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Karnataka High Court

The Principal Commissioner Of Income ... vs Sri. Siddheshwar Co-Operative Credit ... on 16 November, 2015

Bench: S.Abdul Nazeer, P.S.Dinesh Kumar

           IN THE HIGH COURT OF KARNATAKA

                    DHARWAD BENCH

     DATED THIS THE 16TH DAY OF NOVEMBER 2015

                             PRESENT

    THE HON'BLE MR.JUSTICE S. ABDUL NAZEER

                              AND

    THE HON'BLE MR.JUSTICE P.S.DINESH KUMAR

                     ITA NO.100142/2015

Between:

1      The Principal Commissioner of Income Tax,
       Dr.B.R.Ambedkar Road,
       Belagavi.

2      The Income Tax Officer,
       Nippani,
       Belagavi Dist.                      .... Appellants.

(By Sri Y.V.Raviraj, Adv.)

And:

Sri Siddheshwar Co-operative Credit Society Ltd.,
A/P Borgaon, Chikkodi Tq.,
Belagavi Dist.                               .... Respondent.

                               ---
                                2




       This ITA is filed under Section 260A of the Income Tax
Act, 1961, praying to allow the appeal and set aside the orders
passed by the Income Tax Appellate Tribunal, Panaji Bench,
Panaji, in ITA No.14/PNJ/2015 dated 20.3.2015, etc.


     This ITA coming on for Orders                      this   day,
S.ABDUL NAZEER.J., delivered the following:


                         JUDGMENT

Learned Counsel for the appellants submits that by mistake, this appeal has been filed challenging the impugned order. He further submits that an appeal in ITA No.100100/2015 has already been filed by the appellants challenging the very same impugned order and in the said appeal, notice has been issued. Hence, he files a memo seeking permission of this Court to withdraw this appeal with liberty to pursue ITA No.100100/2015.

2. The memo is placed on record. The appeal is dismissed as withdrawn with liberty to the appellants to pursue the appeal in ITA No.100100/2015. No costs.

Sd/-

JUDGE.

Sd/-

JUDGE.

BMM/-