COMMISSIONER OF INCOME TAX Vs. MORMUGAO PORT TRUST

JUDGEMENT

(1.) THIS is an appeal by Revenue against the public authority, the Mormugao Port Trust. Considering the law as declared by the Supreme Court, appellant had applied to COD for permission to pursue the appeal. In the meantime, considering the law declared by the Supreme Court in Commissioner of Income Tax V/s. Gujrat Maritime Board (2007 (295) ITR 561), Revenue has withdrawn the application for permission to pursue this appeal.

(2.) CONSIDERING that the application of permission itself is withdrawn, this 2 appeal cannot be pursued and, accordingly, dismissed.