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Karnataka High Court

M/S. Prestige Estates Projects Ltd. vs The Deputy Commissioner Of Income Tax on 23 January, 2014

Bench: Dilip B.Bhosale, B.Manohar

                           1


       IN THE HIGH COURT OF KARNATAKA AT BANGALORE

           DATED THIS THE 23rd DAY OF JANUARY 2014

                         PRESENT

          THE HON'BLE MR. JUSTICE DILIP B BHOSALE

                            AND

            THE HON'BLE MR. JUSTICE B MANOHAR

                       R.P.NO.953/2013

BETWEEN

M/S. PRESTIGE ESTATES PROJECTS LTD.
THE FALCON HOUSE
NO 1, MAIN GUARD CROSS ROAD
BANGALORE 560 001                         ... PETITIONER

(BY SRI ASHOK A KULKARNI, ADV.,)

AND

THE DEPUTY COMMISSIONER OF INCOME TAX
CENTRAL CIRCLE 1(1)
BANGALORE-560 001                     ... RESPONDENT

THE ADVOCATE FOR THE PETITIONER HAS FILED THE ABOVE REVIEW PETITION UNDER ORDER 47 RULE 1 OF CPC, PRAYING THIS HON'BLE COURT TO REVIEW THE ORDER DATED 08/10/2013 PASSED IN ITA.302/2013, ON THE FILE OF THE HON'BLE HIGH COURT OF KARNATAKA, BANGALORE.

THIS R.P. COMING ON FOR ADMISSION, THIS DAY, Dilip B. Bhosale J. DELIVERED THE FOLLOWING:

PC:

In view of the order dated 21st January 2014 passed in ITA No.25/2013, in particular, the observations made in paragraph-4, the learned counsel for the petitioner does not press this review petition. Hence, the review petition is disposed of.

Sd/-

JUDGE Sd/-

JUDGE Ia