COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION)-3 vs. TRAVELPORT L.P. USA

$~10. * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 249/2017

BSC C&C JV

..... Petitioner Through Mr. Rohit Jain & Mr. Aditya Vohra, Advocates.

versus

UNION OF INDIA & ORS.

..... Respondents Through Mr. Santosh Kumar Pandey, Advocate for UOI. Mr. Zoheb Hossain, Sr. Standing Counsel for the Revenue.

CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE CHANDER SHEKHAR

O R D E R %

12.03.2018

Learned counsel for the writ petitioner seeks permission to withdraw the present writ petition in view of the order dated 5th February, 2018 passed in Writ Petition (C) No. 7623/2017, BSC C&C Joint Venture versus Joint Commissioner of Income Tax, Range-63, New Delhi. In view of the aforesaid statement, the writ petition is dismissed as withdrawn, without commenting on merits.

SANJIV KHANNA, J.

CHANDER SHEKHAR, J. MARCH 12, 2018 VKR