PR COMMISSIONER OF INCOME TAX GURGAON vs. M/S INDO PACIFIC FINLEASE LTD

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-177-2016 (O&M) Date of decision:- 22.08.2016 Pr. Commissioner of Income Tax (Central), Gurgaon ...Appellant Versus M/s Indo Pacific Finlease Ltd. ...Respondent CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE HON’BLE MR. JUSTICE DEEPAK SIBAL Present:- Mr. Rajesh Sethi, Advocate, and Mr. Arun Biriwal, Advocate, for the appellant. * * * * S.J. VAZIFDAR, C.J. (ORAL) Learned counsel for the appellant seeks to withdraw the present appeal. 2. The appeal is dismissed as withdrawn. (S.J. VAZIFDAR) CHIEF JUSTICE (DEEPAK SIBAL) JUDGE 22.08.2016 Amodh Whether speaking/reasoned Yes/No√ Whether reportable Yes/No√ Amodh Sharma 2016.08.22 14:04 I attest to the accuracy and authenticity of this document chandigarh