Decided On: 27.04.202 vs M/S H.P. Excise & Taxation ...
2021 Latest Caselaw 2769 HP

    THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
                               ITA No. 16 of 2019
                               Decided on: 27.04.2021
    __________________________________________________
    Pr. Commissioner of Income Tax.                         .....Appellant.




                                                                         .
                                     Versus





    M/s H.P. Excise & Taxation Technical Service Agency.
                                                  .....Respondent.
    ___________________________________________________





    Coram:
    Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
    Hon'ble Mr. Justice Anoop Chitkara, Judge.
    Whether approved for reporting?1
    For the appellant         :   Ms. Vandana Kuthiala,





                                  Advocate.

    For the respondent               :
                                  Mr. Ajay Vaidya, Sr. Additional
                                  Advocate General.

    ___________________________________________________
    Anoop Chitkara, Judge. (oral)

(Through Video Conferencing)

Learned Counsel for appellant seeks permission

of this Court to withdraw this petition. Accordingly, the present

appeal is dismissed as withdrawn alongwith pending

miscellaneous application(s), if any.

(L. Narayana Swamy)

Chief Justice

(Anoop Chitkara) Judge

27th April, 2021 (reena)

Whether reporters of Local Papers may be allowed to see the judgment?

.

.