Supreme Court - Daily Orders
M/S Ilahia Trust vs The Commissioner Of Income Tax on 7 November, 2022
Bench: D.Y. Chandrachud, Hima Kohli
ITEM NO.4 COURT NO.2 SECTION XI-A
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.7428/2022
(Arising out of impugned final judgment and order dated 15-11-2021
in ITA No.18/2019 passed by the High Court of Kerala at Ernakulam)
M/S ILAHIA TRUST Petitioner(s)
VERSUS
THE COMMISSIONER OF INCOME TAX Respondent(s)
Date : 07-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. E.M.S. Anam, AOR
Mr. M.S. Vishnu Shanker, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Counsel for the petitioner seeks permission of the Court to withdraw the Writ Petition.
2 The Petition is dismissed as withdrawn.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2022.11.07 18:57:03 IST Reason: