Jagan Nath Syal vs Itat
2001 Latest Caselaw 1896 Del

Citation : 2001 Latest Caselaw 1896 Del
Judgement Date : 6 December, 2001

Delhi High Court

Jagan Nath Syal vs Itat on 6 December, 2001

Equivalent citations: 2002 123 TAXMAN 314 Delhi

ORDER

Having heard the learned counsels for the parties, we are of the opinion that a subsequent decision rendered by the Supreme Court cannot be a ground for review of the earlier judgments. After this order was passed, the learned counsel for the petitioner seeks permission to withdraw the writ petition. Accordingly, the writ petition stands dismissed as withdrawn.

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