AMAN KHERA ETC. Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Learned counsel for the petitioners prays to withdraw the special leave petitions and states that the petitioner had paid some tax in the subsequent years which now should become refundable and he would be moving an appropriate application for refund thereof. If permissible in law, the petitioner can do so.

(2.) Insofar as this Court is concerned, nothing is observed on the merits of the aforesaid submissions.

(3.) As prayed for, the special leave petitions are dismissed as withdrawn.