Uttarakhand High Court
M/S Pride Former Sas vs Deputy Commissioner Of Income Tax ... on 11 December, 2014
Author: Alok Singh
Bench: Alok Singh
WPMS No. 527 of 2009 Hon'ble Alok Singh, J.
Mr. P.R. Mullick, Advocate for the petitioner.
Mr.H.M. Bhatia, Advocate for the respondent.
Mr. P.R. Mullick, learned counsel for the petitioner submits that he has been instructed by the petitioner to withdraw this petition with liberty to file statutory appeal under Section 260 (A) of the Income Tax Act. He further contends that since present writ petition was filed under the wrong legal advice, therefore, benefit of Section 14 of the Limitation Act should be extended in favour of the petitioner. He further contends that since office of Assessee is in France, therefore, appeal shall be filed within eight weeks from today.
Ordered accordingly.
(Alok Singh, J.) 11.12.2014 Deepak