VIRENDRA SINGH SAINI vs. INCOME TAX APPELLATE TRIBUNAL THROU. REGISTRAR AND ORS

23-WP-3899-2025.DOCX Amol IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 3899 OF 2025 Virendra Singh Saini …Petitioner Versus Income Tax Appellate Tribunal Thr. Registrar & Ors …Respondents ______________________________________________________ Mr Sham Walve, i/b, India Law Alliance, for the Petitioner. Mr Arjun Gupta, for the Respondent No. 4. ______________________________________________________ CORAM M.S. Sonak & Jitendra Jain, JJ. DATED: 06 May 2025 PC:- 1. Mr Walve the Counsel for the Petitioner on instructions seeks leave to withdraw this Petition with liberty to file appropriate application for restoration/recall under the Income Tax Appellate Tribunal Rules. 2. Leave is granted with liberty as prayed. This Petition is disposed of as withdrawn. All contentions of all parties are left open. (Jitendra Jain, J) (M.S. Sonak, J) Page 1 of 1 AMOL PREMNATH JADHAV Digitally signed by AMOL PREMNATH JADHAV Date: 2025.05.08 10:56:58 +0530