Supreme Court - Daily Orders
Aman Khera & Etc. Etc. vs Commissioner Of Income Tax - Ix, & Etc. ... on 4 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.25 COURT NO.8 SECTION IIIA
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).
24674-24678/2016
(Arising out of impugned final judgment and order dated 03/08/2016
in ITA No. 19/2015, in ITA No. 21/2015, in ITA No. 326/2015, in ITA
No. 476/2014 & in ITA No. 653/2012 passed by the High Court of
Delhi at New Delhi)
AMAN KHERA ETC. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX - IX, ETC. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 04/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Rohit Sharma, Adv.
Mr. S.K. Sharma, Adv.
Mr. Rounak Nayak, Adv.
For Kumar Dushyant Singh,AOR.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners prays to withdraw the special leave petitions and states that the petitioner had paid some tax in the subsequent years which now should become refundable and he would be moving an appropriate application for refund thereof. If permissible in law, the petitioner can do so.
Insofar as this Court is concerned, nothing is observed on the merits of the aforesaid submissions.
As prayed for, the special leave petitions are dismissed as withdrawn.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2017.01.07 12:31:40 IST Reason: (SWETA DHYANI) (MALA KUMARI SHARMA)
SR.P.A COURT MASTER