Vodafone Essar Cellular Ltd. Vs. Assistant Commissioner of Income Tax, Cochin
[I.A. No. 64307 of 2021 in Civil Appeal Nos.1045-1052 of 2011]
[I.A. No. 64291 of 2021 in C.A. No. 10676/2013.]
[I.A. No. 64512 of 2021 in C.A. Nos. 10674-10675/2013]
[I.A. Nos. 64951 and 64954 of 2021 in C.A. No. 1202/2011]
[I.A. Nos. 64961 and 64963 of 2021 in C.A. No. 1203/2011]
I.A. No. 64951 of 2021 in C.A. No.1202 of 2011 and I.A. No.64961 of 2021 in C.A. No.1203 of 2011 seeking change in the name of the applicant/appellant and appropriate amendment to the cause title are allowed.
I.A. No.64307 of 2021 in Civil Appeal Nos.1045-1052 of 2011; I.A. No.64291 of 2021 in Civil Appeal No.10676/2013; I.A. No.64512 of 2021 in Civil Appeal Nos.10674-10675/2013; I.A. No. 64954 of 2021 in Civil Appeal No.1202 of 2011; and I.A. No.64963 of 2021 in Civil Appeal No.1203 of 2011 have been preferred by the applicants/appellants seeking liberty to withdraw the instant appeals for the reasons indicated in the applications.
The applications are not opposed by the learned counsel for the Revenue.
Consequently, the applications seeking withdrawal are allowed. The civil appeals stand disposed of as having been withdrawn for the reasons mentioned in the respective applications, with no order as to costs.
........................J. (UDAY UMESH LALIT)
........................J. (S. RAVINDRA BHAT)
........................J. (BELA M. TRIVEDI)
New Delhi,
September 29, 2021.
