Supreme Court - Daily Orders
Jik George vs The Income Tax Officer on 28 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.18 Court 12 (Video Conferencing) SECTION XI-A
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). 4329/2022
(Arising out of impugned final judgment and order dated 15-11-2021
in ITA No. 47/2018 passed by the High Court Of Kerala At Ernakulam)
JIK GEORGE Petitioner(s)
VERSUS
THE INCOME TAX OFFICER Respondent(s)
(FOR ADMISSION and I.R. and IA No.35414/2022-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 28-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Anil D Nair, Adv.
Ms. Telma Raju, Adv
Mr. Jogy Scaria, AOR
Ms. Beena Victor, Adv.
Mr. Keerthipriyan E, Adv.
Ms. M. Priya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Ms. Telma Raju, learned counsel appearing for the petitioner seeks permission to withdraw the present Special Leave Petition.
Permission is, accordingly, granted. The present Special Leave Petition stands dismissed as withdrawn.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS Signature Not Verified BRANCH OFFICER Digitally signed by R Natarajan Date: 2022.03.29 16:24:24 IST Reason: