Supreme Court - Daily Orders
Itd- Itd Cem Jv vs Commissioner Of Trade And Taxes Vyapar ... on 5 May, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.36 COURT NO.3 SECTION III
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).
14202-14203/2017
(Arising out of impugned final judgment and order dated 18/04/2017
in CMP No. 14557/2017 18/04/2017 in WPC No. 2703/2017 passed by the
High Court Of Delhi At New Delhi)
ITD- ITD CEM JV Petitioner(s)
VERSUS
COMMISSIONER OF TRADE AND TAXES
VYAPAR BHAWAN I.P. ESTATE, NEW DELHI Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 05/05/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. S.K. Bagaria, Sr. Adv.
Mr. Rajesh Jain, Adv.
Mr. Viraj Tiwari, Adv.
Mr. Rajesh Kumar, Adv.
Mr. R.K. Srivastava, Adv.
Mr. Ajeet, Adv.
Mr. V.K. Jain, Adv.
For Respondent(s) Ms. Pinky Anand, ASG
Ms. Nisha Bagchi, Adv.
Mr. Merusagar Samantary, Adv.
Ms. A. Mehra, Adv.
Ms. Viddusshi, Adv.
Ms. Lhingneivah, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioner seeks permission to withdraw the special leave petitions.
Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.05.05Permission is granted. The special leave petitions are 17:43:25 IST Reason: dismissed as withdrawn.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master