ANTRIX CORPORATION LTD Vs. STATE

JUDGEMENT

(1.) 1. Heard Mr. K. Srinivasan for the applicant and Mr. G.V. Gopala Rao for the CIT-I. Bangalore.

(2.) This application has been filed under Section 245Q(1) of the IT Act, 1961 (for short 'the Act').

(3.) HAVING regard to the circumstances of the case particularly the fact this application was filed as long as back in 2001, we suggested to Mr. Srinivasan that we would give option to the applicant to withdraw with liberty to approach the Authority in event COD grants clearance.