Bombay High Court
Thermax Limited vs Assistant Commissioner Of Income Tax ... on 9 July, 2021
Author: Abhay Ahuja
Bench: Sunil P. Deshmukh, Abhay Ahuja
1 2-ITXA 2562-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.2562 OF 2019
Thermax Limited ] ... Appellant
Versus
Assistant Commissioner of Income Tax, ]
Circle-10, Pune ] ... Respondent
Mr. Sanjiv M. Shah for Appellant.
Mr. Arvind Pinto for Respondent.
CORAM :- SUNIL P. DESHMUKH &
ABHAY AHUJA, JJ.
DATE :- 09 JULY, 2021 (THROUGH VIDEO CONFERENCING) P. C. :-
1. Learned Counsel for the appellant, on instructions, seeks leave to withdraw the appeal. Learned Counsel for respondent has no particular objection. Leave granted. Income Tax appeal is disposed of as withdrawn.
2. Refund of Court-fees as per rules.
(ABHAY AHUJA, J.) (SUNIL P. DESHMUKH, J.) URS 1 of 1 ::: Uploaded on - 09/07/2021 ::: Downloaded on - 20/09/2021 08:16:43 :::