Delhi High Court - Orders
Indus Towers Limited vs Union Of India & Ors on 14 January, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9654/2018 & CM No.37585/2018
INDUS TOWERS LIMITED ..... Petitioner
Through : Mr. Tarun Gulati and Mr.
Kishore Kumar, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through : Mr. Anurag Ahluwalia, CGSC
for R-1.
Mr. Zoheb Hossain, Sr. Standing
Counsel for Revenue/R-2 to 5
with Ms. Sawni Dikshit, DCIT,
Ex-Circle 12(1), New Delhi
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 14.01.2019 After some hearing, Mr. Tarun Gulati, learned counsel for the petitioner submitted upon instructions that this petition will be withdrawn with liberty to urge all questions and press all points available to the assessee/petitioner in law. All rights and contentions of the parties therefore, are reserved. Liberty granted in this regard.
This writ petition is dismissed as withdrawn.
S. RAVINDRA BHAT, J PRATEEK JALAN, J JANUARY 14, 2019/aj