Supreme Court - Daily Orders
Cenzer Industries Ltd. Mumbai vs Income Tax Officer, 5(1)(3) . on 27 September, 2021
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.70 Court 16 (Video Conferencing) SECTION IX
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). 12011/2016
CENZER INDUSTRIES LTD. MUMBAI Petitioner(s)
VERSUS
INCOME TAX OFFICER, 5(1)(3) . & ORS. Respondent(s)
(IA No. 64975/2021 - WITHDRAWAL OF CASE / APPLICATION)
Date : 27-09-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VIKRAM NATH
[IN CHAMBER]
For Petitioner(s) Ms. Shashi Kapila, Adv
Mr. Vikas Mehta, AOR
Mr. Adith Nair, Adv.
Mr. Pravesh Sharma, Adv.
For Respondent(s) Mr. Sanjay Kumar Yadav, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.64975/ 2021 has been filed by the learned counsel for the petitioner praying for withdrawal of the petition. In view of the fact that petitioner has availed the benefit of scheme called “Vivad se Vishwas Act, 2020” which is supported by an affidavit of Director of the petitioner-Company.
Application is allowed.
Accordingly the special leave petition stands dismissed as withdrawn.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2021.09.29 17:51:32 IST Reason: (BABITA PANDEY) (PARVEEN KUMARI PASRICHA) COURT MASTER ASSISTANT REGISTRAR