Bombay High Court
Radhakrishna Hospitality Services Pvt ... vs The Asstt. Commissioner Of Central ... on 30 March, 2021
Author: Abhay Ahuja
Bench: Sunil P. Deshmukh, Abhay Ahuja
4 - ITXA. 136 - 2007
VPH
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL No. 136 OF 2007
Radhakrishna Hospitality Services Pvt. Ltd.... Appellant
Vs.
The Assistant Commissioner of
Central Circle-23, Mumbai ... Respondent
***
Mr. Atul Jasani, for the Appellant.
Mr. Akhileshwar Sharma, for Respondent.
***
CORAM : SUNIL P. DESHMUKH &
ABHAY AHUJA, JJ.
DATE : MARCH 30, 2021
PC :
1. Learned counsel for Appellant, on instructions, seeks leave to withdraw the appeal. Learned counsel for Revenue has no particular objection. Leave granted. Income tax appeal is disposed of as withdrawn.
2. Refund of court-fee as per rules.
Sd/- Sd/-
[ABHAY AHUJA, J.] [SUNIL P. DESHMUKH, J.]
Vinayak Halemath
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