Supreme Court - Daily Orders
C.I.T vs M/S Tube Investment Of India Ltd. on 25 February, 2021
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO.17702/2021
IN
CIVIL APPEAL NO.2233/2013
C.I.T APPELLANT(S)
VERSUS
M/S TUBE INVESTMENT OF INDIA LTD. RESPONDENT(S)
O R D E R
Learned counsel for the appellant seeks and is granted permission to withdraw the civil appeal on account of low tax effect.
Permission is granted.
Interlocutory application is allowed. The Civil Appeal is, accordingly, dismissed as withdrawn.
....................J (HEMANT GUPTA) NEW DELHI;
25th FEBRUARY, 2021
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2021.02.26
17:24:36 IST
Reason:
ITEM NO.13 Court 12 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 17702/2021, in Civil Appeal No(s).2233/2013
C.I.T Appellant(s)
VERSUS
M/S TUBE INVESTMENT OF INDIA LTD. Respondent(s)
(IA No. 17702/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 25-02-2021 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA [IN CHAMBER] For Appellant(s) Mr. Sunil Kumar Verma, Adv.
Ms. Anil Katiyar, AOR For Respondent(s) Ms. Kavita Jha, AOR Mr. Anant, Adv.
Ms. Devika Jain, Adv.
UPON hearing the counsel the Court made the following O R D E R Interlocutory application is allowed.
The Civil Appeal is dismissed as withdrawn in terms of the Signed Order.
(B.Parvathi) (Anand Prakash) Court Master Court Master (Signed Order is placed on the file)