Supreme Court - Daily Orders
Commissioner Of Income Tax, Bhopal vs Dilip Suryavanshi on 17 July, 2014
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ITEM NO.10 COURT NO.4 SECTION IIIA
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(s). 15921/2014
(Arising out of impugned final judgment and order dated 19/03/2014
in ITA No. 13/2014 passed by the High Court Of M.p At Jabalpur)
COMMISSIONER OF INCOME TAX, BHOPAL Petitioner(s)
VERSUS
DILIP SURYAVANSHI Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and prayer for interim relief)
Date : 17/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. L. Nageshwara Rao, ASG
Ms. Rashmi Malhotra, Adv.
For Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioner seeks leave to withdraw this Special Leave Petition with leave to file Review Petition before the High Court. Permission is granted.
The Special Leave Petition is accordingly dismissed as Signature Not Verified withdrawn.
Digitally signed byJayant Kumar Arora Date: 2014.07.19 12:26:34 IST Reason:
Needless to say, if the Review Petition is filed before the High Court, it will be considered by the High Court in 2 accordance with law and in case, the Review Application is rejected by the High Court, it will be open to the petitioner to approach this Court even for challenging the order which has been challenged in this petition.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar