Supreme Court - Daily Orders
Megatrends Inc vs Commissioner Of Income Tax, Chennai on 29 July, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.45 COURT NO.10 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 19815/2016
(Arising out of impugned final judgment and order dated 25/04/2016
in WA No. 276/2016 passed by the High Court of Madras)
MEGATRENDS INC Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, CHENNAI AND ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 29/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. P.B.Suresh, Adv.
Ms. TCA Sangeeta, Adv.
Mr. Vipin Nair,Adv.
Mr. Udayaditya Banerjee, Adv.
Mr. Tishampati Sen, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner seeks permission to withdraw the special leave petition with liberty to approach the High Court for appropriate relief.
Permission is granted with the above liberty. Accordingly, the special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.08.01 16:32:57 IST Reason: (Rajni Mukhi) (Renu Diwan)
SR. P.A. COURT MASTER