Delhi High Court - Orders
Maps Creations Pvt Ltd vs Dcit, Cir-16(1), Delhi & Anr on 29 May, 2023
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3674/2023 and CM APPL. 14245/2023
MAPS CREATIONS PVT LTD ..... Petitioner
Through: Mr Venketesh Chaurasia, Advocate.
versus
DCIT, CIR-16(1), DELHI & ANR. ..... Respondents
Through: Mr Gaurav Gupta, Sr. Standing
Counsel with Mr Shivendra Singh and
Mr Puneett Singhal, Jr. Standing
Counsel.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MR JUSTICE GIRISH KATHPALIA
ORDER
% 29.05.2023 [Physical Hearing/Hybrid Hearing (as per request)]
1. Mr Venketesh Chaurasia, who appears on behalf of the petitioner, informs us that since the assessment order has been passed, he has instructions to withdraw the writ petition, with liberty to take recourse to an appropriate remedy, albeit as per law.
2. Mr Gaurav Gupta, learned senior standing counsel, who appears on behalf of the respondents/revenue, says that he has no objection.
3. The writ petition is, accordingly, dismissed as withdrawn with liberty as prayed for, albeit in accordance with law.
4. Consequently, pending interlocutory application shall also stand closed.
RAJIV SHAKDHER, J GIRISH KATHPALIA, J MAY 29, 2023 / tr Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/10/2023 at 23:59:42