Supreme Court - Daily Orders
M/S Sundaram Finance Ltd. Through Its ... vs Commissioner Of Income-Tax ,Tamil Nadu ... on 25 February, 2021
Author: A.S. Bopanna
Bench: A.S. Bopanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4792 OF 2016
M/S SUNDARAM FINANCE LIMITED .....APPELLANT
VERSUS
THE COMMISSIONER OF INCOME-TAX, ....RESPONDENT
TAMIL NADU-III
ORDER
The I.A. No. 7945 of 2021 filed for withdrawal of the Civil Appeal No. 4792 of 2016, is allowed.
The Civil Appeal is disposed of as withdrawn, as per the reasons stated in the application.
The appellant is granted liberty to avail the benefit of the scheme contemplated under the Direct Tax Vivad Se Vishwas Act, 2020 as also to re-approach this Court, if need arises in future.
.............................................J. (A.S. BOPANNA) NEW DELHI;
FEBRUARY 25, 2021
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2021.03.02
15:05:42 IST
Reason:
ITEM NO.8 Court 14 (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
Civil Appeal No. 4792/2016
M/S SUNDARAM FINANCE LTD. Appellant
VERSUS
COMMISSIONER OF INCOME-TAX, TAMIL NADU III Respondent
IA No. 7945/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 25-02-2021 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA [IN CHAMBER] For Appellant(s) Mrs. Prabha Swami, AOR Mr. Nikhil Swami, Adv.
Ms. Divya Swami, Adv.
For Respondent(s) Mrs. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is disposed of as withdrawn, in terms of the signed order.
(MANISH ISSRANI) (RENU BALA GAMBHIR) COURT MASTER(SH) COURT MASTER(NSH) (SIGNED ORDER IS PLACED ON THE FILE)