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Karnataka High Court

M/S. Ugra Precision Engineering vs The Commissioner Of Income Tax on 17 August, 2016

Bench: Jayant Patel, S.N.Satyanarayana

                         1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 17TH DAY OF AUGUST 2016

                     PRESENT

        THE HON'BLE MR.JUSTICE JAYANT PATEL

                       AND

     THE HON'BLE MR.JUSTICE S.N.SATYANARAYANA

            WRIT APPEAL No.1757/2015 (T-IT)


BETWEEN :

M/s. UGRA PRECISION ENGINEERING
PRIVATE LIMITED
REP. BY ITS MANAGING DIRECTOR
SRI S. ABHIRAM
AGED ABOUT 36 YEARS
No.C-142,
YADAVGIRI INDUSTRIAL ESTATE,
MYSORE-570 020.                    ... APPELLANT


(BY SRI M.LAVA, ADVOCATE FOR SRI A.SHANKAR,
ADVOCATE)


AND :


1.    THE COMMISSIONER OF INCOME-TAX
      MYSORE
                               2



     55/1, SHILPASHREE,
     VIDYARANYA COMPLEX
     VISHWESHWARANAGAR
     MYSORE-570 008.


2.   THE INCOME-TAX OFFICER
     WARD 1 (1)
     55/1, SHILPASHREE,
     VIDYARANYA COMPLEX,
     VISHWESHWARANAGAR
     MYSORE-570 008.                 ... RESPONDENTS


    THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT PRAYING TO SET
ASIDE THE ORDER PASSED IN THE WRIT PETITION
No.32092/2013 DATED 08/04/2015.

     THIS WRIT APPEAL COMING ON FOR PRELIMINARY
HEARING THIS DAY, JAYANT PATEL J., DELIVERED THE
FOLLOWING:

                           ORDER

Mr. M. Lava for Mr. A. Shankar, learned counsel appearing for the appellant, tenders a memo for withdrawal and he seeks permission to withdraw the present appeal.

2. Permission is granted.

3. The appeal is disposed of as withdrawn.

Sd/-

JUDGE Sd/-

JUDGE sma