Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs M/S Ram Krishnan Kulwant Rai Holdings ... on 29 October, 2021
Bench: R. Subhash Reddy, Hrishikesh Roy
ITEM NO.38 Court 12 (Video Conferencing) SECTION XII
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. 14040/2020
(Arising out of impugned final judgment and order dated 16-07-2019
in TCA No. 391/2019 passed by the High Court of Judicature at
Madras)
THE PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL 2 Petitioner(s)
VERSUS
M/S RAM KRISHNAN KULWANT RAI HOLDINGS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 29-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Balbir Singh ASG
Ms Seema Bengani. Adv.
Mr. Jitin Singhal Adv.
Md. Akhil Adv.
Ms.Shraddha Deshmukh Adv
Mr. Raj Bahadur AOR
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. K.Parameshwar, AOR
Mr. R Sivaraman, Adv.
Ms. A. Sregurupriya, Adv.
Mr. Prasad Hegde, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated that the respondent has already availed the benefit under the scheme i.e. Vivad se vishwas.
In view of the same, no further order is required. Accordingly, the special leave petition is disposed of. Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2021.10.30 14:08:32 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) BRANCH OFFICER