M/S. Sri Sakthi Textiles Limited vs The Joint Commissioner Of Income ...
2022 Latest Caselaw 7870 Mad

                                                                                        WA.No.2658 of 2012




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 13.04.2022

                                                         CORAM :

                        THE HONOURABLE MR. JUSTICE R. MAHADEVAN
                                           and
                  THE HONOURABLE MR. JUSTICE J.SATHYA NARAYANA PRASAD

                                                  WA.No.2658 of 2012


                  M/s. Sri Sakthi Textiles Limited,
                  Coimbatore Main Road,
                  Pollachi – 642 002.
                                                                                      ... Appellant

                                                           Vs

                  1. The Joint Commissioner of Income Tax,
                     Special Range – I,
                     No.67A, Race Course Road,
                     Coimbatore – 18.

                  2. The Assistant Commissioner of Income Tax,
                     Company Circle – I, Coimbatore.
                                                                                     ... Respondents

                            Writ Appeal filed under Clause 15 of Letters Patent praying to set aside
                  the order made in W.P.No.2500 of 2000 dated 04.08.2010.


                  For Appellant                      :     Mr.K.K.Senthil Velan

                  For Respondent                     :     Mr.A.P.Srinivas
https://www.mhc.tn.gov.in/judis                            Senior Standing Counsel

                  1/3
                                                                                      WA.No.2658 of 2012




                                                     JUDGMENT

(Judgment of the Court was delivered by R.MAHADEVAN, J.)

The learned counsel appearing for the appellant seeks permission of

this Court to withdraw this writ appeal. He has also made an endorsement to

that effect.

2. In view of the above submission and endorsement made by the

learned counsel for the appellant, this writ appeal is dismissed as withdrawn.

No costs.

                                                                [R.M.D., J.]     [J.S.N.P., J.]
                                                                         13.04.2022
                  Index           : yes/no
                  Internet        : yes/no
                  av


                  To

1. The Joint Commissioner of Income Tax, Special Range – I, No.67A, Race Course Road, Coimbatore – 18.

2. The Assistant Commissioner of Income Tax, Company Circle – I, Coimbatore.

https://www.mhc.tn.gov.in/judis

WA.No.2658 of 2012

R. MAHADEVAN, J.

and J.SATHYA NARAYANA PRASAD, J.

av

WA.No.2658 of 2012

13.04.2012

https://www.mhc.tn.gov.in/judis