VEDANTA LIMITED (SUCCESSOR TO CAIRN INDIA LIMITED) vs. PRINCIPAL COMMISSIONER OF INCOME TAX-9, NEW DELHI

$~8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 700/2019 VEDANTA LIMITED (SUCCESSOR TO CAIRN INDIA LIMITED) .....Appellant Through: Mr Prakash Kumar, Advocate. versus PRINCIPAL COMMISSIONER OF INCOME TAX-9, NEW DELHI .....Respondent Through: Ms Naincy Jain, JSC. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE TEJAS KARIA O R D E R % 04.07.2025 CM APPL. 38519/2025 1. The learned counsel appearing for the appellant seeks to withdraw the present appeal. 2. Dismissed as withdrawn. VIBHU BAKHRU, J TEJAS KARIA, J JULY 4, 2025/tr Click here to check corrigendum, if any 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 08/07/2025 at 12:01:11