Bombay High Court
Edmon Trading Pvt Ltd (Now Merged With ... vs The Assistant Commissioner Of Income ... on 10 June, 2021
Author: Abhay Ahuja
Bench: Sunil P. Deshmukh, Abhay Ahuja
1 7-ITXA 2932-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.2932 OF 2018
Edmon Trading Pvt. Ltd.
(Now merged with Anant Merchants &
Traders P. Ltd.) ... Appellant
Vs.
The Assistant Commissioner of Income Tax
Range-9(2)(1) ... Respondent
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Ms. Namrata Kasale for the Appellant.
Mr. Suresh Kumar h/f Mr. Sham Walve for the Respondent.
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CORAM : SUNIL P. DESHMUKH &
ABHAY AHUJA, JJ.
DATE : 10TH JUNE 2021 (THROUGH VIDEO CONFERENCING) P.C. :
1. Learned Counsel for the Appellant, on instructions, seeks leave to withdraw the Appeal. Learned Counsel for Respondent has no particular objection. Leave granted. Income Tax Appeal is disposed of as withdrawn.
2. Refund of Court-fees as per rules.
(ABHAY AHUJA, J.) (SUNIL P. DESHMUKH , J.) Mugdha 1 of 1 ::: Uploaded on - 11/06/2021 ::: Downloaded on - 15/09/2021 19:34:06 :::