Supreme Court - Daily Orders
M/S Ideal Garden Complex (P) Ltd vs Assistant Commissioner Of Income Tax, ... on 21 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.30+58 COURT NO.10 SECTION IIIA
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.11814/2017
(Arising out of impugned final judgment and order dated 14/11/2016
in TC No.780/2016 passed by the High Court Of Madras)
M/S IDEAL GARDEN COMPLEX (P) LTD Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX,
COMPANY CIRLE, SALEM Respondent(s)
(with interim relief and office report)
WITH
SLP (C) No.12068 of 2017
(With interim relief and office report)
Date : 21/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Pretesh Kapur, Adv.
Ms. Radha Rangaswamy,Adv.
Ms. Ranjeeta Rohatgi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Learned counsel for the petitioner seeks permission to withdraw the Special Leave Petitions.
Permission granted.
The Special Leave Petitions are dismissed as withdrawn.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2017.04.22 11:31:48 IST Reason: (ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER