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Supreme Court - Daily Orders

Estate Of Late T. K. Dayalu (D) Tr. Lrs. vs The Commissioner Of Income Tax on 13 April, 2021

Author: S. Ravindra Bhat

Bench: S. Ravindra Bhat

                                          IN THE SUPREME COURT OF INDIA

                                          CIVIL APPELLATE JURISDICTION

                                             I.A. No. 39040 of 2021

                                                           IN

                                          CIVIL APPEAL NO. 6460 OF 2014


     PRAMEELA KRISHNA                                                            …....APPELLANT/
                                                                                       APPLICANT

                                                      VERSUS

     THE INCOME TAX OFFICER, WARD 1(2)                                            ....RESPONDENT


                                                     O R D E R

The learned counsel for the applicant-appellant states that the applicant has decided to take benefit under the Direct Tax Vivad Se Vishwas Act, 2020 and in this connection, has filed an I.A. No. 39040 of 2021 seeking permission to withdraw the Civil Appeal No. 6460 of 2014.

The application is allowed.

In view of the order in the application, the Civil Appeal No. 6460 of 2014, is dismissed as withdrawn.

…................... J.

                                                                              (S. Ravindra Bhat)

     New Delhi
     April 13, 2021



Signature Not Verified

Digitally signed by
NEETU KHAJURIA
Date: 2021.04.17
11:48:42 IST
Reason:
ITEM NO.21      Court 12 (Video Conferencing)                SECTION IV-A

                S U P R E M E C O U R T O F       I N D I A
                        RECORD OF PROCEEDINGS

Civil Appeal No(s).    5104-5105/2012

ESTATE OF LATE T. K. DAYALU (D) TR. LRS.                  Appellant(s)

                                    VERSUS

THE COMMISSIONER OF INCOME TAX & ANR.                     Respondent(s)

(I.A. No. 39040/2021 (Application for withdrawal of appeal) in Civil Appeal No. 6460/2014 only to be listed before Hon'ble Judge- in-Chamber. ) WITH C.A. No. 6460/2014 (IV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 39040/2021 IA No. 39040/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 13-04-2021 These appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT [IN CHAMBER] For Appellant(s) Mr. Mohit Chaudhary, Adv.

Ms. Puja Sharma, AOR Mr. Kunal Sachdeva, Adv.

Mr. Chowdhary Zulfikar Ali, Adv. Ms. Garima Sharma, Adv.

Mr. Balwinder Singh, Adv.

Mr. Vardhan Gupta, Adv.

Mr. Paras Mithal, Adv.

Mr. Praveen Kumar, Adv.

Mr. Mayank Dawar, Adv.

For Respondent(s) Ms. Niranjana Singh, Adv.

Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the Civil Appeals are dismissed as withdrawn, (MANISH ISSRANI) (BEENA JOLLY) COURT MASTER(SH) COURT MASTER (NSH) [SIGNED ORDER IS PLACED ON THE FILE]