Punjab-Haryana High Court
M/S Hero Cycles Ltd. Ludhiana vs Cit Ludhiana And Anr on 22 December, 2020
Bench: Rajan Gupta, Karamjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
104A CM-10715-CII-2020 IN
ITA-352-2009
Date of Decision: 22.12.2020
M/s Hero Cycles Ltd.
...Appellant.
Versus
Commissioner of Income Tax, Ludhiana and another
...Respondents
CORAM:- HON'BLE MR. JUSTICE RAJAN GUPTA.
HON'BLE MR. JUSTICE KARAMJIT SINGH.
PRESENT: Mr. Alok Mittal, Advocate for the applicant-appellant.
Mr. Rajesh Katoch, Advocate for the respondents.
***
RAJAN GUPTA, J. (Oral)
Case has been heard through Video Conferencing on account of COVID-19 Pandemic.
This is an application moved by the appellant for withdrawal of instant appeal. Application is supported by the affidavit of Shashi Kant Rai. Prayer for withdrawal is not opposed by learned counsel representing the respondents.
In view of above, application is allowed and the appeal is dismissed as withdrawn.
(RAJAN GUPTA)
JUDGE
December 22, 2020 (KARAMJIT SINGH)
gbs JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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