Supreme Court - Daily Orders
The Pr Commissioner Of Income Tax vs Shri Vikas Oberoi on 6 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.48 COURT NO.7 SECTION IX
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)......CC No(s).
5755/2017
(Arising out of impugned final judgment and order dated 08-06-2016
in ITA No. 84/2014 passed by the High Court Of Judicature At
Bombay)
THE PR COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
SHRI VIKAS OBEROI Respondent(s)
Date : 06-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Vikramjit Banerjee, ASG
Mr. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, 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 Special Leave Petition along with pending applications therein due to low tax effect.
Permission granted, subject to just exceptions.
Signature Not Verified Digitally signed by DEEPAK SINGHThe special leave petition and pending applications Date: 2020.01.06 17:38:01 IST are dismissed as withdrawn, leaving question of law open. Reason:
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)