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Pr Commissioner Of Income Tax vs Nitrex Chemicals India Ltd. on 22 January, 2020

Bench: A.M. Khanwilkar, Hemant Gupta, Dinesh Maheshwari

     ITEM NO.12                                COURT NO.7                     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).    15255/2017

     (Arising out of impugned final judgment and order dated 23-08-2016
     in ITA No. 319/2016 passed by the High Court Of Delhi At New Delhi)

     PR COMMISSIONER OF INCOME TAX                                             Petitioner(s)
                                                        VERSUS

     NITREX CHEMICALS INDIA LTD.                                               Respondent(s)

     Date : 22-01-2020 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE MR. JUSTICE HEMANT GUPTA
                            HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)                   Mr. Arijit Prasad, Sr. Adv.
                                         Mr. Syed Abdul Haseeb, Adv
                                         Mr. Om Prakash Shukla, Adv.
                                         Mrs. Anil Katiyar, AOR
                                         Mr. B.V. Balaram Das, AOR

     For Respondent(s)                   Mr. Venketesh Chaurasia, Adv.
                                         Mr. Jay Kishor Singh, AOR

                           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. The special leave petition and pending applications are dismissed as withdrawn, leaving Signature Not Verified Digitally signed by CHARANJEET KAUR question(s) of law open.

                             (NEETU KHAJURIA)                              (VIDYA NEGI)
                               COURT MASTER                                COURT MASTER