ITA/42/2015
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      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. 42 OF 2015



                          5th March, 2021


   Between:

   Hari Mohan Saraswat                                ......Appellant.

   and


   DCIT, Circle Kashipur, Distrit Udham Singh Nagar.
                                          ...Respondent

   Counsel for the appellant : Mr. Arvind Vashisth,
                                         learned Senior Counsel
                                         assisted by Ms. Monika
                                         Pant.


   Counsel for the respondent             :    Mr. H.M. Bhatia,
                                          learned counsel for the
                                          respondent.


   The Court made the following:


JUDGMENT : (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)



          Mr. Arvind Vashisth, learned Senior Counsel,

  assisted by Ms. Monika Pant, learned counsel for the




                                     1
  appellant, seeks the liberty to withdraw this appeal

 from this Court.


 2.        Therefore, this Income Tax Appeal is, hereby,

 dismissed as withdrawn.


 3.        No order as to costs.


 4.        In sequel thereto, pending application, if any,

stands disposed-of.



                   _____________________________
                   RAGHVENDRA SINGH CHAUHAN, C.J.



                                       ___________________
                                       ALOK KUMAR VERMA, J.

Dt: 5th March, 2021 Rathour