EVERGREEN PUBLICATION LTD. JALLANDHAR vs. COMMISSIONER OF I.TAX, JALANDHAR

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

I.T.A. No.175 of 2013 (O&M).

Date of Decision:-29.08.2013. Evergreen Publications (India) Limited. .........Petitioner.

Versus Commissioner of Income Tax, Jalandhar. .........Respondent. CORAM: Hon'ble Mr. Justice Rajive Bhalla Hon'ble Mr. Justice Dr. Bharat Bhushan Parsoon.

***** Present:- Mr. Pankaj Jain, Advocate

for the appellant. Rajive Bhalla, J (Oral)

Counsel for the appellant prays that the appeal may be dismissed as withdrawn as the order dismissing the appeal for non- prosecution has been recalled by the Income Tax Appellate Tribunal.

In view of the statement made by counsel for the appellant, the appeal is dismissed as withdrawn.

(Rajive Bhalla)

Judge

(Dr. Bharat Bhushan Parsoon)

Judge August 29, 2013

'Yag Dutt' Yag Dutt 2013.08.31 16:07 I attest to the accuracy and integrity of this document