THE COMMISSIONER OF INCOME TAX-1, KENDRIYA RAJASWA BHAVAN, NASHIK vs. JIVANRAM BEJIRAM AGRAWAL (HUF), DHULE

IN THE JUDICATURE OF HIGH COURT AT BOMBAY BENCH AT AURANGABAD 909 WRIT PETITION NO. 10947 OF 2014 The Commissioner Of Income Tax-1, Kendriya Rajaswa Bhavan, Nashik VERSUS Jivanram Bejiram Agrawal (huf), Dhule ... Advocate for the Petitioner : Ms. Bharaswadkar Patil Kalpalata ... CORAM : ARUN R. PEDNEKER AND VAISHALI PATIL-JADHAV, JJ. Dated : January 13, 2026 PER COURT : 1. The learned Counsel for the petitioner has placed on record the instructions issued to her by the Income Tax Officer (HQ)-1(1), for the Principal Commissioner of Income Tax–1, Nashik, dated 22/09/2022, seeking withdrawal of the present Writ Petition. Therefore, she seeks leave of this Court to withdraw the petition. 2. The said communication is taken on record and marked as ‘X’ for identification. 3. In view of the above, the Writ Petition stands dismissed as withdrawn. ( VAISHALI PATIL-JADHAV, J. ) ( ARUN R. PEDNEKER, J. ) vj gawade/-. Page

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1 2026:BHC-AUG:1207-DB