Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Shri. Bikram Singh on 7 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.46 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). 14328/2017
(Arising out of impugned final judgment and order dated 08-11-2016
in ITA No. 703/2016 passed by the High Court Of Delhi At New Delhi)
THE PRINCIPAL COMMISSIONER OF INCOME TAX-07 Petitioner(s)
VERSUS
SHRI. BIKRAM SINGH 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. C.S. Agarwal, Sr. Adv.
Mr. Bhargava V. Desai, AOR
Mr. Uma Shankar, 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 The special leave petition and pending Signature Not Verified applications are dismissed as withdrawn, leaving Digitally signed by CHARANJEET KAUR Date: 2020.01.07 17:24:29 IST Reason: question(s) of law open.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER