Madhya Pradesh High Court
Jai Narayan Shiksha Samiti, 31 Shyamla ... vs The Assistant Commissioner Of Income ... on 10 December, 2013
Writ Petition No :: 4783 / 2013
Jai Narayan Shiksha Samiti Vs. The Asst. Commissioner of I. Tax & ors
10.12.2013.
Shri Sumit Nema and Shri Mukesh Agrawal for the
petitioner.
Shri Sanjay Lal for the respondents.
It is stated by Shri Nema that during the pendency of this writ petition, certain orders have been passed by the appellate authority - respondent No.3.
That being so, petitioner wants to withdraw this writ petition with liberty to prosecute the matter before the Tribunal and also move the Tribunal for grant of interim relief.
Permission granted.
With the aforesaid liberty to the petitioner, the writ petition stands disposed of.
For a period of 15 days from today, the interim order passed by this Court shall continue to remain in operation.
Certified copy as per rules.
(RAJENDRA MENON) (A.K. SHARMA)
JUDGE JUDGE
aks/ss-