DIRECTOR OF INCOME TAX DELHI vs. M/S MITSUI & CO.LTD.

$~25 * IN THE HIGH COURT OF DELHI AT NEW DELHI +

ITA 243/2005

DIRECTOR OF INCOME TAX DELHI

..... Appellant Through: Mr.Asheesh Jain with Mr. Dushyant Sarna, Advocates

versus

M/S MITSUI & CO.LTD.

..... Respondent

Through: Mr.Mayank Nagi, Advocate

CORAM: JUSTICE S.MURALIDHAR JUSTICE SANJEEV NARULA

O R D E R %

29.11.2018

In terms of the Notification No. 3/2018 dated 11th July 2018 issued by the Central Board of Direct Taxes, the appeal is dismissed as not pressed.

S.MURALIDHAR, J

SANJEEV NARULA, J NOVEMBER 29, 2018 mw