THE COMMISSIONER OF INCOME TAX - INTERNATIONAL TAXATION -2 vs. M/S INNWAYS VENTRUE LTD.

$~72 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 497/2025 CM APPL. 62945/2025 THE COMMISSIONER OF INCOME TAX - INTERNATIONAL TAXATION -2 .....Appellant Through: Mr. Ruchir Bhatia, SSC, Mr. Anant Mann, Mr. P. Gupta, JSCs. versus M/S INNWAYS VENTRUE LTD. .....Respondent Through: Counsel (appearance not given) CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MR. JUSTICE VINOD KUMAR O R D E R %

08.10.2025 1. Mr. Anant Mann, learned counsel for the appellant/ Revenue states that as the appeal has low tax effect, he shall withdraw the appeal. 2. The appeal and connected applications are dismissed as withdrawn. V. KAMESWAR RAO, J VINOD KUMAR, J OCTOBER 08, 2025 ss This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 12:17:50