3Th September vs Central Board Of Direct Taxes & ...
2023 Latest Caselaw 2698 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                 WRIT PETITION (M/S) NO. 1587 OF 2021
                          13TH SEPTEMBER, 2023
Doon Defence Academy                                               .....Petitioner.
                                        Versus

Central Board of Direct Taxes & others                           ....Respondents.

Counsel for the Petitioner : Mr. Sahil Mullick, learned counsel.

Counsel for the Respondents : Mr. Hari Mohan Bhatia, learned counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

Withdrawal Application (IA No.02 of 2023)

By this application, the petitioner seeks leave to

withdraw the present writ petition in light of the fact that the

petitioner's application to seek settlement has been rejected

by the respondent- Department, and the petitioner, therefore,

seeks to pursue the remedy available against such order.

2. The application is allowed, and the writ petition is

dismissed as withdrawn with liberty, as prayed for.

3. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 13th September, 2023 NISHANT