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Supreme Court - Daily Orders

M/S S.B.L. Private Limited vs Commissioner Of Income Tax Appeal Iii on 24 April, 2023

Author: Sanjay Kumar

Bench: Sanjay Kumar

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION

                                        CIVIL APPEAL NO.      1303/2019

     M/S S.B.L. PRIVATE LIMITED & ANR.                                     Appellant(s)

                                                     VERSUS

     COMMISSIONER OF INCOME TAX APPEAL III & ORS.                          Respondent(s)


                                                 O R D E R

M/s. S.B.L. Private Limited & another, the appellants in Civil Appeal No. 1303/2019, filed IA No. 58135/2021 seeking leave to withdraw the appeal so that they can avail the benefit of Vivad se Vishwas Scheme provided under the Direct Tax Vivad se Vishwas Act, 2020. Permission granted.

IA No. 58135/2021 is ordered.

In consequence, Civil Appeal No. 1303/2019 is dismissed as withdrawn with the liberty to pursue the aforestated remedy.

Pending applications, if any, are also dismissed. No order as to costs.

…………………………………………………………………J. (SANJAY KUMAR) Signature Not Verified Digitally signed by Jagdish Kumar Date: 2023.04.28 16:51:46 IST Reason: NEW DELHI;

                         24th APRIL, 2023
ITEM NO.1706                     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

Civil Appeal No(s).       1303/2019

M/S S.B.L. PRIVATE LIMITED & ANR.                                Appellant(s)

                                       VERSUS

COMMISSIONER OF INCOME TAX APPEAL III & ORS.                     Respondent(s)

(APPLICATION SEEKING WITHDRAW OF C.A. IA No. 58135/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 24-04-2023 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KUMAR [IN CHAMBER] For Appellant(s) Mr. Birendra Kumar Mishra, AOR For Respondent(s) Mr. Raj Bahadur Yadav, AOR Mrs. A Deepa, Adv.
UPON hearing the counsel, the Court made the following O R D E R The civil appeal is dismissed as withdrawn in terms of signed order.
(SHUBHAM YADAV) (NAND KISHORE) SENIOR PERSONAL ASSISTANT COURT MASTER (Signed Order is placed on file)