PEARSON EDUCATION PTE LTD vs. DEPUTY DIRECTOR OF INCOME TAX

IN THE HIGH COURT OF DELHI AT NEW DELHI . 24.01.2011 . . Present: Ms. Mahua C. Kalra and Mr. Sumit Kumar Singh, Advocates for the appellant. None for the respondent. . +ITA No. 162/2011 . Learned counsel for the appellant states that appellant has moved an application under Section 254 before the Income Tax Appellate Tribunal and she thus prays that she be allowed to withdraw this appeal with liberty to file fresh appeal, if occasion arises. Therefore, the present appeal as well as all the pending applications are dismissed as withdrawn. . A.K. SIKRI, J. . M.L. MEHTA, J. JANUARY 24, 2011 AK . . . . . . 45 #