Delhi High Court - Orders
Pr.Commissioner Of Income ... vs Cairn Uk Holding Ltd on 12 April, 2022
Author: Manmohan
Bench: Manmohan, Dinesh Kumar Sharma
$~96
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 800/2017
PR.COMMISSIONER OF INCOME
TAX-1(INTENATIONAL TAXATION) ..... Appellant
Through: Mr. Vipul Agrawal and Mr. Parth
Semwal, Advocates for Mr. Zoheb
Hossain, Advocate.
versus
CAIRN UK HOLDING LTD. ..... Respondent
Through: Mr. Pratham Vir Agarwal, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 12.04.2022 CM Appl.17956/2022 Present application has been filed by the appellant seeking permission to withdraw the present Income Tax Appeal.
Issue notice.
Mr. Pratham Vir Agarwal, learned counsel accepts notice on behalf of the respondent. He states that he has no objection to the present application being allowed.
Consequently, present application is allowed and the appeal is dismissed as withdrawn.
The next date of hearing is cancelled.
MANMOHAN, J DINESH KUMAR SHARMA, J APRIL 12, 2022/js Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:13.04.2022 19:26:21