Allahabad High Court
The High Court Bar Association ... vs Union Of India And 5 Others on 7 July, 2022
Bench: Surya Prakash Kesarwani, Jayant Banerji
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT TAX No. - 614 of 2022 Petitioner :- The High Court Bar Association Allahabad Respondent :- Union Of India And 5 Others Counsel for Petitioner :- Satya Dheer Singh Jadaun Counsel for Respondent :- A.S.G.I.,Gaurav Mahajan Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Jayant Banerji,J.
Shri Manish Goyal, learned Senior Advocate assisted by Shri S.D. Singh Jadaun, learned counsel for the petitioner states that inadvertently some important facts could not be stated in the petition and, therefore, this writ petition may be dismissed as withdrawn with liberty to file a fresh writ petition.
Shri Amit Mahajan holding brief of Shri Gaurav Mahajan, learned Senior Standing Counsel for the Income Tax Department, has no objection to the aforesaid request.
In view of the aforesaid, this writ petition is dismissed as withdrawn with liberty to file a fresh writ petition.
Certified copy of the impugned order shall be returned by the office to the learned counsel for the petitioner within three days, after retaining a photostat copy of the same in the record.
Order Date :- 7.7.2022 SK