Gujarat High Court
Sun Pharmaceutical Industries ... vs The Deputy Commissioner Of Income Tax on 27 July, 2020
Author: Vikram Nath
Bench: Vikram Nath, J.B.Pardiwala
C/TAXAP/156/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 156 of 2020
With
CIVIL APPLICATION (FOR WITHDRAWAL OF MATTER) NO. 1 of 2020
In R/TAX APPEAL NO. 156 of 2020
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SUN PHARMACEUTICAL INDUSTRIES LTD(ERSTWHILE RANBAXY
LABORATORIES LTD)
Versus
THE DEPUTY COMMISSIONER OF INCOME TAX
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Appearance:
MR B S SOPARKAR(6851) for the Appellant(s) No. 1
for the Opponent(s) No. 1
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CORAM:HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
and
HONOURABLE MR. JUSTICE J.B.PARDIWALA
Date : 27/07/2020
COMMON ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH) 1 This application filed by the appellant praying for an early listing of the appeal so that the appeal itself may be withdrawn for the reason that the appellant may avail the benefit of The Direct Tax Vivad Se Vishwas Act, 2020.
2 Learned counsel for the appellant Shri Bandish Soparkar states that the Court may dismiss the appeal as withdrawn today itself as record of the main appeal is before the Court.
Page 1 of 2 Downloaded on : Tue Jul 28 21:03:14 IST 2020C/TAXAP/156/2020 ORDER 3 Considering the nature of request made, we allow
this application and further take up the appeal and dismiss the same as withdrawn for the reasons recorded above.
(VIKRAM NATH, CJ) (J. B. PARDIWALA, J) ABDULVAHID A SHAIKH Page 2 of 2 Downloaded on : Tue Jul 28 21:03:14 IST 2020