Supreme Court - Daily Orders
Ansaldo Energia Spa vs C.I.T And Anr. on 26 July, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4537 OF 2014
ANSALDO ENERGIA SPA APPELLANT(S)
VERSUS
THE COMMISSIONER OF INCOME TAX
(APPEALS) XI AND ANR. RESPONDENT(S)
WITH
CIVIL APPEAL NO. 4538 OF 2014
O R D E R
1. Ms. Ramni Taneja, learned counsel appearing for the appellant submitted that she has instructions to withdraw these appeals. Her submission is placed on record.
2. Learned counsel appearing for the respondents has no objection for the withdrawal of these appeals.
3. In the circumstances, these appeals are dismissed as withdrawn.
.......................J. (B.V. NAGARATHNA) .......................J. (UJJAL BHUYAN) Signature Not Verified Digitally signed by GEETA AHUJA NEW DELHI Date: 2023.07.28 16:58:51 IST Reason: 26th JULY, 2023 ITEM NO.108 COURT NO.15 SECTION XII 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). 4537/2014 ANSALDO ENERGIA SPA Appellant(s) VERSUS THE COMMISSIONER OF INCOME TAX (APPEALS) XI AND ANR. Respondent(s) WITH C.A. No. 4538/2014 (XII) Date : 26-07-2023 These appeals were called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Appellant(s) Ms. Ramni Taneja, Adv.
Mr. Anil Shrivastav, AOR For Respondent(s) Mrs. Aishwarya Bhati, A.S.G.(NP) Mr. Balbir Singh, A.S.G.(NP) Mr. Raj Bahadur Yadav, AOR Mrs. Suhasini Sen, Adv.
Mrs. Praveena Gautam, Adv. Mr. S S Rebello, Adv.
Mrs. Anil Katiyar, AOR UPON hearing the counsel the court made the following O R D E R Th appeals are dismissed as withdrawn in terms of the signed order.
(Geeta Ahuja) (Malekar Nagaraj) Assistant Registrar-cum-PS Court Master (NSH) (Signed Order is placed on the file)