PR. COMMISSIONER OF INCOME TAX-21 ... APPELLANT vs. SH. HARI MOHAN SHARMA

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ITA/990/2019HC DelhiDLHC01001359201904 March 2020Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA1 pages

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$~5. * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 990/2019 and CM APPL. 53569/2019

PR. COMMISSIONER OF INCOME TAX-21 ..... Appellant Through: Mr. Ajit Sharma and Ms. Adeeba Mujahid, Advocates.

versus

SH. HARI MOHAN SHARMA

..... Respondent

Through: Mr. Madhur Aggarwal, Advocate.

CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA

O R D E R % 04.03.2020

Mr. Sharma, on instructions, seeks leave to withdraw the appeal in view of the fact that the proposal has been made for initiation of proceedings under Section 147/ 148 of the Act.

Dismissed as withdrawn.

VIPIN SANGHI, J

SANJEEV NARULA, J MARCH 04, 2020 kd

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