Farm Vallay Enterprises (Dissolved) Through Shri Kuldeep Singh Arora vs. Income Tax Department Through National E Assessement Centre

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WP/7335/2021HC Madhya Pradesh07 June 2021Bench: HON'BLE THE CHIEF JUSTICE1 pages
For Petitioner: Ashish GoyalFor Respondent: Veena Mandlik

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HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE Writ Petition No.7335/2021 ( Farm Valley Enterprises (Dissolved) Vs. Income Tax Department) - 1 - Indore, dated 7/6/2021 Heard through Video Conferencing. Shri Ashish Goyal learned counsel for the petitioner. Ms. Veena Mandlik, learned counsel for respondent. Counsel for petitioner has filed IA No. 3542/2021 for withdrawal of writ petition with liberty to file fresh writ petition. It is contended that certain revision in the facts and therefore, he may be granted permission to withdraw the writ petition with liberty to file a fresh writ petition. Writ petition is disposed of as withdrawn with liberty aforesaid mentioned. (MOHAMMAD RAFIQ) CHIEF JUSTICE (SUJOY PAUL) JUDGE BDJ Digitally signed by BHUVNESHWAR DATT JOSHI Date: 2021.06.07 06:01:02 -07'00'

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