Chattisgarh High Court
Deputy Commissioner Of Income Tax vs M/S Ravi Shree Narayan Transport 70 ... on 26 June, 2019
Bench: P. R. Ramachandra Menon, Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
TAXC No. 91 of 2018
Deputy Commissioner of Income Tax-1, 32/32, Bunglows, Bhilai, District Durg
(C.G.)
---- Appellant
Versus
M/s Ravi Shree Narayan Transport, ACC Main Gate, Jamul Square, Bhilai,
District Durg (C.G.)
---- Respondent
For Appellant : Ms. Naushina Afrin Ali, Advocate.
Hon'ble Shri P. R. Ramachandra Menon, Chief Justice Hon'ble Shri Sanjay K. Agrawal, Judge Order on Board Per P. R. Ramachandra Menon, Chief Justice 26.06.2019
1. When the matter is taken up for consideration the learned standing counsel representing the Department submits that by virtue of some inadvertent mistake, the substantial questions of law have not been framed in proper manner and seeks permission to withdraw this appeal and liberty be granted to pursue the matter fresh by filing the separate proceedings.
2. In the light of the said submission, the appeal stands dismissed as withdrawn with liberty as above.
3. In view of the fact that the statutory appeal was preferred well within time, we find it appropriate to grant one month's time from today to file the proceedings as above. The Registry is directed to return the certified copy of order under challenge alongwith the service certificate.
Sd/- Sd/-
(P. R. Ramachandra Menon) (Sanjay K. Agrawal)
Chief Justice Judge
Brijmohan