Delhi High Court - Orders
National Association Of Software And ... vs Union Of India & Ors on 20 August, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~3 & 4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 5458/2020
NATIONAL ASSOCIATION OF
SOFTWARE AND SERVICE COMPANIES ..... Petitioner
Through: Mr.Kamal Sawhney, Advocate.
versus
UNION OF INDIA & ORS. ...... Respondents
Through: Mr.Asheesh Jain with Mr.Adarsh
Kumar Gupta, Advocates for R-1.
+ W.P. (C) 5459/2020
NATIONAL ASSOCIATION OF
SOFTWARE AND SERVICE COMPANIES ..... Petitioner
Through: Mr.Kamal Sawhney, Advocate
versus
UNION OF INDIA & ORS. ...... Respondents
Through: Mr.Akshay Makhija, CGSC with
Mr.Ankit Tyagi, Advocate for R-1.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 20.08.2020 C.M.No.19674/2020 in W.P.(C) No.5458/2020 C.M.No.19676/2020 in W.P.(C) No.5459/2020 Exemption allowed, subject to all just exceptions. Accordingly, the applications stand disposed of. W.P.(C) No.5458/2020 & C.M.No.19673/2020 W.P.(C) No.5459/2020 & C.M.No.19675/2020 The petitions have been listed before this Bench by the Registry in view of the urgency expressed therein. The same have been heard by way of video conferencing.
After some arguments, learned counsel for the petitioner wishes to withdraw the present writ petitions with liberty to file appropriate proceedings in accordance with law, in the event, an adverse order is passed against the petitioner under Section 245 of the Income Tax Act, 1961.
With the aforesaid liberty, the present writ petitions along with pending applications stand dismissed as withdrawn. All rights and contentions of the parties are left open.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J SANJEEV NARULA, J AUGUST 20, 2020 KA