RAJAT MAHESHWARI vs. THE COMMISSIONER INDORE MUNICIPAL CORPORATION AND 2 ORS.

-1- HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE Income Tax Appeal No.168/2012 Rajat Maheshwari v/s Commissioner of Income Tax – I Indore, dated 21.06.2021 Heard through video conferencing. Shri Ashish Goyal, learned counsel for the appellant pressed I.A. No.3235/2021. In absence of any opposition, I.A. No.3235/2021 is allowed. The appeal is dismissed as withdrawn. (SUJOY PAUL) J U D G E (SHAILENDRA SHUKLA) J U D G E

Ravi Digitally signed by RAVI PRAKASH Date: 2021.06.21 16:47:22 +05'30'