Supreme Court - Daily Orders
M/S Pandian Chemicals Ltd vs C.I.T.,Madurai on 10 March, 2014
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ITEM NO.26 COURT NO.11 SECTION IIIA
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 (Civil)........./2014
CC 3949/2014
(From the judgement and order dated 20/11/2012 in TC No.732/2007 of
The HIGH COURT OF MADRAS)
M/S PANDIAN CHEMICALS LTD Petitioner(s)
VERSUS
C.I.T.,MADURAI Respondent(s)
WITH I.A.1 (C/delay in filing SLP,c/delay in refiling SLP and
office report)
WITH S.L.P.(C)...CC NO. 4155-4156 of 2014
WITH I.A.1 (C/delay in filing SLP,c/delay in refiling SLP and
office report)
Date: 10/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. V. Ramasubramanian,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks permission to withdraw the Special Leave Petitions so as to file review application before the High Court.
Permission is granted.
The Special Leave Petitions are dismissed as withdrawn.
|(Sarita Purohit) | |(Sneh Bala Mehra) | |Court Master | |Assistant Registrar |