Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Vadodara ... vs M/S Rsa Digi Prints on 14 December, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.6 COURT NO.6 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).9940/2018
(Arising out of impugned final judgment and order dated 06-09-2017
in TA No.469/2017 passed by the High Court of Gujarat at Ahmedabad)
PR. COMMISSIONER OF INCOME TAX VADODARA 1 PETITIONER(S)
VERSUS
M/S RSA DIGI PRINTS RESPONDENT(S)
(IA No.44554/2018-CONDONATION OF DELAY IN FILING and IA
No.44555/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 14-12-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s)
Mr.Guru Krishna Kumar, Sr.Adv.
Mrs.N.Annapoorani, Adv.
Mr.Manish Pushkarna, Adv.
Mrs.Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioner seeks permission of this court to withdraw the special leave petition in the light of the Circular No.3/2018 dated 11th July, 2018 issued by the Government of India, Ministry of Finance, Department of Revenue, Central Board Direct Taxes.
Prayer accepted.
The special leave petition is accordingly dismissed as withdrawn.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.12.17 11:12:08 IST Reason: (Ashok Raj Singh) (Chander Bala) Court Master Court Master