Supreme Court - Daily Orders
The Peerless General Finance And ... vs The Commissioner Of Income Tax ... on 11 July, 2019
Bench: Rohinton Fali Nariman, Sanjiv Khanna, Surya Kant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5907 OF 2015
THE PEERLESS GENERAL FINANCE AND INVESTMENT CO. LTD. Appellant(s)
VERSUS
THE COMMISSIONER OF INCOME TAX KOLKATA-1 Respondent(s)
WITH
CIVIL APPEAL NO. 5908 OF 2015
O R D E R
Heard the learned Senior Counsel appearing for the parties.
Since the issue has now become academic, these appeals are allowed to be withdrawn.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (SANJIV KHANNA) .......................... J. (SURYA KANT) New Delhi;
July 11 2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.07.17 17:09:45 IST Reason: ITEM NO.105 COURT NO.5 SECTION XVI 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). 5907/2015 THE PEERLESS GENERAL FINANCE AND INVESTMENT CO. LTD.Appellant(s) VERSUS THE COMMISSIONER OF INCOME TAX KOLKATA-1 Respondent(s) WITH C.A. No. 5908/2015 (XVI) Date : 11-07-2019 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE SURYA KANT For Appellant(s) Mr. S. Ganesh, Sr. Adv.
Mr. Abhijit Chatterjee, Sr. Adv. Mr. S. Sukumaran, Adv.
Mr. Anand Sukumar, Adv.
Mr. Bhupesh Kumar Pathak, Adv. Ms. Meera Mathur, AOR For Respondent(s) Mr. Arijit Prasad, Sr. Adv.
Mr. S.A. Haseeb, Adv.
Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R These appeals are allowed to be withdrawn in terms of the signed order.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)