stand dismissed as withdrawn.
………………………………………….J (KRISHNA MURARI) NEW DELHI AUGUST 13, 2021 Signature Not Verified Digitally signed by Rajni Mukhi Date: 2021.08.24 17:09:56 IST Reason: ITEM NO.22 Court 15 (Video Conferencing) SECTION XIV-A 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). 2607-2608/2018 M/S. BRAWN PHARMACEUTICALS LTD APPELLANT(S) VERSUS COMMISSIONER OF INCOME TAX 1 RESPONDENT(S) (IA No. 30892/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 13-08-2021 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE KRISHNA MURARI [IN CHAMBER] For Appellant(s) Mr. Avadh Bihari Kaushik, AOR For Respondent(s) Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed as withdrawn in terms of the signed order.
(POOJA SHARMA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) ASSISTANT REGISTRAR (Singed order is placed on the file)