AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 85 words
Biswanath Somadder, CJ
When the instant statutory appeal is taken up for consideration, the learned Deputy Solicitor General of India submits that there are certain inadvertent defects in the pleadings and also in the list of dates filed before this Court.
In such circumstances, we grant leave to the appellant to withdraw the instant statutory appeal and file afresh within a period of four weeks from date after rectifying all defects with the same Tax Appeal number.
List this matter soon thereafter for further consideration.