Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Shanghai Electric Group Co Ltd on 7 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.53 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). 23563/2019
(Arising out of impugned final judgment and order dated 18-12-2018
in ITA No. 1464/2018 passed by the High Court Of Delhi At New
Delhi)
THE COMMISSIONER OF INCOME TAX,
INTERNATIONAL TAXATION-3 Petitioner(s)
VERSUS
SHANGHAI ELECTRIC GROUP CO LTD Respondent(s)
Date : 07-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv.
Mr. Siddhartha Sinha, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Amit Shrivastava, Adv.
Mr. Harpreet Singh Ajmani, Adv.
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 The special leave petition and pending applications Signature Not Verified are dismissed as withdrawn, leaving question(s) of law Digitally signed by CHARANJEET KAUR Date: 2020.01.07 17:24:42 IST open.
Reason: (NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER