Himachal Pradesh High Court
Blue Coast Infrastructure Development ... vs Deputy Commissioner Of Income Tax on 12 December, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA.
CWP No. 2936 of 2015.
Date of decision: 12th December, 2016
Blue Coast Infrastructure Development Private Ltd.
.....Petitioner.
.
Versus
Deputy Commissioner of Income Tax, Circle Parwanoo, HP
..... Respondents.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
of
Whether approved for reporting ?1
For the petitioner: Mr.B.C. Negi, Sr. Advocate with Mr.Raj
Negi, Advocate.
For the respondent: Mr. Vinay Kuthiala, Sr. Advocate with
rt Ms. Vandana Kuthiala, and Mr.
Diwan Singh Negi, Advocates.
Mansoor Ahmad Mir, Chief Justice (Oral)
Learned counsel for the petitioner stated at the Bar that he may be permitted to withdraw the writ petition with liberty to seek appropriate remedy at an appropriate stage, in view of the CBDT circular dated 29.2.2016, read with the letter dated 12/23.8.2016 issued by the DCIT Parwanoo, to the petitioner. His statement is taken on record.
2. Accordingly, the petition is disposed of alongwith pending applications, if any, with liberty as prayed for. Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
December 12, 2016. (Tarlok Singh Chauhan) (cm Thakur) Judge.
1Whether the reporters of Local Papers may be allowed to see the judgment ?.
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