AJEET KUMAR vs. THE INCOME TAX OFFICER, WARD 46 (4)

PDF · subscribers
ITA/911/2018HC DelhiDLHC01216850201824 August 2018Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR1 pages

No AI summary yet for this judgment.

$~20 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 911/2018 & CM No.34024/2018

AJEET KUMAR

..... Appellant Through: Mr. Inder Paul Bansal & Mr. Vivek Bansal, Advocates

versus

THE INCOME TAX OFFICER, WARD 46 (4) ..... Respondent Through: Mr. Zohaib Hossain, Senior Standing Counsel with Mr. Deepak Anand, Junior Standing Counsel

CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE CHANDER SHEKHAR

O R D E R %

24.08.2018

Learned counsel for the appellant seeks permission to withdraw the present appeal.

In view of the statement made, the appeal is dismissed as withdrawn. Pending application is also dismissed as withdrawn.

SANJIV KHANNA, J

CHANDER SHEKHAR, J AUGUST 24, 2018 tp

Recent GST High Court judgments

Search GST case law →