Supreme Court - Daily Orders
Nova Promoters And Finlease Pvt Ltd. vs Commissioner Of Income Tax on 13 April, 2021
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. No. 15794 of 2019
IN
CIVIL APPEAL NO. 207 of 2015
WITH
I.A. No. 19622 of 2021
IN
CIVIL APPEAL Nos. 202-203 of 2015
WITH
I.A. No. 22164 of 2021
IN
CIVIL APPEAL No. 198 OF 2015
WITH
I.A. No. 19626 of 2021
IN
CIVIL APPEAL No. 197 OF 2015
WITH
I.A. No. 35942 of 2021
IN
CIVIL APPEAL No. 196 OF 2015
GLOBUS SECURITIES & FINANCE PVT. LTD. Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX-IV, WARD 12(2) Respondent(s)
O R D E R
Signature Not Verified The learned counsel for the applicant-appellant(s) states
Digitally signed by
NEETU KHAJURIA
that the applicant wishes to withdraw the Civil Appeal Nos. 207 of Date: 2021.04.17 11:48:42 IST Reason: 2015, 202-203 of 2015, 198 of 2015, 197 of 2015 and 196 of 2015.
2In this connection, the appellant(s) have filed I.A. No. 15794 of 2019, I.A. No. 19622 of 2021, I.A. No. 22164 of 2021, I.A. No. 19626 of 2021 and I.A. No. 35942 of 2021 to withdraw the above-mentioned Civil Appeals.
The applications are allowed.
In view of the submissions made by the learned counsel(s) for the appellant(s) in the above-mentioned Interlocutory Applications, Civil Appeal No. 207 of 2015, Civil Appeal Nos. 202-203 of 2015, Civil Appeal No. 198 of 2015, Civil Appeal No. 197 of 2015 and Civil Appeal No. 196 of 2015, are dismissed as withdrawn.
…................... J.
(S. Ravindra Bhat)
New Delhi
April 13, 2021
3
ITEM NO.23 Court 12 (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(s). 195/2015
NOVA PROMOTERS AND FINLEASE PVT LTD. Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
(Application for withdrawal of case to be listed in C.A. No. 196, 197, 198, 202-203, 207 of 2015. ) WITH C.A. No. 207/2015 (XIV-A) IA No. 15794/2019 - WITHDRAWAL OF CASE / APPLICATION) C.A. No. 202-203/2015 (XIV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 19622/2021 IA No. 19622/2021 - WITHDRAWAL OF CASE / APPLICATION) C.A. No. 198/2015 (XIV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 22164/2021 IA No. 22164/2021 - WITHDRAWAL OF CASE / APPLICATION) C.A. No. 197/2015 (XIV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 19626/2021 IA No. 19626/2021 - WITHDRAWAL OF CASE / APPLICATION) C.A. No. 196/2015 (XIV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 35942/2021 IA No. 35942/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 13-04-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT [IN CHAMBER] For Appellant(s) Mr. Kamal Mohan Gupta, AOR Ms. Kavita Jha, AOR Mr. Anant Mann, Adv.
Ms. Devika Jain, Adv.
Mr. Ambhoj Kumar Sinha, AOR For Respondent(s) Ms. Purnima Bhat, Adv.
Mrs. Anil Katiyar, AOR 4 UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the Civil Appeals are dismissed as withdrawn.
(MANISH ISSRANI) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)