Mani Mehrotra vs Central Board Of Direct Taxes, ...
2021 Latest Caselaw 4774 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.7793 of 2021
     ======================================================

Mani Mehrotra, wife of Kishan Mehrotra, resident of Jai Mateshwari Apartment, Exhibition Road, P.O. GPO, P.S. Gandhi Maidan, Patna 800001.

... ... Petitioner/s Versus

1. Central Board of Direct Taxes, through its Chairman having its office at North Block, New Delhi.

2. Principal Commissioner of Income Tax, 1, having its office at Central Revenue Building, Bir Chand Patel Marg, Patna.

3. Asst. Commissioner of Income Tax, Circle - 18, Delhi.

4. Asst. Director of Income Tax, (Inv) (HQ), Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. D.V.Pathy, Advocate Mr. Sadashiv Tiwari, Advocate For the Respondent/s : Mrs. Archana Sinha, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ======================================================= (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) =======================================================

Date : 23-09-2021

Petitioner has prayed for the following relief(s):-

"1.(i) the notice dated 20.01.2021 (as contained in Annexure-2) issued by the respondent no.2 proposing transfer of its case from DCIT, Circle- 4 Patna to Delhi under section 127 of the Income Tax Act, 1961 be quashed.

Patna High Court CWJC No.7793 of 2021 dt.23-09-2021

(ii) the respondent no.4 be directed to give copy of the books of accounts other papers and documents impounded in course of survey on 29.08.2018.

(iii) for granting any other relief(s) to which the petitioner is otherwise found entitled to."

In view of the stand taken by the respondents in

the counter affidavit/supplementary counter affidavit, Shri D.V.

Pathy, learned counsel for the petitioner, under instructions,

seeks permission to withdraw the present petition.

Permission granted.

The present petition stands dismissed as

withdrawn.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) P.K.P./Amrendra AFR/NAFR CAV DATE Uploading Date 29.09.2021 Transmission Date