Chattisgarh High Court
Assistant Commissioner Of Income Tax 1 ... vs Maruti Clean Coal And Power Ltd. 99 ... on 16 May, 2019
Bench: P.R. Ramachandra Menon, Manindra Mohan Shrivastava
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
TAXC No. 129 of 2018
Assistant Commissioner Of Income Tax 1 (2), Raipur, Chhattisgarh.
---- Appellant
Versus
Maruti Clean Coal And Power Ltd. Flat No. 301-302, Ram Residency, Shankar
Nagar, Raipur, Chhattisgarh.
---- Respondent
For Appellant : Ms. Naushina Afrin Ali, Advocate on behalf of Shri Amit Chaudhari, Advocate.
Hon'ble Shri P.R. Ramachandra Menon, Chief Justice Hon'ble Shri Manindra Mohan Shrivastava, Judge Order on Board 16/05/2019 Per P.R. Ramachandra Menon, Chief Justice
1. The Appellant-Revenue has moved this Court with the following prayer:-
"It is humbly prayed that this Hon'ble Court be pleased to summon the records and decide the substantial question of Law mentioned above or any other question or questions of Law which this Hon'ble Court deems fit in the facts and circumstance of the case and be further pleased to allow the appeal for the Assessment Year 2004-05 is concerned and or to pass such further or necessary orders as may appear to the Hon'ble Court just, fit and proper."
2. Learned standing counsel for the Revenue seeks for permission to withdraw this appeal.
3. Permission is granted.
4. The appeal is dismissed as withdrawn.
Sd/- Sd/-
(P.R. Ramachandra Menon) (Manindra Mohan Shrivastava)
CHIEF JUSTICE JUDGE
Anu