Punjab-Haryana High Court
M/S Amco Industrial Enterprises Pvt Ltd ... vs Deputy Commissioner Of Income Tax ... on 16 November, 2016
Bench: S.J. Vazifdar, A.B. Chaudhari
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-23578-2016
Date of decision:- 16.11.2016
M/s Amco Industrial Enterprises Pvt. Ltd.
...Petitioner
Versus
Deputy Commissioner of Income Tax, Ludhiana
...Respondent
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
HON'BLE MR. JUSTICE A.B. CHAUDHARI
Present:- Mr. Rajiv Sharma, Advocate,
for the petitioner.
* * * *
S.J. VAZIFDAR, C.J. (ORAL)
Learned counsel for the petitioner seeks to withdraw the present petition.
2. The petition is allowed to be withdrawn with liberty to adopt appropriate proceedings.
(S.J. VAZIFDAR) CHIEF JUSTICE (A.B. CHAUDHARI) JUDGE 16.11.2016 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 21-11-2016 23:23:58 :::