DIRECTOR OF INCOME TAX Vs. LUFTHANSA GERMAN AIRLINES

JUDGEMENT

(1.) Learned counsel for the petitioner, on instructions issued by the Department of Revenue, Ministry of Finance vide F.No.390/Misc./116/2017-JC dated 22.08.2019, seeks permission to withdraw this special leave petition along with pending applications therein due to low tax effect.

(2.) Permission granted, subject to just exceptions.

(3.) The special leave petition and pending applications are dismissed as withdrawn, leaving question(s) of law open.