FOSTERS AUSTRALIA LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This Special Leave Petition is filed against the ruling given by the Authority for Advance Rulings under the Income Tax Act. When the matter reached hearing, we raised the query as to why petitioner has not moved the High Court under Article 226 of the Constitution Realizing the difficulty, learned Counsel for the petitioner seeks permission to withdraw the Special Leave Petition. Permission granted with liberty to move the High Court within two weeks, if so advised.

(2.) For a period of two weeks, the Income-tax department will not commence the assessment proceedings.

(3.) Special Leave Petition is, accordingly, permitted to be withdrawn.