Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs Ppc Business And Products Pvt. Ltd. on 8 April, 2021
Author: Surya Kant
Bench: Surya Kant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.777/2018
PR. COMMISSIONER OF INCOME TAX Appellant(s)
VERSUS
PPC BUSINESS AND PRODUCTS PVT. LTD. Respondent(s)
O R D E R
Ms. Sunita Rani Singh, learned counsel appearing on behalf of the appellant states that in view of the lower tax effect, the appellant is contemplating to file a formal application for withdrawal of this appeal.
However, as orally prayed for by her, the appeal is dismissed as withdrawn.
...................J. [SURYA KANT] NEW DELHI;
08TH APRIL, 2021
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2021.04.12
15:58:48 IST
Reason:
ITEM NO.20 Court 13 (Video Conferencing) SECTION XIV-A
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.777/2018
PR. COMMISSIONER OF INCOME TAX Appellant(s)
VERSUS
PPC BUSINESS AND PRODUCTS PVT. LTD. Respondent(s)
Date : 08-04-2021 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SURYA KANT [IN CHAMBERS] For Appellant(s) Ms. Sunita Rani Singh, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Ms. Sunita Rani Singh, learned counsel appearing on behalf of the appellant states that in view of the lower tax effect, the appellant is contemplating to file a formal application for withdrawal of this appeal.
However, as orally prayed for by her, the appeal is dismissed as withdrawn.
(RASHMI DHYANI) (ANITA RANI AHUJA) COURT MASTER ASSISTANT REGISTRAR (signed order is placed on the file)