Supreme Court - Daily Orders
Principal Commissioner Of Income ... vs Dwarka Prasad Aggarwal on 12 May, 2022
Author: Aniruddha Bose
Bench: Aniruddha Bose
ITEM NO.1707 COURT NO.13 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Leave to Appeal (C) No.29461/2018
PRINCIPAL COMMISSIONER OF INCOME TAX(CENTRAL)2 Petitioner(s)
VERSUS
DWARKA PRASAD AGGARWAL Respondent(s)
(IA No138791/2021 -. WITHDRAWAL OF CASE / APPLICATION)
WITH
SLP(C) No. 30484/2018 (XIV)
(FOR
FOR WITHDRAWAL OF CASE / APPLICATION ON IA 138799/2021
IA No. 138799/2021 - WITHDRAWAL OF CASE / APPLICATION)
SLP(C) No. 29462/2018 (XIV)
(FOR
FOR WITHDRAWAL OF CASE / APPLICATION ON IA 138114/2021
IA No. 138114/2021 - WITHDRAWAL OF CASE / APPLICATION)
SLP(C) No. 3901/2019 (XIV)
( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 138107/2021
IA No. 138107/2021 - WITHDRAWAL OF CASE / APPLICATION)
Date : 12-05-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE
[IN CHAMBER]
For Petitioner(s) Mr. Ashok Kumar, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s) Mr. Amrendra Kumar Mehta, AOR
UPON hearing the counsel the Court made the following
O R D E R
IA No.138791/2021 in SLP(C) No.29461/2018, IA No.138799/2021 in SLP(C) No.30484/2018, IA No.138114/2021 in SLP(C) No. 29462/2018 & IA No. 138107/2021 in SLP(C) No.3901/2019 Signature Not Verified Digitally signed by SWETA BALODI Learned advocate appearing for the applicants/petitioners Date: 2022.05.14 12:50:02 IST Reason: submits that he has instructions not to proceed with the special leave petitions any further as the tax effect involved is below the threshold limit.
The applications stand allowed accordingly. The special leave petitions are accordingly dismissed as withdrawn.
Pending application (s), if any, shall also stand disposed of.
(ARUSHI SUNEJA) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)