Bombay High Court
Income Tax vs State Bank Of India & Ors on 1 April, 2011
Author: D.K.Deshmukh
Bench: D.K.Deshmukh
IN THE SPECIAL COURT ( TRIAL OF OFFENCES RELATING
TO TRANSACTIONS IN SECURITIES) AT BOMBAY.
MISCELLANEOUS APPLICATION NO. 21 OF 2011.
Asstt. Commissioner of
Income Tax. ... Applicant.
V/s.
State Bank Of India & Ors.
ig ... Respondents.
(Called for Hg & F.D.)
Mr. Parag P. Tripathi, AddI. Solicitor General with Ms. Monisha Handa & Mr.
B.M. Chatterjee for the Applicant.
Mr. T.K. Cooper with Pratibha Mehta i/b Little & Co. for Res.1.
Mr. Ankit Rajput i/b Dave & Girish for Res.2.
Mr. R. A. Shaikh for Res. No.3/Notified Party.
Mr. G.R.Joshi i/b Mr. A.K. Tewari & Ms. S.M.Parmar for Res.
No.4/Custodian.
Mr. Anil Sant Assistant Commissioner of Income Tax Central Circle 23
Mumbai present.
Ms. Shreevardhini Parchure i/b N. Gandhi Shah & Himyatullah for National
Housing Bank.
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(2)
CORAM : : D.K.DESHMUKH,J.
Judge, Special Court DATE : 1st April 2011.
P.C. application. Leave granted.
The learned advocate for the applicant seeks leave to withdraw this Application is allowed to be withdrawn.
Accordingly application is disposed of.
Sd/-
S.R.Patil Associate.
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