Delhi High Court - Orders
Mr. Venkatesh Narayana Jois vs Assistant Commissioner Of Income Tax & ... on 30 July, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7328/2021 & CM APPL. 23073-74/2021
MR. VENKATESH NARAYANA JOIS ..... Petitioner
Through: Ms. Archana Sahadeva, Advocate.
versus
ASSISTANT COMMISSIONER
OF INCOME TAX & ORS. ..... Respondents
Through: Mr. Ruchir Bhatia, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 30.07.2021 The petition has been heard by way of video conferencing. After some arguments, learned counsel for petitioner wishes to withdraw the present petition with liberty to move the Court having the territorial jurisdiction.
With the aforesaid liberty, present petition and applications stand disposed of.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J JULY 30, 2021 js Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:01.08.2021 14:12:44