Supreme Court - Daily Orders
M/S Punit Construction Company vs Commissioner Of Income Tax-25 And Anr on 4 January, 2021
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5900 OF 2015
M/S PUNIT CONSTRUCTION COMPANY Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX AND ANR. Respondent(s)
O R D E R
Heard Mr. Rohit Amit Sthalekar, learned counsel for the appellant. He submits that the appellant does not wish to pursue this matter.
In view of the said submission, the Appeal is disposed of as not pressed.
.......................... J. (HRISHIKESH ROY) New Delhi;
January 04, 2021.
Signature Not Verified Digitally signed by R Natarajan Date: 2021.01.05 16:37:32 IST Reason: ITEM NO.5 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 IA 122946/2020,122948/2020 in Civil Appeal No(s). 5900/2015 M/S PUNIT CONSTRUCTION COMPANY Appellant(s) VERSUS COMMISSIONER OF INCOME TAX-25 AND ANR Respondent(s)
(ONLY I.A. NOS. 122946 AND 122948 OF 2020 (APPLICATION FOR WITHDRAWAL OF APPLICATION AND EXEMPTION FROM FILING AFFIDAVIT) TO BE LISTED) Date : 04-01-2021 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY [IN CHAMBER] For Appellant(s) Mr. Rohit Amit Sthalekar, Adv.
Mr. T. Mahipal, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Appeal is disposed of as not pressed in terms of the signed order.
Pending applications, if any, stand disposed of. (R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed order is placed on the file)