Punjab-Haryana High Court
Aecom India Pvt Ltd vs The Assessing Officer National ... on 29 March, 2022
Bench: Tejinder Singh Dhindsa, Pankaj Jain
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP-6451-2022 (O&M)
Date of Decision:29.03.2022
AECOM India Private Limited
.......Petitioner
Versus
The Assessing Officer, National Faceless Assessment Centre, Delhi and
another
......Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
HON'BLE MR. JUSTICE PANKAJ JAIN
Present:- Mr. Saurabh Gautam, Advocate for the petitioner.
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TEJINDER SINGH DHINDSA J.(Oral)
Counsel at the very outset makes a statement at the bar that he has instructions from the petitioner-company not to pursue the instant writ petition.
Disposed of as withdrawn.
(TEJINDER SINGH DHINDSA) JUDGE (PANKAJ JAIN) JUDGE 29.03.2022 shweta Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 01-05-2022 16:55:22 :::