Supreme Court - Daily Orders
C.I.T. Wb Iii Cal vs The Bank Of Tokyo Mitsubishi Ltd. on 15 October, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.5 Court 7 (Video Conferencing) SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)....... Diary No(s). 8019/2020
(Arising out of impugned final judgment and order dated 07-08-2019
in ITR No.39/1998 passed by the High Court At Calcutta)
C.I.T. WB III CAL Petitioner(s)
VERSUS
THE BANK OF TOKYO MITSUBISHI LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63922/2020-CONDONATION OF DELAY
IN FILING)
Date : 15-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Balbir Singh, ASG
Mr. A.K. Panda, Sr. Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Jitin Singhal, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays that he be permitted to withdraw the petition to enable the petitioner to file a review petition since the Explanation 1 of Section 90 of the Income Tax Act could not be pointed out to the Court which may be applicable.
Prayer is allowed.
The petition is dismissed as withdrawn with liberty to come back.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2020.10.15 17:04:36 IST Reason: (ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER