Supreme Court - Daily Orders
Rajiv Dass vs Dy. Commissioner Of Income Tax Osd on 8 March, 2021
Author: Krishna Murari
Bench: Krishna Murari
1
ITEM NO.60 Court 11 (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
IA 9662/2021, in Petition(s) for Special Leave to Appeal (C)
No(s).18607/2019
RAJIV DASS Petitioner(s)
VERSUS
DY. COMMISSIONER OF INCOME TAX OSD,NEW DELHI Respondent(s)
(IA No. 9662/2021 - WITHDRAWAL OF CASE / APPLICATION)
WITH
SLP(C) No. 18022/2019 (XIV)
IA No. 9657/2021 - WITHDRAWAL OF CASE / APPLICATION)
Date : 08-03-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
[IN CHAMBER]
For Petitioner(s) Mr. Sachit Jolly,Adv.
Mr. Siddharth Joshi,Adv.
Ms. B.Vijayalakshmi Menon, AOR
For Respondent(s) Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
IA No.9662/2021 and IA No.9657/2021 – These applications are filed by the learned counsel for the petitioner(s) for withdrawal of Special Leave Petitions with the following prayer:
(a) Allow withdrawal of Special Leave Petition© No.18607 of 2019 with liberty to revive the said Signature Not Verified Special Leave Petition, in case fair and equitable Digitally signed by BALA PARVATHI Date: 2021.03.13 10:16:34 IST Reason: settlement cannot be reached in terms of the application/declaration by the Petitioner under the 2 Vivad se Vishwas Act read with the Vivad se Vishwas Rules or that the application/declaration made thereunder, by the petitioner, is cancelled or withdrawn, in whole or in part.
The learned counsel for the respondent has no objection for prayer being granted.
The Special Leave Petitions are accordingly dismissed as withdrawn with liberty to revive the said Special Leave Petitions under the Direct Tax Vivad Se Vishwas Scheme under the Vivad Se Vishwas Act, 2020.
(B.Parvathi) (Renu Bala Gambhir) Court Master Court Master