Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 17 Mumbai vs Hardik Bharat Patel on 13 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.52 COURT NO.7 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). 21316/2019
(Arising out of impugned final judgment and order dated 19-11-2018
in ITA No. 390/2016 passed by the High Court Of Judicature At
Bombay)
PR. COMMISSIONER OF INCOME TAX 17 MUMBAI Petitioner(s)
VERSUS
HARDIK BHARAT PATEL Respondent(s)
Date : 13-01-2020 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. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Rajat Mittal, AOR
Ms. Ishita Jindal, 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
applications are dismissed as withdrawn, leaving
Signature Not Verified question(s) of law open.
Digitally signed by
CHARANJEET KAUR
Date: 2020.01.15
18:44:12 IST
Reason:
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER