Citation : 2021 Latest Caselaw 2571 UK
Judgement Date : 23 July, 2021
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
AND
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
INCOME TAX APPEAL NO. 18 OF 2013
23TH JULY, 2021
BETWEEN:
M/s Sharda Exports .....Appellant.
And
Commissioner of Income Tax & another ....Respondents.
Counsel for the Appellant : Mr. Pulak Raj Mullick.
Counsel for the respondents : Mr. H.M. Bhatia.
The Court made the following:
JUDGMENT:(per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)
The appellant has filed an application (IA No.01 of
2021) for wanting to withdraw the present appeal.
2. Therefore, this appeal is dismissed as withdrawn.
(RAGHVENDRA SINGH CHAUHAN, C.J.)
(ALOK KUMAR VERMA, J.) Dated: 23th July, 2021 NISHANT
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