Calcutta High Court
Commissioner Of Income Tax vs M/S. S. R. Batliboi & Company on 16 August, 2018
Author: I. P. Mukerji
Bench: I. P. Mukerji
OD32 ITA No. 192 of 2009 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE Commissioner of Income Tax, Kolkata - XIX Versus M/s. S. R. Batliboi & Company Before:
The Hon'ble Justice I. P. MUKERJI And The Hon'ble Justice AMRITA SINHA Date: 16th August 2018 Appearance:
Mrs. Smita Das De, Advocate for the appellant The Court: Learned counsel for the appellant, on instruction, submits that by virtue of the circular of the Central Board of Direct Taxes dated 11th July 2018, his client does not want to prosecute this appeal.
Accordingly the same is dismissed as not pressed. Interim order, if any, is vacated. Certified photocopy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(I. P. MUKERJI, J.) (AMRITA SINHA, J.) R. Bose