Supreme Court - Daily Orders
M/S Alstom T And D India Limited Thr. Mr. ... vs Dy. Comm. Of Income Tax, Chennai on 25 February, 2021
Author: A.S. Bopanna
Bench: A.S. Bopanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 25-26 OF 2013
M/S ALSTOM T & D INDIA LIMITED …......APPELLANT
VERSUS
DEPUTY COMMISSIONER OF INCOME ....RESPONDENTS
TAX, CHENNAI ETC.
ORDER
The I.A. No. 19446 of 2021 filed for withdrawal of the Civil Appeal Nos. 25-26 of 2013, is allowed.
The Civil Appeals are disposed of as withdrawn, as per the reasons stated in the application. Liberty is granted to re-approach this Court, if need arises in future.
.............................................J. (A.S. BOPANNA) NEW DELHI;
FEBRUARY 25, 2021
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2021.03.02
15:05:43 IST
Reason:
ITEM NO.4 Court 14 (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
Civil Appeal Nos. 25-26/2013
M/S ALSTOM T AND D INDIA LIMITED Appellant
VERSUS
DY. COMM. OF INCOME TAX, CHENNAI ETC. Respondents
IA No. 19446/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 25-02-2021 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA [IN CHAMBER] For Appellant(s) Ms. Kavita Jha, AOR Mr. Anant Mann, Adv.
Ms. Devika Jain, Adv.
For Respondent(s) Ms. Sunita Sharma, Adv.
Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R The Civil Appeals are disposed of as withdrawn, in terms of the signed order.
(MANISH ISSRANI) (RENU BALA GAMBHIR) COURT MASTER(SH) COURT MASTER(NSH) (SIGNED ORDER IS PLACED ON THE FILE)