EXIDE INDUSTRIES LTD. vs. COMMISSIONER OF INCOME TAX - I, KOLKATA

OD-26 WPO/ 2177/ 2004 IN THE HIGH COURT AT CALCUTTA Constitutional Writ Jurisdiction ORIGINAL SIDE (Via Video Conference) EXIDE INDUSTRIES LTD. Versus COMMISSIONER OF INCOME TAX-I, KOLKATA BEFORE: The Hon'ble JUSTICE RAVI KRISHAN KAPUR Date : 27th January, 2021. Appearance:- Ms. Nilanjana Banerjee, Adv. Mr.Madhu Jana, Adv. Mr.Smarajit Roy Chowdhury, Adv. The Court : The petitioner is represented and prays for liberty to withdraw this application. Let a letter addressed by the petitioner to its advocate seeking withdrawal of this writ petition be kept with the record. The Department is represented and does not object to the withdrawal of the petition. Interim orders, if any, stand vacated. WPO 2177 of 2004 is dismissed as withdrawn. (RAVI KRISHAN KAPUR, J.) D.Ghosh