Punjab-Haryana High Court
Pepsi Foods Ltd vs Commissioner Of Income Tax-1 ... on 21 May, 2013
Author: Hemant Gupta
Bench: Hemant Gupta, Ritu Bahri
CWP No. 23761 of 2012 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Date of Decision: May 21, 2013
CWP No. 23761 of 2012
Pepsi Foods Ltd.
(Now Pepsico India Holdings Pvt. Ltd.)
...Petitioner
Versus
Commissioner of Income Tax-1 Chandigarh and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MS. JUSTICE RITU BAHRI
Present: - Mr. Deepak Chopra, Advocate
and Mr. Akshay Bhan, Advocate
and Mr. Alok Mittal, Advocate.
Mr. Yogesh Putney, Advocate
for the respondents.
1 To be referred to the Reporters or not?
2 Whether the Judgment should be reported in the
Digest
HEMANT GUPTA, J.
C.M. No. 7482 of 2013 Civil Misc. Application is allowed. Written statement is taken on record. CWP No. 23761 of 2012 In view of the averments made in the written statement, learned counsel for the petitioner does not want to press the writ petition.
The writ petition is dismissed as not pressed. While dismissing the writ petition as not pressed, we clarify that the appeal and misc. application for stay of demand CWP No. 23761 of 2012 -2- filed by the petitioner and pending before the Income Tax Appellate Tribunal, Delhi Bench shall be decided in accordance with law.
A copy of this order be given dasti to learned counsel for the petitioner.
(HEMANT GUPTA) JUDGE (RITU BAHRI) JUDGE 21.05.2013 Atul