JCB INDIA LTD. vs. PRINCIPAL COMMISSIONER INCOME TAX-5

$~12 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 875/2017 JCB INDIA LTD. ..... Appellant Through: Mr. M.S. Syali, Senior Advocate with Mr. Mayank Nagi and Mr. Tarun Singh, Advocates. versus PRINCIPAL COMMISSIONER INCOME TAX-5 ..... Respondent Through: Ms. Adeeba, Advocate with Mr. Rishabh Sharma, Advocate. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA O R D E R % 18.09.2019 1. Learned counsel for the Appellant states that the Appellant wishes to withdraw the present appeal with liberty to seek restoration thereof in case the occasion arises. This is for the reason that despite the passing of the impugned order by the Tribunal, and passage of more than three years, the assessment orders have not been passed by 31.03.2017 in respect of the assessment years 2006-07 and by 31.03.2018 in respect of the assessment years 2007-08. 2. Dismissed as withdrawn with liberty as prayed for. VIPIN SANGHI, J SANJEEV NARULA, J SEPTEMBER 18, 2019/ss