PR. COMMISSIONER OF INCOME TAX-6 vs. NATIONAL HOUSING BANK.

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ITA/642/2017HC DelhiDLHC01318178201728 August 2018Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR1 pages

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$~28 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 642/2017 PRADIP BURMAN ..... Petitioner Through Mr. Sanjeev Rajpal, Adv. versus I T O THR. GAURAV DUDEJA DY. COMMISSIONER OF INCOME TAX ..... Respondent Through Mr. Zoheb Hossain, Sr. Standing Counsel with Mr. Deepak Anand, Jr. Standing Counsel CORAM: HON'BLE MR. JUSTICE A.K. PATHAK O R D E R % 29.08.2018 Learned counsel for the petitioner submits that additional witness permitted by the trial Court while disposing of the application under Section 311 Cr.P.C. has already been examined, inasmuch as has been cross- examined and one more witness has been recalled on the application of petitioner. Therefore, petitioner does not wish to pursue this petition. He seeks leave to withdraw this petition. Petition is disposed of as withdrawn. A.K. PATHAK, J. AUGUST 29, 2018 r.bararia

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