Supreme Court - Daily Orders
Sreedhar Asok Kumar vs Commissioner Of Income Tax on 22 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.3 COURT NO.12 SECTION XI-A
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). 9318/2018
(Arising out of impugned final judgment and order dated 11-12-2017
in ITA No. 251/2015 passed by the High Court Of Kerala At
Ernakulam)
SREEDHAR ASOK KUMAR Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
Date : 22-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
Mr. E.M.S. Anam, AOR
For Respondent(s) Mr. Balbir Singh, ASG
Ms. Chinmayee Chandra, Adv.
Ms. Gargi Khanna, Adv.
Mr. Shyam Gopal, Adv.
Mr. Amit Sharma, Adv
Mr. Prashant Singh-B, Adv.
Mr. Raj Bahadur Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
Shri C.U. Singh, learned Senior Advocate, appearing on behalf of the petitioner seeks permission to withdraw the present Special Leave Petition, under instructions from the petitioner.
Permission is, accordingly, granted.
The Special Leave Petition stands dismissed as withdrawn.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS
Signature Not Verified
BRANCH OFFICER
Digitally signed by R
Natarajan
Date: 2022.03.23
16:36:32 IST
Reason: