M/S.Virtusa Consulting Services ... vs Union Of India
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         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                         AND
               THE HON'BLE SRI JUSTICE N.TUKARAMJI


                   Writ Petition No.22307 of 2021

ORDER: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)


        Heard Mr.Kamal Sawhney, learned counsel on behalf

of    Mr.G.Narendra             Chetty,       learned     counsel    for   the

petitioner;       Mr.Gadi        Praveen        Kumar,     learned    Deputy

Solicitor General of India for the first respondent; and

Mr.A.Radha Krishna, learned Standing Counsel, Income

Tax Department for the second respondent.

2. Learned counsel for the petitioner submits that no

consequential steps have been taken by the second

respondent pursuant to issuance of the impugned notice

under Section 148 of the Income Tax Act, 1961 as well as

following the judgment of the Supreme Court in the case of

Union of India Vs. Ashish Agarwal reported in (2022)

SCC Online SC 543.

3. He therefore seeks leave of the Court to withdraw

the writ petition with liberty to approach the appropriate

forum in the event a fresh cause of action arises.

4. Writ petition is accordingly dismissed on

withdrawal with liberty as prayed for.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ N.TUKARAMJI, J 28.02.2023 MRM