PR. COMMISSIONER OF INCOME TAX CENTRAL 3 vs. NATIONAL INDUSTRIAL CORPORATION LTD

CRL.REV.P. 421/2017 Page 1 $~28 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.REV.P. 421/2017 GAGAN UPPAL ..... Petitioner Through: Mr. O.P. Jatav, Advocate with petitioner in person. versus POOJA WAHIE & ORS ..... Respondents Through: Ms. Kanika Baweja, Advocate. CORAM: HON'BLE MR. JUSTICE SANJEEV SACHDEVA O R D E R % 09.04.2018 Crl.M.A.6274/2018 (for withdrawal of petition) 1. By this application, the petitioner seeks leave to withdraw the petition in terms of Compromise/Settlement Deed dated 29.11.2017. 2. Learned counsel for the respondents submits that though the settlement was agreed upon, however, at the time of settlement, there was concealment of facts and the petitioner did not inform the respondents that he had also filed a complaint before the Income Tax Department and, after the settlement was arrived at, notice was received from the Income Tax Department. It is submitted that the respondents are still willing if the petitioner were to jointly approach the Income Tax Department with the respondents to ensure that the complaint lodged by the petitioner is also closed. 3. Learned counsel for the petitioner, under instructions from the petitioner, submits that the petitioner is willing to withdraw the

CRL.REV.P. 421/2017 Page 2 allegations made before the Income Tax Department and also willing to jointly approach the Income Tax Department along with the respondents for closure of the case. He, however, submits that it is not in his hand whether the Income Tax Department would accept the withdrawal or not. 4. Respective statements of the parties are taken on record. 5. In view of the above, learned counsel for the petitioner seeks leave to withdraw the revision petition. 6. The application is, accordingly, allowed. CRL.REV.P. 421/2017, Crl.M.A.9574/2017 (stay) & Crl.M.A.4991/2018 (for withdrawal of Vakalatnama) In view of the orders passed in Crl.M.A.6274/2018 and the statement of the learned counsel for the petitioner that he does not wish to press the present petition, the present revision petition is, accordingly, dismissed as withdrawn. The pending applications are accordingly disposed of. SANJEEV SACHDEVA, J APRIL 09, 2018 st