C.I.T.CENTRAL-JAIPUR vs. SHIV RATAN

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 216/2013 Commissioner of Income Tax-Central, Jaipur. ----Appellant Versus Shiv Ratan Agarwal, C/o M/s Surana & Co. 13/14, Surana Building, Industrial Area, Rani Bazar, Bikaner. ----Respondent For Appellant(s) : Mr. K.K. Bissa For Respondent(s) : Mr. Sharad Kothari. HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE DR. JUSTICE VIRENDRA KUMAR MATHUR Order 09/08/2018 In view of Circular No.3/18 dated 11.07.2018 issued by the Ministry of Finance, Department of Revenue, Central Board Director Taxes, Government of India, New Delhi, the tax effect involved in the present appeal being less than Rs.50 lacs, learned counsel appearing for the appellant seeks permission to withdraw the appeal. Permission is granted. The appeal is dismissed as withdrawn. (VIRENDRA KUMAR MATHUR),J (SANGEET LODHA),J DJ/- 53