Supreme Court - Daily Orders
Angika Development Society vs Asst. Director Of Income Tax ... on 22 February, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
ITEM NO.8 Court 3 (Video Conferencing) SECTION XIV
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). 4291/2020
(Arising out of impugned final judgment and order dated 18-10-2019
in ITA No. 897/2019 passed by the High Court Of Delhi At New Delhi)
ANGIKA DEVELOPMENT SOCIETY Petitioner(s)
VERSUS
ASST. DIRECTOR OF INCOME TAX (EXEMPTION)
INV. CIRCLE I NEW DELHI Respondent(s)
(FOR ADMISSION and I.R.)
Date : 22-02-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Shashank Singh, Adv.
Mr. Arjun Minocha, Adv.
Mr. Samar Vijay Singh, AOR
For Respondent(s) Mr. Jayant K. Sud, ASG
Mr. Divyansh H. Rathi, Adv.
Mr. Bhuvan Mishra, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
By way of I.A.No. 24562 of 2021, the learned counsel for the petitioner seeks leave to withdraw this Special Leave Petition.
The application is allowed.
The Special Leave Petition is, accordingly, dismissed as withdrawn.
Signature Not Verified (JAYANT KUMAR ARORA) Digitally signed by Jayant Kumar Arora Date: 2021.02.22 (NISHA TRIPATHI) COURT MASTER 16:51:04 IST Reason: BRANCH OFFICER