NOKIA INDIA PRIVATE LIMITED vs. DEPUTY DIRECTOR OF INCOME TAX

$~48 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 764/2015

NOKIA INDIA PRIVATE LIMITED

..... Appellant Through Mr. Sumit Mangal and Ms. Kanika Jain, Advs.

versus

DEPUTY DIRECTOR OF INCOME TAX ..... Respondent Through Mr. Sanjay Kumar and Mr. Rahul Chaudhary, Standing Counsel.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

O R D E R %

26.02.2018

CM APPL.7571/2018 (withdrawal of appeal)

Mr. Sumit Mangal, ld. Counsel on behalf of the appellant submits that he has been instructed to withdraw the appeal. ITA 764/2015 is dismissed as withdrawn. Order dasti.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J FEBRUARY 26, 2018 rc