Supreme Court - Daily Orders
M/S.Hero Cycles Ltd. vs Comissioner Of Income Tax (Central) on 23 February, 2021
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO.131035 OF 2020
IN
CIVIL APPEAL NO.4104 OF 2012
M/S.HERO CYCLES LTD. APPELLANT(s)
VERSUS
COMMISSIONER OF INCOME TAX, LUDHIANA & ANR. RESPONDENT(s)
O R D E R
I.A.131035 of 2020 is filed to seek withdrawal of Civil Appeal No.4104 of 2012, pending before this Court.
The appellant wishes to withdraw this Civil Appeal as the appellant-M/s.Hero Cycles Ltd. has availed the benefit of Government Scheme i.e. “Direct Tax Vivad Se Vishwas Act, 2020”.
In view of the reasons stated in the application, I.A.131035 of 2020 is allowed.
Consequently, Civil Appeal No.4104 of 2012 is dismissed as withdrawn.
NEW DELHI …………………………………………….J.
23rd February, 2021 [HEMANT GUPTA)
Signature Not Verified
Digitally signed by
JAGDISH KUMAR
Date: 2021.02.24
16:01:55 IST
Reason:
ITEM NO.13 Court 14 (Video Conferencing) SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 131035/2020 in Civil Appeal No(s). 4104/2012 M/S.HERO CYCLES LTD. Appellant(s) VERSUS COMMISSIONER OF INCOME TAX, LUDHIANA & ANR. Respondent(s) (IA No. 131035/2020 - WITHDRAWAL OF CASE / APPLICATION) Date : 23-02-2021 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA [IN CHAMBER] For Appellant(s) Mr. Satyen Sethi, Adv.
Mr. Arta Trana Panda, Adv.
Mr. Rameshwar Prasad Goyal, AOR For Respondent(s) Mr. B. V. Balaram Das, AOR UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)