Supreme Court - Daily Orders
Ace Real Estate And Developers vs Asstt. Commissioner Of Income Tax on 4 October, 2021
Author: Hima Kohli
Bench: Hima Kohli
1
ITEM NO.68 Court 2 (Video Conferencing) SECTION IX
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. 15056/2019
ACE REAL ESTATE AND DEVELOPERS Petitioner(s)
VERSUS
ASSTT. COMMISSIONER OF INCOME TAX Respondent(s)
(FOR ADMISSION and I.R. and IA No.81532/2019-CONDONATION OF DELAY
IN FILING and IA No.81537/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
IA No. 105591/2021 - APPLICATION FOR PERMISSION)
Date : 04-10-2021 These matters were called for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
[IN CHAMBERS]
For Petitioner(s) Mr. Rajesh Pathak, Adv.
Mr. Sumit Kumar, AOR
Ms. Kumari Supriya, Adv.
Mr. Abhishek Chakraborty, Adv.
Mr. Prabodha Kumar Agrawal, Adv.
Mr. Bhupendra Kumar Bhardwaj, Adv.
Mr. S. R. Setia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that he has instructions to withdraw the present petition and seeks leave to withdraw the present petition to enable the petitioner to receive refund of the Income Tax from the Signature Not Verified Digitally signed by Indu Marwah Date: 2021.10.09 department.
15:26:04 ISTReason: Leave as prayed for is granted.
The present Special Leave Petition is dismissed, as 2 withdrawn.
Pending application(s), if any, shall stand disposed of.
(SHRADDHA MISHRA) (ANITA RANI AHUJA) SR. PERSONAL ASSISTANT ASSISTANT REGISTRAR