Delhi High Court - Orders
Rishab Trading Company Through Prop ... vs Initiating Officer, Dcit, Banami ... on 28 April, 2022
Author: Manmohan
Bench: Manmohan, Subramonium Prasad
$~88
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6695/2022 & C.M.No.20336/2022
RISHAB TRADING COMPANY THROUGH PROP ANKIT JAIN
..... Petitioner
Through: Mr.Sarthak Jain with Mr.Vishal
Malik, Advocates.
versus
INITIATING OFFICER, DCIT, BANAMI PROHIBITION UNIT-2,
DELHI & ANR. ..... Respondents
Through: Ms.Vibhooti Malhotra, senior
standing counsel for Revenue with
Mr.Shailendra Singh and Mr.Udit
Sharma, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 28.04.2022 After some arguments, learned counsel for the petitioner wishes to withdraw the present writ petition with liberty to file appropriate proceedings in accordance with law.
With the aforesaid liberty, present writ petition and application are disposed of.
MANMOHAN, J SUBRAMONIUM PRASAD, J APRIL 28, 2022 KA Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:30.04.2022 12:02:57