Supreme Court - Daily Orders
Dy. Commissioner Of Income Tax I Through ... vs Lalit Kumar M Patel on 13 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).292 OF 2014
DY. COMMISSIONER OF INCOME TAX-I APPELLANT(S)
VERSUS
LALIT KUMAR M PATEL RESPONDENT(S)
O R D E R
1. Learned counsel for the appellant, on instructions issued by the Department of Revenue, Ministry of Finance vide F.No.390/Misc./116/2017-JC dated 22.08.2019, seeks permission to withdraw this appeal along with pending applications therein due to low tax effect.
2. Permission granted, subject to just exceptions.
3. The appeal and pending application(s) are dismissed as withdrawn, leaving question(s) of law open.
..................,J. (A.M. KHANWILKAR) Signature Not Verified ..................,J. Digitally signed by CHARANJEET KAUR (DINESH MAHESHWARI) Date: 2020.01.15 18:44:22 IST Reason:
NEW DELHI JANUARY 13, 2020 2 ITEM NO.41 COURT NO.7 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 292/2014 DY. COMMISSIONER OF INCOME TAX I Appellant(s) VERSUS LALIT KUMAR M PATEL Respondent(s) Date : 13-01-2020 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Mohit D. Ram, AOR Ms. Monisha Handa, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal and pending application(s) are dismissed as withdrawn in terms of the signed order.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER (Signed order is placed on the file.)