M/S HERO CYCLES LTD. v. CIT LUDHIANA AND ANR.

Case has been heard through Video Conferencing on account of COVID-19 Pandemic. This is an application moved by the appellant for withdrawal of instant appeal. Application is supported by the affidavit of Shashi Kant Rai. Prayer for withdrawal is not opposed by learned counsel representing the respondents. In view of above, application is allowed and the appeal is dismissed as withdrawn. (RAJAN GUPTA) JUDGE December 22, 2020 (KARAMJIT SINGH) gbs JUDGE Whether Speaking/Reasoned Yes/No Whether Reportable Yes/No