Ajay Kumar Mittal, J. - (1.) Challenge in this writ petition is to the assessment order dated 25.07.2013 (Annexure P-12) passed by respondent No.3 and the demand notice dated 25.07.2013 (Annexure P-13).
(2.) Learned counsel for the petitioner states that he may be allowed to withdraw the present writ petition with liberty to the petitioner to file an appeal along with the application of condonation of delay before the appropriate authority.
(3.) Dismissed as withdrawn. It shall, however, be open to the petitioner to take recourse to the remedies available to it in accordance with law.;