Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 6 New ... vs Ntpc Sail Power Co. Pvt. Ltd. on 22 January, 2020
Bench: A.M. Khanwilkar, Hemant Gupta, Dinesh Maheshwari
ITEM NO.18 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 10012/2019
(Arising out of impugned final judgment and order dated 15-05-2018
in ITA No. 570/2018 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 6, NEW DELHI Petitioner(s)
VERSUS
NTPC SAIL POWER CO. PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.53643/2019-CONDONATION OF DELAY
IN FILING )
Date : 22-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv
Mrs. Anil Katiyar, AOR
Mr. B.V. Balaram Das, AOR
For Respondent(s) Ms. Laxmi Kumari, Adv.
Mr. Puneet Taneja, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, on instructions issued by the Department of Revenue, Ministry of Finance vide F.No.390/Misc./116/2017-JC dated 22.08.2019, seeks permission to withdraw this special leave petition along with pending applications therein due to low tax effect. Permission granted, subject to just exceptions. The special leave petition and pending Signature Not Verified applications are dismissed as withdrawn, leaving Digitally signed by CHARANJEET KAUR Date: 2020.01.22 17:41:24 IST Reason: question(s) of law open.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER