After arguing for some time, petitioner states that he does not want to pursue with the present petition. In view of the statement given by petitioner, the present petition stands dismissed as withdrawn. ......................J V.B. GUPTA PRESIDING MEMBER ...................... REKHA GUPTA MEMBER -1-
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Padmini Jewels & Sarees v. M/s. Padmavathi Glass Company
Padmini Jewels & Sarees v. M/s. Padmavathi Glass Company
(National Consumer Disputes Redressal Commission, New Delhi)
Revision Petition No. 2783/2013 | 04-09-2013
Advocate List
Bench
- MR. V.B. GUPTA, PRESIDING MEMBER
- MRS. REKHA GUPTA, MEMBER
Eq Citations
- LQ/NCDRC/2013/3632
Head Note
Income tax-Assessment-Maintainability-Petitioner assessee seeks withdrawal of petition in view of his admitted substantial compliance with the demand raised-Petition dismissed as withdrawn
