Supreme Court - Daily Orders
Ajay Kumar Gupta vs Commissioner Of Income Tax on 21 November, 2022
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.1720 COURT NO.13 SECTION XIV
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) No(s). 27478-27479/2019
AJAY KUMAR GUPTA Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
(IA No. 74789/2022 - WITHDRAWAL OF CASE / APPLICATION)
Date : 21-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
[IN CHAMBERS]
For Petitioner(s) Mr. Sanjeev Rajpal, Adv.
Ms. Manjeet Chawla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw this petition.
Permission granted.
Accordingly, I. A. No. 74789 of 2022 is allowed and the petitions seeking special leave to appeal stand dismissed as withdrawn.
(SNEHA DAS) (MONIKA DEY)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
SNEHA DAS
Date: 2022.11.24
10:36:30 IST
Reason: