Delhi High Court - Orders
M/S Ge (Shanghai) Power Technology Co. ... vs Assistant Commissioner Of Income Tax, ... on 1 April, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5505/2022 & CM APPL. 16384/2022
M/S GE (SHANGHAI) POWER TECHNOLOGY
CO. LTD. ..... Petitioner
Through: Ms Pratishtha Singh and Mr Ankul
Goyal, Advs.
Versus
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE INT.
TAX 1(3)(1) AND ANR. ..... Respondents
Through: Mr Sunil Agarwal, Sr Standing
Counsel, Mr Tushar Gupta, Jr
Standing Counsel and Mr Saurabh
Chaudhari, Adv.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MS JUSTICE POONAM A. BAMBA
ORDER
% 01.04.2022 [Physical court hearing/ hybrid hearing (as per request)]
1. Ms Pratishtha Singh, who appears for the petitioner, on instructions, seeks leave to withdraw the above-captioned petition, with liberty to file a fresh writ petition.
2. The writ petition is, accordingly, dismissed as withdrawn, with liberty as prayed for.
3. In case a fresh writ petition is filed, the same shall be examined, as per law.
W.P.(C) 5505/2022 page 1 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:08.04.2022 16:37:21
4. Consequently, pending application shall stand closed.
RAJIV SHAKDHER, J POONAM A. BAMBA, J APRIL 1, 2022/p Click here to check corrigendum, if any W.P.(C) 5505/2022 page 2 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:08.04.2022 16:37:21