ITA/23/2018
2021 Latest Caselaw 705 UK

      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. 23 OF 2018



                          5th March, 2021


   Between:

   Jaycees Public School                              ......Appellant.

   and


   Income Tax Officer, Rudrapur, District Udham Singh
   Nagar.                                ...Respondent

   Counsel for the appellant             :      Mr. Sunil Khera.

   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.   Sunil    Khera,     learned      counsel     for   the

  appellant, seeks the liberty to withdraw this appeal

  from this Court.




                                     1
  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 dismissed as withdrawn.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