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Pr. Commissioner Of Income Tax 2 vs M/S Indusind Bank Ltd. on 6 July, 2023

Bench: B.V. Nagarathna, Prashant Kumar Mishra

     ITEM NO.39                                     COURT NO.16                          SECTION IX

                                    S U P R E M E C O U R T O F          I N D I A
                                            RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No.28856/2019

     (Arising out of impugned final judgment and order dated 22-04-2019
     in ITA No. 388/2017 passed by the High Court of Judicature at
     Bombay)

     PR. COMMISSIONER OF INCOME TAX 2                                              Petitioner(s)

                                                        VERSUS

     M/S INDUSIND BANK LTD.                                                        Respondent(s)

     Date : 06-07-2023 This petition was called on for hearing today.

     CORAM :
                               HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                               HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA

     For Petitioner(s)                    Mr. K M Natraj, A.S.G.
                                          Mr. Raj Bahadur Yadav, AOR
                                          Mr. Rupesh Kumar, Adv.
                                          Mr. Prashant Singh Ii, Adv.
                                          Mr. Gautam Bhardwaj, Adv.
                                          Mr. Shailesh Mandiyal, Adv.

     For Respondent(s)                    Mr. Pranab Kumar Mullick, AOR
                                          Mrs. Soma Mullick, Adv.
                                          Mr. Sebat Kumar Deuria, Adv.
                                          Mr. Anil Rana, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Learned counsel for the Assessee as well as learned counsel for the Revenue submitted that in view of the respondent-assessee participating in the dispute settlement scheme formulated under the Vivad se Vishwas Act, 2020 and settling the matter with the Revenue, no further consideration of the SLP be required. Signature Not Verified

Submission is placed on record.

Indu Marwah Date: 2023.07.10 14:08:22 IST Reason: Accordingly, the special leave petition is disposed of.

       (KRITIKA TIWARI)                                                         (MALEKAR NAGARAJ)
     SENIOR PERSONAL ASSISTANT                                                 COURT MASTER (NSH)