Delhi High Court - Orders
Emirates Shipping Line Fze (Erstwhile ... vs The Assistant Commissioner Of ... on 1 April, 2025
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~90
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7808/2024
EMIRATES SHIPPING LINE FZE (ERSTWHILE
EMIRATES SHIPPING LINE DMCEST)
.....Petitioner
Through: Mr Vishal Kalra, Advocate.
versus
THE ASSISTANT COMMISSIONER OF
INCOME-TAX CIRCLE 1(2)(2), NEW DELHI
.....Respondent
Through: Mr Puneet Rai, SSC, Mr Ashvini
Kumar and Mr Rishabh Nangia, SCs
and Mr Nikhil Jain, Advocate.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 01.04.2025 CM APPL. 18668/2025(withdrawal)
1. The learned counsel appearing for the applicant/petitioner seeks to withdrawn the above captioned petition.
2. The petition is dismissed as withdrawn. The pending application, if any, also stands disposed of.
3. The application is allowed in the aforesaid terms.
4. The hearing scheduled on 15.04.2025 is cancelled.
VIBHU BAKHRU, J TEJAS KARIA, J APRIL 01, 2025 M Click here to check corrigendum, if any This is a digitally signed order.
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