Delhi High Court - Orders
M/S Bdr Builders And Developers Private ... vs Assistant Commissioner Of Income Tax, ... on 1 April, 2022
Author: Manmohan
Bench: Manmohan, Dinesh Kumar Sharma
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5409/2022 & CM APPLs.16186-16187/2022
M/S BDR BUILDERS AND DEVELOPERS PRIVATE LIMITED
..... Petitioner
Through Mr. Salil Aggarwal, Sr. Adv. with
Mr. Madhur Aggarwal and Mr. Uma
Shankar, Advocates.
versus
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL
CIRCLE 15, DELHI ..... Respondent
Through Mr. Kunal Sharma with Ms. Zehra
Khan and Mr. Shray Nargotra,
Advocates
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 01.04.2022 Learned senior counsel for the petitioner prays for withdrawal of the present writ petition on the ground that an assessment order has already been passed.
Accordingly, the present writ petition is dismissed as withdrawn with liberty to the petitioner to urge all its contentions and submissions before the appropriate forum. The rights and contentions of all the parties are left open.
MANMOHAN, J DINESH KUMAR SHARMA, J APRIL 1, 2022 AS Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:02.04.2022 18:27:00