Supreme Court - Daily Orders
Adobe Systems Software Ireland Ltd. vs Asstt. Director Of Income Tax ... on 5 April, 2021
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO. 14515/2021
IN
CIVIL APPEAL NO(S). 3112/2016
ADOBE SYSTEMS SOFTWARE IRELAND LTD. Appellant(s)
VERSUS
ASSTT. DIRECTOR OF INCOME TAX
(INTERNATINOAL TAXATION),
CIRCLE (1), NEW DELHI Respondent(s)
WITH
I.A No. 14542/2021 IN C.A. No. 3113/2016 & I.A No. 14550/2021 IN
C.A. No. 3114/2016.
O R D E R
The interlocutory applications have been filed by the learned counsel for the appellant seeking leave of this Court to withdraw the appeals.
In view of the averments made in the applications, the applications are allowed. Consequently, the appeals are dismissed as withdrawn.
......................J. [S. RAVINDRA BHAT] Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2021.04.09 16:30:35 IST Reason: NEW DELHI;
APRIL 05, 2021.
2
ITEM NO.2 Court 10 (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
IA 14515/2021 in Civil Appeal No(s). 3112/2016
ADOBE SYSTEMS SOFTWARE IRELAND LTD. Appellant(s)
VERSUS
ASSTT. DIRECTOR OF INCOME TAX (INTERNATINOAL TAXATION), CIRCLE (1), NEW DELHI Respondent(s) IA No. 14515/2021 - WITHDRAWAL OF CASE / APPLICATION) WITH C.A. No. 3113/2016 (XIV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 14542/2021 IA No. 14542/2021 - WITHDRAWAL OF CASE / APPLICATION) C.A. No. 3114/2016 (XIV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 14550/2021 IA No. 14550/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 05-04-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT [IN CHAMBER] For Appellant(s) Mr. Anil Kumar Gautam, AOR For Respondent(s) Ms. Purnima Bhat, Adv.
Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R The interlocutory applications have been filed by the learned counsel for the appellant seeking leave of this Court to withdraw the appeals.
In view of the averments made in the applications, the applications are allowed. Consequently, the appeals are dismissed 3 as withdrawn.
The appeals are dismissed as withdrawn in terms of the signed order.
(ASHWANI KUMAR) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)