Supreme Court - Daily Orders
M/S Maini Precision Products Pvt. Ltd. vs The Joint Commissioner Of Income Tax ... on 25 March, 2021
Author: Vineet Saran
Bench: Vineet Saran
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO. 32248 OF 2021
IN
CIVIL APPEAL NO. 740 OF 2013
M/s. RESONANCE LABORATORIES PRIVATE LIMITED Appellant(s)
VERSUS
THE COMMISSIONER OF INCOME TAX,
CENTRAL CIRCLE & ANR. Respondent(s)
WITH
I.A No. 32250/2021 in C.A. No. 743/2013, I.A No. 32267/2021 in
C.A. No. 742/2013 & I.A No. 32252/2021 in C.A. No. 741/2013
O R D E R
Learned counsel for the appellant has filed applications seeking withdrawal of the civil appeals as the appellant desires to avail the benefit of “Direct Tax Vivad Se Vishwas Act, 2020”.
The applications are allowed.
Accordingly, the civil appeals are dismissed as withdrawn.
……………………………………………………………………,J. (VINEET SARAN) New Delhi;
March 25, 2021.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2021.03.27 12:49:43 IST Reason: 2 ITEM NO.6 Court 9 (Video Conferencing) SECTION IV-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(s). 8951-8955/2012 M/S MAINI PRECISION PRODUCTS PVT. LTD. Appellant(s) VERSUS THE JOINT COMMISSIONER OF INCOME TAX BANGALORE Respondent(s)
(Applications for withdrawal in civil appeal nos. 740, 741, 742 and 743 of 2013 only to be listed before the Hon'ble Judge-in- Chamber. ) WITH C.A. No. 740/2013 (IV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 32248/2021 IA No. 32248/2021 - WITHDRAWAL OF CASE / APPLICATION) C.A. No. 743/2013 (IV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 32250/2021 IA No. 32250/2021 - WITHDRAWAL OF CASE / APPLICATION) C.A. No. 742/2013 (IV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 32267/2021 IA No. 32267/2021 - WITHDRAWAL OF CASE / APPLICATION) C.A. No. 741/2013 (IV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 32252/2021 IA No. 32252/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 25-03-2021 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN [IN CHAMBER] For Appellant(s) Mr. K. V. Mohan, AOR Mr. r.K. Raghavan, Adv.
Mr. K.V. Balakrishnan, Adv.
For Respondent(s) Mr. Vikas Bansal, Adv.
Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant has filed applications seeking withdrawal of the civil appeals as the appellant desires to 3 avail the benefit of “Direct Tax Vivad Se Vishwas Act, 2020”.
The applications are allowed.
Accordingly, the civil appeals are dismissed as withdrawn.
(GULSHAN KUMAR ARORA) (R.S. NARAYANAN)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)