Supreme Court - Daily Orders
Nova Promoters And Finlease Pvt Ltd. vs Commissioner Of Income Tax on 10 August, 2021
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3089 of 2015
NEELKANTH ISPAT UDYOG PVT. LTD. APPELLANT
VERSUS
COMMISSIONER OF INCOME TAX-III
NEW DELHI RESPONDENT
O R D E R
Interlocutory Application No. 68834 of 2021 is an application for withdrawal of the appeal in light of the Direct Tax Vivad se Vishwas Act, 2020. Application is allowed.
Consequently, Appeal stands dismissed as withdrawn.
………………………………………….J (S. RAVINDRA BHAT) NEW DELHI AUGUST 10, 2021 Signature Not Verified Digitally signed by Neelam Gulati Date: 2021.08.12 16:51:49 IST Reason: ITEM NO.10 Court 12 (Video Conferencing) SECTION XIV-A 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. 195/2015 NOVA PROMOTERS AND FINLEASE PVT LTD. Appellant(s) VERSUS COMMISSIONER OF INCOME TAX Respondent(s) (Application for withdrawal of case to be listed in C.A. No. 3089 of 2015 ) WITH C.A. No. 3089/2015 (XIV-A) (IA No. 68834/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 10-08-2021 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT [IN CHAMBER] For Appellant(s) Mrs. Rani Chhabra, AOR Mr. K. Sampath, Adv.
Mr. V. Rajkumar, Adv.
Ms. Shefali Mitra, Adv.
Mr. Ish Karan Singh Chhabra, Adv. Ms. Kavita Jha, AOR For Respondent(s) Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R CIVIL APPEAL No. 3089/2015 IA No. 68834/2021 is allowed.
Appeal stands dismissed as withdrawn in terms of the signed order.
(POOJA SHARMA) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file.)