Bombay High Court
Pr Commissioner Of Income Tax 6 vs Thyssenkrup Industrial Solutions ... on 16 December, 2022
Author: Abhay Ahuja
Bench: Dhiraj Singh Thakur, Abhay Ahuja
902. ITXAL 28948-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 28948 OF 2022
Pr.Commissioner of Income Tax-6 ...Appellant
V/S.
Thyssenkrup Industrial Solutions India Pvt. Ltd. ...Respondent.
Ms. Swapna Gokhale for the appellant.
CORAM : DHIRAJ SINGH THAKUR &
ABHAY AHUJA, JJ.
DATE : 16th DECEMBER 2022 P.C. :
1. Learned counsel for the appellant states that infact against the same order two appeals were inadvertently filed and therefore seeks liberty to withdraw the present appeal.
2. The appeal is allowed to be withdrawn as prayed and stands dismissed as withdrawn.
(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR J.) Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:
2022.12.16 17:37:23 +0530 Nikita Gadgil 1/1