Bombay High Court
Sumitomo Mitsul Banking Corporation ... vs The Deputy Director Of ... on 15 March, 2021
Author: Abhay Ahuja
Bench: S. P. Deshmukh, Abhay Ahuja
6 - ITXA. 53 - 2007
VPH
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally
signed by INCOME TAX APPEAL No. 53 OF 2007
Vinayak Vinayak
Halemath
P.
P. Sumitomo Mitsui Banking Corporation
Halemath Date:
2021.03.16
15:41:23 (earlier known as Sakura Bank Ltd.) ... Appellant
+0530 Vs.
The Deputy Director of Income Tax,
(International Taxation)-2(1), Mumbai ... Respondent
***
Mr. Atul Jasani, for the Appellant.
Mr. Suresh Kumar, for the Respondent.
***
CORAM : S. P. DESHMUKH &
ABHAY AHUJA, JJ.
DATE : MARCH 15, 2021
PC :
1. The learned counsel appearing for the Appellant, on instructions, seeks leave to withdraw the appeal. The learned counsel appearing for the Revenue has no particular objection. Leave is granted. The income tax appeal is disposed of as withdrawn.
2. Refund of Court-Fees as per rules. [ABHAY AHUJA, J.] [S. P. DESHMUKH, J.] Vinayak Halemath 1 / 1