Supreme Court - Daily Orders
Principal Commissioner Of Income Tax vs Metrochem Industries Ltd. (Now Metro ... on 13 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.47 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
Petition(s) for Special Leave to Appeal (C) No(s). 18494/2017
(Arising out of impugned final judgment and order dated 19-07-2016
in TA No. 676/2008 passed by the High Court Of Gujarat At
Ahmedabad)
PRINCIPAL COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
METROCHEM INDUSTRIES LTD. (NOW METRO GLOBAL LTD.) Respondent(s)
(FOR ADMISSION )
Date : 13-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Manisha T. Karia, AOR
Mr. Shashank S. Mangal, Adv.
Ms. Sukhda Kalra, Adv.
Mr. Adarsh Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, 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 special leave petition along with pending applications therein due to low tax effect.
Permission granted, subject to just exceptions. The special leave petition and pending applications are dismissed as withdrawn, leaving question(s) of law open.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.01.15 18:44:13 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER