(High Court Of Punjab And Haryana)
CWP-13707-2022 ( O&M ) | 07-07-2022
RAVI SHANKER JHA, CHIEF JUSTICE
1. Learned counsel for the petitioner prays for and is permitted to withdraw the petition with liberty to move an appropriate application before the Appellate Authority, seeking early hearing of its appeal.
2. Dismissed as withdrawn with the aforesaid liberty.
Income Tax — Appeal — Appeal before Appellate Authority — Pendency — Liberty to move appropriate application before Appellate Authority, seeking early hearing of appeal — Invocation of — Held, petition permitted to be withdrawn
