Delhi High Court - Orders
Modicare Limited vs Deputy Commissioner Of Income Tax & Anr on 7 October, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~58 & 59(2021)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11248/2021 & CM Nos.34643-44/2021
MODICARE LIMITED ..... Petitioner
Through : Mr. Ajay Vohra, Sr. Adv. With Mr.
Rohit Jain and Mr. Aniket D.
Agrawal, Advs.
versus
DEPUTY COMMISSIONER OF
INCOME TAX & ANR. ..... Respondents
Through : Mr. Sanjay Kumar and Ms. Easha
Kadian, Advs.
+ W.P.(C) 11398/2021 & CM Nos.35116-17/2021
MODICARE LIMITED ..... Petitioner
Through : Mr. Ajay Vohra, Sr. Adv. With Mr.
Rohit Jain and Mr. Aniket D.
Agrawal, Advs.
versus
DEPUTY COMMISSIONER OF
INCOME TAX & ANR. ..... Respondents
Through : Mr. Sanjay Kumar and Ms. Easha
Kadian, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 07.10.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. These matters have been received on transfer.
2. We heard Mr. Ajay Vohra, learned senior counsel, who appears on behalf of the petitioner, for quite some time. 2.1. After some arguments, Mr. Vohra, on instructions of Mr. Rohit Jain, who is the counsel-on-record for the petitioner, seeks to withdraw the writ W.P.(C) Nos.11248/2021 & 11398/2021 page 1 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:13.10.2021 16:52:54 petitions with liberty to take recourse to the remedy, provided under the Income Tax Act, 1961.
3. The writ petitions are, thus, dismissed as withdrawn with liberty, as prayed for. Consequently, pending applications shall also stand closed.
RAJIV SHAKDHER, J TALWANT SINGH, J OCTOBER 7, 2021 aj Click here to check corrigendum, if any W.P.(C) Nos.11248/2021 & 11398/2021 page 2 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:13.10.2021 16:52:54