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Income Tax Settlement Commission vs Agson Global Pvt Ltd on 23 November, 2022

Bench: B.R. Gavai, Vikram Nath

     ITEM NO.6                               COURT NO.9                    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).     3541/2017

     (Arising out of impugned final judgment and order dated 06-01-2016
     in WPC No. 2927/2013 passed by the High Court Of Delhi At New
     Delhi)

     INCOME TAX SETTLEMENT COMMISSION & ORS.                                 Petitioner(s)

                                                     VERSUS
     AGSON GLOBAL PVT LTD & ORS.                                             Respondent(s)
     (IA No. 1/2017 - CONDONATION OF DELAY IN FILING)

     Date : 23-11-2022 These matters were called on for hearing today.
     CORAM :
                             HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE VIKRAM NATH
     For Petitioner(s)                  Mr. N. Venkatraman, Ld. ASG
                                        Mr. V. Chandrashekhra Barathi, Adv.
                                        Mr. Prashant Singh, Adv.
                                        Mr. Rupesh Kumar, Adv.
                                        Mr. Annirudh Sharma, Adv.
                                        Mr. T.S. Sabarish, Adv.
                                        Mr. Raj Bahadur Yadav, AOR

     For Respondent(s)                  Ms. Minakshi Arora, Sr. Adv.
                                        Mr. Ankit Anandraj Shah, AOR
                                        Mr. Abhimanyu Singh, Adv.
                                        Ms. Bhoomija Verma, Adv.
                                        Mr. Vivek Beniwal, Adv.
                                        Mr. Avineesh Upadhyaya, Adv.
                                        Mr. Karan Shankar Mani, Adv.
                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

On account of abolition of Income Tax Settlement Commission, nothing survives for adjudication in this matter. Hence, this special leave petition is disposed of accordingly.

Date: 2022.11.24 Pending application(s), if any, stand(s) disposed of.

     (DEEPAK SINGH)                                                       (ANJU KAPOOR)
     COURT MASTER (SH)                                                    COURT MASTER (NSH)