Supreme Court - Daily Orders
Bharat Petroleum Corporation Limited vs Asstt. Commissioner Of Income Tax on 23 July, 2021
Author: Krishna Murari
Bench: Krishna Murari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO. 58548 OF 2021
(Application for withdrawal of the Civil Appeal)
IN
CIVIL APPEAL NO.2791 OF 2016
BHARAT PETROLEUM CORPORATION LIMITED APPLICANT(S)/
APPELLANT(S)
VERSUS
ASSTT. COMMISSIONER OF INCOME TAX & ANR. RESPONDENT(S)
O R D E R
This is an application for withdrawal of appeal in order to avail the benefit of the Direct Tax Vivad Se Vishwas Act, 2021.
I.A. No. 58548/2021 is allowed.
The appeal stands dismissed as withdrawn.
……………………………………….J. [KRISHNA MURARI] NEW DELHI;
JULY 23, 2022
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2021.07.26
16:56:50 IST
Reason:
ITEM NO.17 Court 14 (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
Civil Appeal No(s). 2791/2016
BHARAT PETROLEUM CORPORATION LIMITED Appellant(s)
VERSUS
ASSTT. COMMISSIONER OF INCOME TAX & ANR. Respondent(s)
((I.A. No. 58548/2021 (Application for withdrawal of the Civil Appeal) is to be listed before the Hon'ble Court-in-Chamber). IA No. 58548/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 23-07-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI [IN CHAMBERS] For Appellant(s) Mr. Parijat Sinha, AOR For Respondent(s) Mrs. Alka Agarwal, Adv.
Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R I.A. No. 58548/2021 is allowed. The appeal stands dismissed as withdrawn in terms of signed order.
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)