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

$~27 * IN THE HIGH COURT OF DELHI AT NEW DELHI +

ITA 319/2005 DIRECTOR OF INCOME TAX

..... 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