COMMISSIONER OF INCOME TAX vs. CONTAINER CORPORATION OF INDIA LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 1272/2010 . COMMISSIONER OF INCOME TAX ..... Appellant Through Mr. P.L. Bansal, Adv. . versus . . CONTAINER CORPORATION OF INDIA LTD ..... Respondent Through Mr. K. Satanam, Adv. . CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MANMOHAN . O R D E R 31.08.2010 It is submitted by Ms. Bansal, learned counsel for the Revenue that they have not yet obtained the approval from COD to prefer the appeal. In view of the aforesaid, the present appeal is permitted to be withdrawn with liberty to refile after the approval is obtained. We have said so, as the appeal stands disposed of with liberty to refile when the approval is obtained. . CHIEF JUSTICE . . . . . MANMOHAN, J AUGUST 31, 2010 aj . $ 13