Delhi High Court - Orders
Capgemini Technology Services India ... vs Assistant Commissioner Of Income Tax ... on 8 November, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Tushar Rao Gedela
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7398/2023 & CM APPL. 28782/2023
CAPGEMINI TECHNOLOGY SERVICES INDIA LIMITED (AS
SUCCESSOR-IN-INTEREST OF ARICENT TECHNOLOGIES
(HOLDINGS) LTD) ..... Petitioner
Through: Mr. Aniket D. Agrawal and Mr.
Saksham Singhal, Advocates
versus
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-1(1),
NEW DELHI AND ORS. ..... Respondents
Through: Mr. Zoheb Hossain, Sr. Standing
Counsel and Mr. Sanjeev Menon,
Junior Standing Counsel
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 08.11.2023 Learned counsel appearing for the petitioner was fair enough to state before this Court that the assessment order has already been passed in the matter and there is no grievance left and the return income has been accepted. He prays to withdraw the present petition.
The same is dismissed as withdrawn.
Pending application also stands disposed of.
SATISH CHANDRA SHARMA, CJ TUSHAR RAO GEDELA, J NOVEMBER 8, 2023/ms This is a digitally signed order.
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