Telangana High Court
Smt. Radhika Agarwal vs Union Of India on 17 February, 2022
THE HONOURABLE SRI JUSTICE UJJAL BHUYAN
AND
THE HONOURABLE SRI JUSTICE A. VENKATESHWARA REDDY
Writ Petition No.7718 of 2021
ORDER:(Per Hon'ble Sri Justice Ujjal Bhuyan) Heard Mr.V. Srinivas, learned senior counsel for the petitioner and Mr. B. Narasimha Sarma, learned Standing Counsel for the Income Tax Department.
2. Learned senior counsel for the petitioner submits that petitioner would like to withdraw the writ petition in view of passing of assessment order which is under challenge in Writ Petition No.24487 of 2021.
3. In view of above, the writ petition is disposed of as 'withdrawn'. No order as to costs.
4. As a sequel, miscellaneous applications pending if any in this Writ Petition, shall stand closed.
____________________ UJJAL BHUYAN, J __________________________________ A. VENKATESHWARA REDDY, J Date : 17.02.2022 Ndr