Bombay High Court
Durgadevi Sharma Charitable Trust vs Assistant Commissioner Of Income Tax ... on 21 December, 2021
Author: Amit B. Borkar
Bench: K. R. Shriram, Amit B. Borkar
1 906-WP 3763-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.3763 OF 2021
Durgadevi Sharma Charitable Trust ] ... Petitioner
Versus
Assistant Commissioner of Income tax ]
Exemption Circle-1, Mumbai & Ors. ] ... Respondents
Mr. P. S. Jetly, Senior Advocate a/w Mr. Sameer Dalal i/b Ms. Monika
Dokhale-Walve for Petitioners.
Mr. Suresh Kumar for Respondents.
CORAM :- K. R. SHRIRAM &
AMIT B. BORKAR, JJ.
DATE :- 21 DECEMBER, 2021
P. C. :-
1. Mr. Jetly states that after the Petition was filed, rectification order dated 17/12/2021 under Section 154 read with 143(3) of the Income Tax Act, 1961 came to be passed. Mr. Jetly therefore seeks leave to withdraw the Petition since Petitioner's problem is resolved.
2. Petition dismissed as withdrawn.
(AMIT B. BORKAR, J.) (K. R. SHRIRAM, J.)
URS 1 of 1
Digitally signed
UMESH by UMESH
RAMESH
RAMESH SHINDE
SHINDE Date: 2021.12.21
16:38:42 +0530