Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 2 vs M/S. State Bank Of India (Earlier State ... on 16 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.23 COURT NO.7 SECTION XV
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). 35311/2017
(Arising out of impugned final judgment and order dated 30-11-2016
in DBITA No. 36/2000 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
PR. COMMISSIONER OF INCOME TAX 2 Petitioner(s)
VERSUS
M/S. STATE BANK OF INDIA Respondent(s)
Date : 16-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Tarun Gupta, AOR
Mr. Abhshek Sharma, Adv.
Mr. Shiv Goyal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, on instructions issued by the Department of Revenue, Ministry of Finance vide F.No.390/Misc./116/2017-JC dated 22.08.2019, seeks permission to withdraw this special leave petition along with pending applications therein due to low tax effect. Permission granted, subject to just exceptions. The special leave petition and pending Signature Not Verified applications are dismissed as withdrawn, leaving Digitally signed by CHARANJEET KAUR Date: 2020.01.18 10:50:15 IST Reason: question(s) of law open.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER