M/S. Open Text Corporation India P ... vs The Deputy Commissioner
2023 Latest Caselaw 1991 Tel

            THE HON'BLE SRI JUSTICE P.SAM KOSHY

AND THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

I.A.No. 1 of 2021 In/and I.T.T.A. No. 306 of 2019

COMMON JUDGMENT: (per Hon'ble Sri Justice P.SAM KOSHY)

I.A.No. 1 of 2021 is filed by the petitioner seeking permission of

this Court to withdraw I.T.T.A. No. 306 of 2019 at this juncture, in

the light of the subsequent developments that have been transpired.

2. Learned counsel for the Department did not oppose the same.

3. Therefore, permission is accorded and I.A.No. 1 of 2021 is

allowed as prayed for. Consequently, I.T.T.A. No. 306 of 2019 is

dismissed as withdrawn. No order as to costs.

Miscellaneous applications, if any pending, shall stand closed.

There shall be no order as to costs.

_________________ P.SAM KOSHY, J

___________________________________ LAXMI NARAYANA ALISHETTY, J

04th September, 2023 Pvt

THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

I.A.No. 1 of 2021 In/and I.T.T.A. No. 306 of 2019 (per the Hon'ble Sri Justice P.SAM KOSHY)

04th September, 2023 Pvt