Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 3 vs M/S Sree Rayalaseema Green Energy Ltd. on 15 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).2110 OF 2016
PRINCIPAL COMMISSIONER
OF INCOME TAX-3 APPELLANT(S)
VERSUS
M/S SREE RAYALASEEMA
GREEN ENERGY LTD. RESPONDENT(S)
O R D E R
1. 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.
2. Permission granted, subject to just exceptions.
3. The appeal and pending application(s) are dismissed as withdrawn, leaving question(s) of law open.
..................,J.
(A.M. KHANWILKAR) Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.01.18 10:36:15 IST Reason: ..................,J.
(DINESH MAHESHWARI)
NEW DELHI
JANUARY 15, 2020
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ITEM NO.30 COURT NO.7 SECTION XII-A
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). 2110/2016
PRINCIPAL COMMISSIONER OF INCOME TAX 3 Appellant(s)
VERSUS
M/S SREE RAYALASEEMA GREEN ENERGY LTD. Respondent(s)
Date : 15-01-2020 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) Mr. Gunnam Venkateswara Rao, AOR Ms. Akula Raghuram, Adv.
Mr. Siddharth Krishna Dwivedi, Adv. Mr. Siddharth Dubey, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal and pending application(s) are dismissed as withdrawn in terms of the signed order.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER
(Signed order is placed on the file.)