Bombay High Court
M/S. Sanjeev Woollen Mills vs The Income Tax Officer on 14 March, 2022
Author: N. R. Borkar
Bench: K.R. Shriram, N. R. Borkar
Digitally signed
by CHITRA
CHITRA SANJAY
SANJAY SONAWANE
SONAWANE Date:
2022.03.15
18:44:03 +0530
1 901-1623-2011.doc
Chitra Sonawane
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.1623 OF 2011
M/s Sanjeev Woollen Mills. .... Appellant.
Vs.
Income Tax Officer,
Ward 12(2)(1) Aaykar Bhavan
Mumbai-400 020. .... Respondent.
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Ms. Ushashi Datta i/b Mr. Sriram Sridharan for the Appellant.
Mr.PC Chhotaray for respondent.
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CORAM : K.R. SHRIRAM &
N. R. BORKAR, JJ.
DATE : 14th MARCH, 2022.
P.C.:
1. Miss Ushashi Datta, learned counsel for the appellant seeks leave to withdraw the appeal.
2. Appeal is dismissed as withdrawn.
3. Refund of Court fees, if any, in accordance with Rules.
(N.R. BORKAR, J.) (K.R.SHRIRAM,J.) Chitra Sonawane 2 901-1623-2011.doc Chitra Sonawane