Supreme Court - Daily Orders
Poompuhar Shipping Corporation Ltd vs Income Tax Officer on 29 March, 2023
CIVIL APPEAL NOS. 3149-3164 OF 2014
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 3149-3164 OF 2014
POOMPUHAR SHIPPING CORPORATION LTD Appellant(s)
VERSUS
INCOME TAX OFFICER ETC. Respondent(s)
O R D E R
Learned counsel for the appellant(s) submits that though IA No. 136461/2021 has been filed for withdrawal of the present 16 cases but now on instructions, seeks permission to withdraw only 13 out of the aforesaid 16 cases as the appellant(s) desire to pursue the remaining three.
2. Learned counsel for the respondent(s) has no objection.
3. Having regard to the aforesaid, the prayer made in IA No. 136461/2021 is allowed to the extent that 13 Civil Appeals viz. Civil Appeal Nos. 3149-3154, 3156-3159 and 3161-3163 of 2014 out of 16 Civil Appeals stand disposed Signature Not Verified of as withdrawn except Civil Appeal Nos. 3155, 3160 and Digitally signed by SONIA BHASIN Date: 2023.04.11 17:39:35 IST 3164 of 2014.
Reason:
4. IA No. 136461/2021 is allowed accordingly. 1 CIVIL APPEAL NOS. 3149-3164 OF 2014
5. The aforesaid pending three appeals be listed before the appropriate Bench after obtaining permission of the Hon’ble the Chief Justice of India.
……………………………………………. .J. [AHSANUDDIN AMANULLAH] NEW DELHI;
MARCH 29, 2023.
sb 2 CIVIL APPEAL NOS. 3149-3164 OF 2014 ITEM NO.1701 COURT NO.16 SECTION XII 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). 3149-3164/2014 POOMPUHAR SHIPPING CORPORATION LTD Appellant(s) VERSUS INCOME TAX OFFICER Respondent(s) ( IA No. 136461/2021 WITHDRAWAL OF CASE / APPLICATION) Date : 29-03-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH [IN CHAMBER] For Appellant(s) Mr. Vinayak Mehrotra, Adv.
Mr. Abhinav Mukerji, AOR For Respondent(s) Mr. Raj Bahadur Yadav, AOR Mr. Vikrant Yadav, Adv.
UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant(s) submits that though IA No. 136461/2021 has been filed for withdrawal of the present 16 cases but now on instructions, seeks permission to withdraw only 13 out of the aforesaid 16 cases as the appellant(s) desire to pursue the remaining three.
2. Learned counsel for the respondent(s) has no 3 CIVIL APPEAL NOS. 3149-3164 OF 2014 objection.
3. Having regard to the aforesaid, the prayer made in IA No. 136461/2021 is allowed to the extent that 13 Civil Appeals viz. Civil Appeal Nos. 3149-3154, 3156-3159 and 3161-3163 of 2014 out of 16 Civil Appeals stand disposed of as withdrawn except Civil Appeal Nos. 3155, 3160 and 3164 of 2014.
4. IA No. 136461/2021 is allowed accordingly.
5. The aforesaid pending three appeals be listed before the appropriate Bench after obtaining permission of the Hon’ble the Chief Justice of India.
(SONIA BHASIN) (MALEKAR NAGARAJ) COURT MASTER (SH) BRANCH OFFICER [Signed Order is placed on the file] 4