Supreme Court - Daily Orders
Apeejay Medical Research And Welfare ... vs Commissioner Of Income Tax, ... on 11 August, 2022
Author: Abhay S. Oka
Bench: Abhay S. Oka
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
IA No. 59064 OF 2021
IN
CIVIL APPEAL NO. 11496 OF 2018
APEEJAY MEDICAL RESEARCH AND WELFARE ASSOCIATION (P) LTD.
(NOW KNOWN AS APPEJAY EDUCATION ASSOCIATION (P) LTD.) Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX, (CENTRAL-1) Respondent(s)
O R D E R
I.A. No. 59064/2021 For the reasons set out in the application, the same is allowed.
Accordingly, Civil Appeal is disposed of as withdrawn on the reasons set out in the I.A. ........................J. [ABHAY S. OKA] NEW DELHI;
AUGUST 11,2022
Signature Not Verified
Digitally signed by
SNEHA
Date: 2022.08.12
18:14:31 IST
Reason:
ITEM NO.1708 COURT NO.15 SECTION XVI
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. 11496/2018
APEEJAY MEDICAL RESEARCH AND WELFARE ASSOCIATION (P) LTD. (NOW KNOWN AS APPEJAY EDUCATION ASSOCIATION (P) LTD.) Appellant(s) VERSUS COMMISSIONER OF INCOME TAX, (CENTRAL-1) Respondent(s) (IA No. 59064/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 11-08-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA [IN CHAMBER] For Appellant(s) Mr. Anand Sukumar, AOR Mr. S. Sukumaran, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
For Respondent(s) Mr. Ashok Kumar, Adv.
Mr. Raj Bahadur Yadav, AOR UPON hearing the counsel the Court made the following O R D E R Civil Appeal is disposed of as withdrawn on the reasons set out in the I.A. (SNEHA) (PREETHI T.C.) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) (Signed order is placed on the file.)