Supreme Court - Daily Orders
The Assistant Commissioner Of Income ... vs M/S Neyveli Lignite Corp. Ltd. on 4 February, 2021
Bench: Ashok Bhushan, Ajay Rastogi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6704 OF 2014
THE ASSISTANT COMMISSIONER OF INCOME TAX Appellant(s)
VERSUS
M/S NEYVELI LIGNITE CORP. LTD. Respondent(s)
WITH
CIVIL APPEAL NO. 4770 OF 2019
CIVIL APPEAL NO. 5595 OF 2019
CIVIL APPEAL NO. 5594 OF 2019
O R D E R
Heard Shri Balbir Singh, learned Additional Solicitor General, appearing on behalf of the the appellant, as also Ms. Radha Rangaswamy, learned counsel appearing for the respondent.
An application for receiving additional documents has been filed by the respondent which has been taken on record.
The respondent in his application has stated that the respondent has already filed an application in Form I under Rule 3 of the Direct Tax Vivad Se Vishwas Act, 2020, for settlement of disputed tax for Assessment Years 2001-2002, 2002-2003, 2003-2004 and 2004-2005 involved in these Signature Not Verifiedappeals. Digitally signed by Nidhi Ahuja Date: 2021.02.06 13:18:18 IST Reason: Shri Balbir Singh, learned Additional Solicitor General, submits that their application has been filed which 1 CIVIL APPEAL NO. 6704 OF 2014 etc. is under consideration.
He submits that in view of the above, the appellant may be permitted to withdraw these appeals with liberty to revive, if the settlement is not entered or the amount is not deposited by the respondent as per the settlement.
We permit the appellant to withdraw these appeals with liberty as aforesaid. Appeals are dismissed as withdrawn.
……………………………………………………………………., J. [ ASHOK BHUSHAN ] ……………………………………………………………………., J. [ AJAY RASTOGI ] New Delhi;
February 04, 2021.
2 CIVIL APPEAL NO. 6704 OF 2014 etc. ITEM NO.101 Court 7 (Video Conferencing) 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. 6704/2014 THE ASSISTANT COMMISSIONER OF INCOME TAX Appellant(s) VERSUS M/S NEYVELI LIGNITE CORP. LTD. Respondent(s) WITH C.A. No. 4770/2019 (XII) (With IA No. 71635/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) C.A. No. 5595/2019 (XII) C.A. No. 5594/2019 (XII) (With IA No. 97294/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 04-02-2021 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE AJAY RASTOGI For Appellant(s) Mr. Balbir Singh, ASG. Mr. S. A. Haseeb, Adv.
Mr. Akshay Amritanshu, Adv. Md. Akhil, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Ms. Radha Rangaswamy, AOR UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed as withdrawn in terms of the signed order.
(NIDHI AHUJA) (DIPTI KHURANA) AR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file.] 3