Delhi High Court - Orders
Eldeco Sidcul Industrial Park Limited vs Union Of India & Ors on 27 January, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Sanjeev Narula
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12036/2016
ELDECO SIDCUL INDUSTRIAL
PARK LIMITED ..... Petitioner
Through: Mr. Aniket D. Aggarwal, Adv.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Vibhooti Malhotra, Sr. Standing
Counsel
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 27.01.2021 [VIA VIDEO CONFERENCING] CM APPL. 2716/2021
1. By way of this application, the Petitioner seeks permission to withdraw the present petition on the ground that the dispute that forms the subject matter of the present petition has been settled under the Direct Tax Vivad Se Vishwas Act, 2020.
2. The application is allowed. The writ petition is dismissed as withdrawn.
RAJIV SAHAI ENDLAW, J SANJEEV NARULA, J JANUARY 27, 2021/ms W.P.(C) 12036/2016 Page 1 of 1