Supreme Court - Daily Orders
Eicher Motors Ltd. vs Commissioner Of Income Tax Iv, New Delhi on 19 April, 2021
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO.41785 OF 2021
(Application for withdrawal of Civil Appeal)
IN
CIVIL APPEAL NO.2002 OF 2014
EICHER MOTORS LTD. ..APPELLANT(S)
VERSUS
COMMISSIONER OF INCOME TAX IV, NEW DELHI ..RESPONDENT(S)
O R D E R
Heard learned counsel for the appellant. I.A. No.41785 of 2021 Application for withdrawal of Civil Appeal is allowed.
Consequently, the Civil Appeal is dismissed, as withdrawn. Pending application(s), if any, stand disposed of, accordingly.
.................J. (S. RAVINDRA BHAT) New Delhi April 19, 2021 Signature Not Verified Digitally signed by Neelam Gulati Date: 2021.04.23 15:27:34 IST Reason: ITEM NO.2 Court 11 (Video Conferencing) SECTION XIV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s).2002/2014 EICHER MOTORS LTD. Appellant(s) VERSUS COMMISSIONER OF INCOME TAX IV, NEW DELHI Respondent(s) IA No. 41785/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 19-04-2021 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT [IN CHAMBER] For Appellant(s) Ms. Kavita Jha, AOR Mr. Anant Mann, Adv.
For Respondent(s) Ms. Purnima Bhat Kak, Adv.
Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R The application for withdrawal of case is allowed.
The civil appeal is dismissed as withdrawn in terms of the signed order.
Pending application(s), if any, stand disposed of, accordingly.
(GAURAV PANT) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)