Bombay High Court
M/S. Dalal And Broacha Stock Broking ... vs The Addl. Commissioner Of Income Tax ... on 18 March, 2021
Author: Abhay Ahuja
Bench: Sunil P. Deshmukh, Abhay Ahuja
4-2395-2011
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.2395 OF 2011
M/s. Dalal & Broacha Stock
Broking Pvt. Ltd., .. Appellant.
v/s.
The Addl.. Commissioner of Income Tax
Range 4(1) .. Respondent.
Ms Jesal Shah i/b. Daru Shah & Co., for the Appellant.
Mr. Suresh Kumar, for the Respondent.
CORAM: SUNIL P. DESHMUKH &
ABHAY AHUJA, JJ.
DATE : 18th MARCH, 2021.
P.C:-
The learned Counsel for the Appellant, on instructions, seeks leave to withdraw the Appeal. Learned Counsel for the Revenue has no particular objection.
2 Leave granted.
3 Appeal disposed of as withdrawn.
4 Refund of Court fees, as per Rules.
(ABHAY AHUJA,J.) (SUNIL P. DESHMUKH,J.)
Digitally signed
Smita by Smita R. Joshi
R. Joshi Date: 2021.03.19 11:38:53 +0530 S.R.JOSHI 1 of 1