SANJAY RISHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS application has been filed on behalf of both the petitioners seeking withdrawal of the writ petition.

(2.) THIS writ petitioner has been filed by the peritioners challenging the order dt. 30th Aug., 1996 (Annexure I), passed under section 269UD(1) of the Income-tax Act, 1961 ('the Act'). Subsequently, an order dt. 28th Feb., 1997 under section 269UJ of the Act has also been passed. The learned counsel for the petitioners submits that the petitioners are abandoning their challenge to these orders and seeking withdrawal of the writ petition.

(3.) THE learned counsel for the respondents has no objection to the petition being dismissed as withdrawn.