Delhi High Court - Orders
Rmg Polyvinyl India Ltd vs Assistant Commissioner Of Income Tax on 15 November, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10827/2019 & CM APPL. 44781/2019
RMG POLYVINYL INDIA LTD ..... Petitioner
Through: Mr. Sandeep Goyal, Advocate.
versus
ASSISTANT COMMISSIONER OF INCOME
TAX ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 15.11.2022 Learned counsel for the Petitioner states that the Petitioner has opted for DTVSV Scheme and therefore, wishes to withdraw the present writ petition Keeping in view the aforesaid, the present writ petition and pending application are dismissed as withdrawn.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J NOVEMBER 15, 2022/msh Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:16.11.2022 18:37:20