Smt.Sheela Bhatia vs. Income Tax Appellate Tribunal,Indore Bench And Anr.

1 WP No.6350/2011 08/12/2011 Shri Ram Gilda, learned counsel for the petitioner. After arguing at length learned counsel for the petitioner seeks leave to withdraw this petition with liberty to challenge the order of ITAT passed in Appeal No.ITA 169/IND/2010 by filing an appeal under Section 260-A of the Income Tax Act. With the aforesaid liberty, the petition is dismissed as withdrawn. (Shantanu Kemkar)

(Prakash Shrivastava) JUDGE JUDGE VM