Madras High Court
Principal Commissioner Of Income Tax-2 vs Shri Melakardi Puthalath Farook on 6 September, 2016
Author: Nooty. Ramamohana Rao
Bench: Nooty. Ramamohana Rao, P.Devadass
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated: 06.09.2016 Coram: The Hon'ble Mr.Justice NOOTY. RAMAMOHANA RAO AND The Hon'ble DR. Justice P.DEVADASS TAX CASE APPEAL No.659 of 2016 Principal Commissioner of Income Tax-2 No.108, Mahatma Gandhi Road, Chennai 600 034. .. Appellant Versus Shri Melakardi Puthalath Farook, No.4/605, Old Mahabalipuram Road, Chennai-96. .. Respondent Appeal under Section 260A of the Income Tax Act, 1961, against the order of the Income Tax Appellate Tribunal, Madras 'C' Bench dated 22.01.2016 in ITA No.1991/Mds/2014. ----- For Appellant .. Mr.T.R.Senthilkumar, Standing Counsel. ----- JUDGMENT
(Judgment of this Court was made by NOOTY. RAMAMOHANA RAO, J) This Tax Case Appeal is preferred by the Revenue challenging the order of the Income Tax Appellate Tribunal, Madras 'C' Bench, dated 22.01.2016 in ITA No.1991/Mds/2014. NOOTY. RAMAMOHANA RAO, J AND P.DEVADASS, J
2. Learned Standing Counsel appearing for the Appellant seeks permission to withdraw this Appeal. He has also made an endorsement to that effect. Accordingly, the Tax Case Appeal stands dismissed as withdrawn. No costs.
(N.R.R.,J) (P.D.S., J)
06.09.2016
gr.
T.C.A.No.659 of 2016