Chattisgarh High Court
Smt. Leela Choudary vs Commissioner Of Income Tax on 4 August, 2015
Bench: Chief Justice, P. Sam Koshy
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HIGH COURT OF CHHATTISGARH, BILASPUR
Tax Case No. 14 of 2015
Smt Leela Choudhary, Legal Heir of Late Sunderlal Choudhary, Milan Chowk,
Near Ata Chakki, Old Fish Market, Camp: Bhilai, P.S. Chhavni, Bhilai, Distt.
Durg (CG)
---- Appellant
Versus
Commissioner of Income Tax, Central Revenue Building, Civil Lines, Raipur
(CG)
----Respondent
For Appellant:- Shri Rajeshwar Rao along with Shri Manoj Kumar Sinha, Advocate.
For Respondent:- Smt Naushina Ali, Advocate.
Hon'ble The Chief Justice Hon'ble Shri Justice P. Sam Koshy Order On Board Per Navin Sinha, Chief Justice 04/08/2015
1. After some argument, Learned Counsel for the Appellant seeks leave to withdraw the appeal.
2. The appeal is dismissed as withdrawn.
Sd/- Sd/-
(Navin Shiha) (P. Sam Koshy)
CHIEF JUSTICE JUDGE
Priya
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