MICKEY SIBAL THROUGH HIS LEGAL HEIRS vs. INCOME TAX OFFICER WARD 2(4) GURGAON

AT CHANDIGARH Sr. No.218 CWP-30211-2024 Date of decision: 21.05.2026 Mickey Sibal (since deceased) through his legal heirs and others ....Petitioners Versus Income Tax Officer, Ward 2(4), Gurgaon ....Respondent CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MS. JUSTICE LAPITA BANERJI Present: Mr. Rohit Sud, Advocate and Mr. Sameesh Bassi, Advocate, for the petitioners. Mr. Varun Issar, Sr. Standing counsel for the respondent. * * * DEEPAK SIBAL, J. (Oral) 1. Learned counsel for the petitioners seeks to withdraw this petition with liberty to the petitioners to file a fresh one on the same cause of action as also to challenge therein Section 147A of the Income Tax Act, 1961. 2. Dismissed as withdrawn with liberty as prayed for. (DEEPAK SIBAL) JUDGE (LAPITA BANERJI) JUDGE May 21, 2026 Jyoti 1 Whether speaking/reasoned Yes/No Whether reportable Yes/No JYOTI SHARMA 2026.05.22 17:01 I attest to the accuracy and integrity of this document chandigarh