What did the High Court hold?

The High Court granted the appellant's request to withdraw the appeal. Consequently, the appeal was disposed of as withdrawn.

The appellant, M/s. Ugra Precision Engineering Private Limited, filed a Writ Appeal before the High Court of Karnataka. The appeal was against an order passed in a Writ Petition.

What were the issues?

The primary issue was whether the appellant should be permitted to withdraw their appeal.

M/S. Ugra Precision Engineering vs CIT | Karnataka High Court 2016

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 17TH DAY OF AUGUST 2016

PRESENT

THE HON’BLE MR.JUSTICE JAYANT PATEL AND THE HON’BLE MR.JUSTICE S.N.SATYANARAYANA WRIT APPEAL No.1757/2015 (T-IT)

BETWEEN :

M/s. UGRA PRECISION ENGINEERING PRIVATE LIMITED REP. BY ITS MANAGING DIRECTOR SRI S. ABHIRAM AGED ABOUT 36 YEARS No.C-142, YADAVGIRI INDUSTRIAL ESTATE, MYSORE-570 020.

... APPELLANT

(BY SRI M.LAVA, ADVOCATE FOR SRI A.SHANKAR, ADVOCATE)

AND :

THE COMMISSIONER OF INCOME-TAX MYSORE

2 55/1, SHILPASHREE, VIDYARANYA COMPLEX VISHWESHWARANAGAR MYSORE-570 008.

THE INCOME-TAX OFFICER WARD 1 (1) 55/1, SHILPASHREE, VIDYARANYA COMPLEX, VISHWESHWARANAGAR MYSORE-570 008.

... RESPONDENTS

THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED IN THE WRIT PETITION No.32092/2013 DATED 08/04/2015.

THIS WRIT APPEAL COMING ON FOR PRELIMINARY HEARING THIS DAY, JAYANT PATEL J., DELIVERED THE FOLLOWING:

ORDER

Mr. M. Lava for Mr. A. Shankar, learned counsel appearing for the appellant, tenders a memo for withdrawal and he seeks permission to withdraw the present appeal.

3 2. Permission is granted. 3. The appeal is disposed of as withdrawn.

Sd/- JUDGE

sma

M/S. UGRA PRECISION ENGINEERING vs. THE COMMISSIONER OF INCOME TAX

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