Pr. Commissioner Of Income Tax vs M/S North Eastern Electric Power ...
2021 Latest Caselaw 2353 Gua

                                                                          Page No.# 1/2

GAHC010080872021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : I.A.(Civil)/1527/2021

            PR. COMMISSIONER OF INCOME TAX
            SHILLONG, AAYAKAR BHAWAN, M.G. ROAD, SHILLONG-793001.



            VERSUS

            M/S NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED
            (NEEPCO)
            BROOK LAND COMPOUND, LOWER NEW COLONY, SHILLONG-793003.



Advocate for the Petitioner   : MR. S SARMA

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : 28-09-2021

Suman Shyam, J

Heard Mr. S. Sarma, learned counsel for the applicant Principal Commissioner of

Income Tax, Shillong. The applicant had preferred an appeal under filing No. 5681/2020 Page No.# 2/2

before this Court, assailing the judgment and order of the Income Tax Appellate Tribunal.

Mr. Sarma submits that during the pendency of the appeal, the matter has been

resolved and therefore, the cause for preferring the appeal no longer survives at this

stage. Hence, this I.A. has been filed with a prayer to withdraw the connected appeal.

We have perused the statements made in the I.A., whereupon we find that the

prayer made in this application deserved to be allowed by this Court.

In view of the above, the connected appeal, as noted above, shall stands disposed

of on withdrawal.

This I.A. stands disposed of accordingly.

                          JUDGE                      JUDGE
GS


Comparing Assistant