Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Thakur Dwara Shri Krishnaji Maharaj ... vs Commissioner Of Income Tax And Another on 1 September, 2014

Bench: Anil R. Dave, Uday Umesh Lalit

  ITEM NO.16                                   COURT NO.4                  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)......CC     No(s).
  13745/2014

  (Arising out of impugned final judgment and order dated 18/03/2014
  in ITA No. 3/2014 passed by the High Court Of Punjab & Haryana At
  Chandigarh)

  THAKUR DWARA SHRI KRISHNAJI MAHARAJ HANDIYAYA, BARNALA THROUGH
  MAHANT OM PARKASH CHELA MAHANT MADAN DASS        Petitioner(s)

                                                        VERSUS

  COMMISSIONER OF INCOME TAX AND ANOTHER                                    Respondent(s)

  (with appln. (s) for c/delay in filing SLP)

  Date : 01/09/2014 This petition was called on for hearing today.

  CORAM :                      HON'BLE MR. JUSTICE ANIL R. DAVE
                               HON'BLE MR. JUSTICE UDAY UMESH LALIT

  For Petitioner(s)                    Mr.   A. S. Nambiar, Sr. Adv.
                                       Mr.   S. C. Paul, Adv.
                                       Ms.   Roopa Paul, Adv.
                                       For   Mr. Satyendra Kumar, Adv.

  For Respondent(s)

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

Learned counsel for the petitioner seeks leave to withdraw this Special Leave Petition.

Permission is granted.

The Special Leave Petition is, accordingly, dismissed as withdrawn.

(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar