M/S SUKSHA DEVELOPERS PRIVATE LIMITED AND OTHERS vs. COMMISSIONER OF INCOME TAX (TDS) 1 AND OTHERS

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CWP/7434/2024HC Punjab & HaryanaPHHC01042086202429 April 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MRS. JUSTICE SUDEEPTI SHARMA1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the petitioners' prayer for withdrawal of the writ petition. The Court noted that learned counsel for the petitioners prayed for withdrawal in view of subsequent events. Consequently, the writ petition was dismissed as withdrawn. The petitioners were explicitly granted the liberty to pursue all other legal remedies available to them under the law. All pending applications associated with the writ petition were also disposed of accordingly. No specific findings on the merits of the original dispute were made, as the petition was withdrawn.

What were the facts?

The petitioners, M/s Suksha Developers Private Limited and others, filed a writ petition before the High Court of Punjab and Haryana at Chandigarh. The respondents were the Commissioner of Income Tax (TDS)-1 and others. The specific assessment year(s) and the nature of the order or action under challenge are not detailed in the provided text. The procedural history leading to this writ petition is also not elaborated. The core of the judgment revolves around the petitioners' request to withdraw the petition.

What were the issues?

The primary issue before the High Court was whether the petitioners should be allowed to withdraw their writ petition. The petitioners, through their learned senior counsel, prayed for withdrawal of the present petition in view of subsequent events. The judgment does not record any specific arguments from the respondents regarding the withdrawal, nor does it frame any specific questions of law or mixed law and fact that the Tribunal had to decide on merits. The decision hinges solely on the petitioner's request for withdrawal.

AI-generated summary — verify with the full judgment below

116-1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 2024:PHHC:057736-DB CWP-7434-2024 (O&M) Date of Decision: 29.04.2024 M/S SUKSHA DEVELOPERS PRIVATE LIMITED AND OTHERS . . . . Petitioners Vs. COMMISSIONER OF INCOME TAX (TDS)-1 AND OTHERS . . . . Respondents **** CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

HON’BLE MRS. JUSTICE SUDEEPTI SHARMA **** Present Ms. Radhika Suri, Sr. Advocate with Mr. Abhinav Narang, Advocate

for the petitioners.

Mr. Vaibhav Gupta, Advocate

for the respondents. **** SANJEEV PRAKASH SHARMA, J.(Oral)

1.

Learned counsel for the petitioners prays for withdrawal of the present petition in view of the subsequent events. 2. Accordingly, present writ petition stands dismissed as withdrawn. However, the petitioners shall be free to take all legal remedies as available in law. 3. All pending applications also stand disposed of accordingly.

(SANJEEV PRAKASH SHARMA) JUDGE

(SUDEEPTI SHARMA) JUDGE April 29, 2024 Mohit goyal 1. Whether speaking/reasoned?

Yes/No 2. Whether reportable?

Yes/No

MOHIT GOYAL 2024.04.29 17:13 I attest to the accuracy and integrity of this document

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