Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax 10 ... vs M/S Orchid Industries Pvt. Ltd. on 23 January, 2020
Bench: A.M. Khanwilkar, Hemant Gupta, Dinesh Maheshwari
ITEM NO.20 COURT NO.7 SECTION IX
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). 8679/2018
(Arising out of impugned final judgment and order dated 05-07-2017
in ITA No. 1433/2014 passed by the High Court Of Judicature At
Bombay)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S ORCHID INDUSTRIES PVT. LTD. Respondent(s)
Date : 23-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv
Mrs. Anil Katiyar, AOR
Mr. B.V. Balaram Das, AOR
For Respondent(s) Mr. Rashmikumar Manilal Vithlani, AOR
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 The special leave petition and pending applications are dismissed as withdrawn, leaving Signature Not Verified Digitally signed by CHARANJEET KAUR question(s) of law open.
Date: 2020.01.23 14:26:14 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER