Supreme Court - Daily Orders
The Commissioner Of Income Tax Ii vs M/S Malhotra Steel Industries Ltd. (Now ... on 17 December, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6333 OF 2012
THE COMMISSIONER OF INCOME TAX II Appellant(s)
VERSUS
M/S MALHOTRA STEEL INDUSTRIES LTD.
(NOW KNOWN AS KARNAWATI STEEL INDUSTRIES LTD.) Respondent(s)
O R D E R
Learned counsel for the appellant, 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 appeal along with pending applications therein due to low tax effect.
Permission granted, subject to just exceptions. The appeal and pending applications are dismissed as withdrawn, leaving question of law open.
…...................J (A.M. KHANWILKAR) …...................J Signature Not Verified (DINESH MAHESHWARI) Digitally signed by DEEPAK SINGH Date: 2019.12.19 New Delhi 10:36:41 IST Reason:
December 17, 2019 ITEM NO.44 COURT NO.7 SECTION III 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). 6333/2012 THE COMMISSIONER OF INCOME TAX II Appellant(s) VERSUS M/S MALHOTRA STEEL INDUSTRIES LTD. (NOW KNOWN AS KARNAWATI STEEL INDUSTRIES LTD.) Respondent(s) Date : 17-12-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Arijit Prasad, Sr. Adv. Mr. Syed Abdul Haseeb, Adv. Mrs. Anil Katiyar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal and pending applications are dismissed as withdrawn in terms of the singed order.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) (signed order is placed on the file)