Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Gujarat Fluorochemicals Ltd. on 5 July, 2021
Bench: L. Nageswara Rao, Aniruddha Bose
1
ITEM NO.9 Court 6 (Video Conferencing) 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).4271/2021
(Arising out of impugned final judgment and order dated 18-02-2020
in TA No.80/2020 passed by the High Court Of Gujarat At Ahmedabad)
THE PRINCIPAL COMMISSIONER OF INCOME TAX VADODARA 1 Petitioner(s)
VERSUS
GUJARAT FLUOROCHEMICALS LTD. Respondent(s)
WITH
SLP(C) No. 4263/2021 (III)
SLP(C) No. 4616/2021 (III)
Date : 05-07-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Balbir Singh, ASG
Ms. Gargi Khanna Adv
Ms. Aakansha Kaul ,Adv
Mr. Kamlendra Mishra, Adv
Ms. Anil Katiyar, AOR
For Respondent(s) Ms. Vanita Bhargava, AOR
Mr. Ajay Bhargava, Adv
Ms. Shweta Kabra, Adv
UPON hearing the counsel the Court made the following
O R D E R
We have perused the application for permission to produce documents filed by the respondents in which it has been stated that the respondent has applied for full Signature Not Verified Digitally signed by and final settlement of the tax arrears for the assessment BALA PARVATHI Date: 2021.07.06 12:55:29 IST Reason: years 2010-2011 which is the subject matter of these Special Leave Petitions under the Direct Tax Vivad Se 2 Viswas Act, 2020 read with Direct Tax Vivad And Viswas Rules, 2020.
Mr. Balbir Singh, learned ASG requests permission to withdraw these Special Leave Petitions on the basis of the Interlocutory applications filed by the respondents. SLP (C) No.3904 of 2021 was also dismissed as withdrawn on 12.03.2021. The Special Leave Petitions are, accordingly, dismissed as withdrawn.
(B.Parvathi) (Beena Jolly) Court Master Court Master