Supreme Court - Daily Orders
C.I.T., Ahmedabad vs Gujarat Ambuja Exports Ltd. on 1 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9045 OF 2017
COMMISSIONER OF INCOME TAX, AHMEDABAD Appellant(s)
VERSUS
GUJARAT AMBUJA EXPORTS LTD. Respondent(s)
O R D E R
Learned counsel for the appellant, on instructions, in terms of Circular dated 22.8.2019 bearing No. F. No. 390/Misc./116/2017-JC issued by the Department of Revenue, Ministry of Finance, seeks permission to withdraw this appeal along with pending applications therein due to low tax effect.
Permission granted, subject to just exceptions. The appeal and pending applications are dismissed as withdrawn, leaving question of law open.
…...................J (A.M. KHANWILKAR) Signature Not Verified Digitally signed by DEEPAK SINGH …...................J Date: 2019.10.14 15:38:26 IST Reason: (DINESH MAHESHWARI) New Delhi October 01, 2019 ITEM NO.106 COURT NO.8 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). 9045/2017 C.I.T., AHMEDABAD Appellant(s) VERSUS GUJARAT AMBUJA EXPORTS LTD. Respondent(s) ([ AT TOP ] ) Date : 01-10-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Sanjay Jain, ASG Mr. Arijit Prasad, Sr. Adv. Ms. Gargi Khurana, Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Tushar Hemani, Sr. Adv. Ms. Anushree Prashit Kapadia, AOR Ms. Runashree Saika, Adv. Ms. Sonakshi, Adv.
UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed as withdrawn in terms of the signed order.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file]