Supreme Court - Daily Orders
Commissioner Of Income Tax vs Krishi Upaj Mandi Samiti on 26 October, 2021
Bench: M.R. Shah, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO. 1074 OF 2018
IN
CIVIL APPEAL NO. 13569 OF 2015
COMMISSIONER OF INCOME TAX Applicant(s)/
Appellant(s)
VERSUS
KRISHI UPAJ MANDI SAMITI Respondent(s)
WITH
MA 1075/2018 in C.A. No. 14252/2015
O R D E R
We have heard Mr. Arijit Prasad, learned senior counsel appearing for the applicant(s) and Ms. Praveena Gautam, learned counsel appearing for the respondent(s).
Having heard the learned counsel for the respective parties and in the facts and circumstances of the case and the grounds narrated in the application, the order dated 13.12.2017 in C.A. No. 13569/2015 and C.A. No. 14252 of 2015 is hereby recalled. C.A. No. 13569 of 2015 and C.A. No. 14252 of 2015 are ordered to be restored to the file.
The Registry is directed to notify both the Civil Appeals for admission hearing on 15.11.2021.
.......................... J. (M.R. SHAH) Signature Not Verified Digitally signed by R Natarajan Date: 2021.10.28 16:51:09 IST Reason: .......................... J. (A.S. BOPANNA) New Delhi;
October 26, 2021.
ITEM NO.4 COURT NO.13 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 1074/2018 in C.A. No. 13569/2015
(Arising out of impugned final judgment and order dated 13-12-2017 in C.A. No. No. 13569/2015 passed by the Supreme Court Of India) COMMISSIONER OF INCOME TAX Appellant(s) VERSUS KRISHI UPAJ MANDI SAMITI Respondent(s) (IA No. 35061/2018 - CLARIFICATION/DIRECTION) WITH MA 1075/2018 in C.A. No. 14252/2015 (XV) IA No. 35846/2018 - APPROPRIATE ORDERS/DIRECTIONS) Date : 26-10-2021 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE A.S. BOPANNA For Petitioner(s) Mr. Arijit Prasad, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Mr. D.L. Chidananda, Adv.
Ms. Gargi Khanna, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. Raj Bahadur Yadav, AOR Mrs. Anil Katiyar, AOR For Respondent(s) Ms. Praveena Gautam, AOR UPON hearing the counsel the Court made the following O R D E R C.A. No. 13569 of 2015 and C.A. No. 14252 of 2015 are ordered to be restored to the file and the Registry is directed to notify both the Civil Appeals for admission hearing on 15.11.2021 in terms of the signed order.
Miscellaneous Applications stand disposed of. Pending applications, if any, also stand disposed of. (R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed order is placed on the file)