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Steria India Ltd. (Earlier Known As ... vs Deputy Commissioner Of Income Tax on 28 October, 2021

Bench: Chief Justice, Surya Kant, Hima Kohli

                                                          1

     ITEM NO.24                                COURT NO.1                      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 for Special Leave to Appeal (C)           No.18596/2019

     (Arising out of impugned final judgment and order dated 09­04­2018
     in ITA No. 403/2017 passed by the High Court of Delhi at New Delhi)

     STERIA INDIA LTD.(EARLIER KNOWN AS XANSA INDIA LTD.) Petitioner(s)

                                                      VERSUS

     DEPUTY COMMISSIONER OF INCOME TAX                                            Respondent(s)

     (IA No. 22117/2021 ­ WITHDRAWAL OF CASE / APPLICATION)

     WITH

     SLP(C) No. 25075/2019 (XIV)
     (FOR WITHDRAWAL OF CASE / APPLICATION ON IA 22163/2021)

     Date : 28­10­2021 These matters were called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                        Ms. Kavita Jha, AOR
                                        Mr. Udit Naresh, Adv.
     For Respondent(s)
                                        Mr.   Arijit Prasad, Sr. Adv.
                                        Mr.   Santosh Kumar, Adv.
                                        Mr.   Praneet Pranav, Adv.
                                        Mr.   Ashok Kumar, Adv.
                                        Mr.   Raj Bahadur Yadav, AOR

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

We have heard learned counsel appearing for the parties.

17:25:40 IST Learned counsel appearing for the petitioner has filed Reason: applications for withdrawal of the Special Leave Petitions.

In view of the above and taking into consideration the averments made in the applications seeking withdrawal of Special Leave Petitions, the said petitions are dismissed as withdrawn. As prayed, liberty is granted to the petitioner to move this Court again in case the settlement is not accepted by the respondent.

  (VISHAL ANAND)                                               (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                                        COURT MASTER (NSH)