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Commissioner Of Income Tax Tds And Anr. vs The Official Assignee High Court Madras on 15 January, 2020

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.33                               COURT NO.7                  SECTION XII

                                  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).      6419-6423/2017

     (Arising out of impugned final judgment and order dated 20-04-2016
     in OSA No. 91/2016 20-04-2016 in OSA No. 92/2016 20-04-2016 in OSA
     No. 93/2016 20-04-2016 in CMP No. 5569/2016 20-04-2016 in CMP No.
     5570/2016 passed by the High Court Of Judicature At Madras)

     COMMISSIONER OF INCOME TAX-TDS AND ANR.                               Petitioner(s)
                                     VERSUS
     THE OFFICIAL ASSIGNEE,
     HIGH COURT, MADRAS & ANR.                                              Respondent(s)

     Date : 15-01-2020 These petitions were called on for hearing today.

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

     For Petitioner(s)                Mr. Arijit Prasad, Sr. Adv.
                                      Mr. Syed Abdul Haseeb, Adv
                                      Mrs. Anil Katiyar, AOR

     For Respondent(s)                Mr.    Senthil Jagadeesan, AOR
                                      Ms.    Sonakshi Malhan, Adv
                                      Ms.    Suriti Chowdhary, Adv.
                                      Ms.    Mrinal Kanwar, Adv.

                                      Mr. Aravindh S., AOR

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Learned counsel for the petitioner(s), 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 these special leave petition(s) along with pending applications therein due to low tax effect.

Permission granted, subject to just exceptions.

applications are dismissed as withdrawn, leaving question(s) Digitally signed by CHARANJEET KAUR Date: 2020.01.18 10:36:16 IST Reason: of law open.

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