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Supreme Court - Daily Orders

M/S Sri Baba Rupadas Spg.Mills(P) Ltd ... vs Commissioner Of Income Tax(Central) ... on 5 March, 2021

Author: Krishna Murari

Bench: Krishna Murari

     ITEM NO.48                    Court 12 (Video Conferencing)            SECTION IV

                                   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).     5524/2013

     M/S SRI BABA RUPADAS SPG.MILLS(P) LTD
     (KNOWN AS M/S. BRD TEXTILES LTD.)                                   Appellant(s)

                                                         VERSUS

     COMMISSIONER OF INCOME TAX(CENTRAL) LUDHIANA                        Respondent(s)

     (I.A. NO. 15377/2021 (APPLICATION FOR WITHDRAWAL OF APPEAL)
      IA No. 15377/2021 - APPLICATION FOR PERMISSION)

     Date : 05-03-2021 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KRISHNA MURARI
                                               [IN CHAMBERS]


     For Appellant(s)                  Mr. Ambhoj Kumar Sinha, AOR
                                       Ms. Monika Ghai, Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

I.A. No. 15377/2021- Application for withdrawal of appeal is allowed.

Civil appeal stands dismissed as withdrawn.

(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file) Signature Not Verified Digitally signed by Rajni Mukhi Date: 2021.03.08 17:30:18 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A. NO. 15377 OF 2021 (Application for withdrawal of appeal) IN CIVIL APPEAL NO. 5524 OF 2013 M/S SRI BABA RUPADAS SPG.MILLS(P) LTD (KNOWN AS M/S. BRD TEXTILES LTD.) APPELLANT(S) VERSUS COMMISSIONER OF INCOME TAX(CENTRAL)LUDHIANA RESPONDENT(S) O R D E R I.A. No. 15377/2021- Application for withdrawal of appeal is allowed.

Civil appeal stands dismissed as withdrawn.

……………………………………….J. [KRISHNA MURARI] NEW DELHI;

MARCH 05, 2021