ATUL KALRA vs. COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 614/2010 and CM 6248/2010 . ATUL KALRA ..... Appellant Through: Dr Rakesh Gupta, Mr Ashwani Taneja and Ms Rani Kiyala versus . COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr Sanjeev Sabharwal CORAM: HON'BLE MR. JUSTICE BADAR DURREZ AHMED HON'BLE MR. JUSTICE V.K. JAIN . O R D E R 09.04.2010 . The learned counsel for the appellant/assessee seeks permission to withdraw this appeal with liberty to approach the Tribunal under Section 254(2) of the said Act in view of his submission that the confirmation letter purportedly issued by the assessee?s father, which is at page 93 of the paper book before this Court, was not considered by the authorities below including the Tribunal. Dismissed as withdrawn with the aforesaid liberty. . . . BADAR DURREZ AHMED, J . . V.K. JAIN, J APRIL 09, 2010 Ag . . . .