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Atulbhai Hiralal Shah vs Deputy Commissioner Of Income Tax & 2 ... on 12 August, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.43                           COURT NO.9                   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 (C)                  No(s).   22988/2016

     (Arising out of impugned final judgment and order dated 13/06/2016
     in SCA No. 2552/2016 passed by the High Court of Gujarat at
     Ahmedabad)

     ATULBHAI HIRALAL SHAH                                              Petitioner(s)

                                                 VERSUS

     DEPUTY COMMISSIONER OF INCOME TAX & 2 ORS.                         Respondent(s)

     (with appln. (s) for exemption from filing c/c of the impugned
     judgment and permission to place addl. documents on record and
     interim relief)

     WITH
     SLP(C) No. 23004/2016
     (With appln.(s) for permission to place addl. documents on record
     and appln.(s) for exemption from filing c/c of the impugned
     judgment and Interim Relief)

     Date : 12/08/2016 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE KURIAN JOSEPH
                          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                   Ms. Manisha T. Karia,Adv.
                                         Ms. Srishti Rani, Adv.

     For Respondent(s)


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

The learned counsel for the petitioner submits that she does not want to press the petitions.

Accordingly, the special leave petitions are dismissed as not pressed.

                         (Rajni Mukhi)                       (Renu Diwan)
                           SR. P.A.                       ASSISTANT REGISTRAR