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The Principal Commissioner Of Income ... vs Bramha Corp Hotels And Resorts Ltd. on 3 February, 2022

Bench: Uday Umesh Lalit, Pamidighantam Sri Narasimha

      ITEM NO.6                                       COURT NO.2                   SECTION IX
                                        (HEARING THROUGH VIDEO CONFERENCING)

                                        S U P R E M E C O U R T O F        I N D I A
                                                RECORD OF PROCEEDINGS

      Petition for Special Leave to Appeal (C) No.21602/2019
      (Arising out of impugned final judgment and order dated 26-09-2018                     in   ITA
      No.566/2016 passed by the High Court Of Judicature At Bombay)

      THE PRINCIPAL COMMISSIONER OF INCOME TAX-I                                Petitioner(s)

                                                          VERSUS

      BRAMHA CORP HOTELS AND RESORTS LTD.                                       Respondent(s)

      (IA No.118568/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
      JUDGMENT)

      Date : 03-02-2022 This matter was called on for hearing today.

      CORAM :
                                HON'BLE MR. JUSTICE UDAY UMESH LALIT
                                HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

      For Petitioner(s)                     Mr.   Balbir Singh, ASG
                                            Mr.   Rupesh Kumar, Adv.
                                            Mr.   Anmol Chandan, Adv.
                                            Ms.   Seema Bengani, Adv.
                                            Mr.   Pranay Ranjan, Adv.
                                            Ms.   Deepabali Datta, Adv.
                                            Mr.   Raj Bahadur Yadav, AOR

      For Respondent(s)                     Mr.   Prateek K Chadha, AOR
                                            Mr.   Mihir Chandrashekar Naniwadekar, Adv.
                                            Ms.   Radhika Dhanotia, Adv.
                                            Ms.   Ayushi Rajput, Adv.

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

Mr. Amol Chandan, learned Advocate appearing for the petitioner submits that he has instructions to withdraw the instant Special Leave Petition.

Statement recorded.

The Special Leave Petition is disposed of as withdrawn.

                           (MUKESH NASA)                                  (VIRENDER SINGH)
                           COURT MASTER                                    BRANCH OFFICER