Supreme Court - Daily Orders
Gkw Limited vs C.I.T Wb Iv on 16 March, 2022
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4931 OF 2012
GKW LIMITED Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX WBIV Respondent(s)
O R D E R
Mr. Himanshu Mehta, learned counsel, submits that the appellant is opting to avail the facility of the Direct Tax Vivad se Vishwas Act, 2020, and, accordingly, seeks leave to withdraw the appeal.
In view of such submission, the appeal stands disposed of as not pressed.
…………………………………………………………., J. [ HRISHIKESH ROY ] New Delhi;
March 16, 2022.
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2022.03.16 17:29:51 IST Reason: ITEM NO.1703 Court 10 (Video Conferencing) SECTION XVI 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. 4931/2012 GKW LIMITED Appellant(s) VERSUS COMMISSIONER OF INCOME TAX WB IV Respondent(s)
(Only Civil Appeal No. 4931 of 2012 to be listed before the Hon'ble Judge-in-Chamber) (IA No. 60808/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 16-03-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY [IN CHAMBER] For Appellant(s) Mr. Himanshu Mehta, Adv. Mr. Ujjwal A. Rana, Adv. M/s. Gagrat and Co, AOR For Respondent(s) Mr. C. K. Sharma, Adv.
Mr. Raj Bahadur Yadav, AOR UPON hearing the counsel the Court made the following O R D E R The appeal stands disposed of as not pressed in terms of the signed order.
Pending application stands disposed of.
(NIDHI AHUJA) (RENU KAPOOR) AR-cum-PS BRANCH OFFICER [Signed order is placed on the file.]