Punjab-Haryana High Court
Blackrock Services India Private ... vs Assistant Commissioner Of Income Tax ... on 14 July, 2022
Bench: Tejinder Singh Dhindsa, Pankaj Jain
244
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.6262 of 2022
Date of Decision : 14.07.2022
Blackrock Services India Private Limited
....Petitioner
Versus
Assistant Commissioner of Income Tax and another
.....Respondents
CORAM : HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
HON'BLE MR. JUSTICE PANKAJ JAIN
Present : Mr. Kushagra Mahajan, Advocate for
Mr. Salil Kapoor, Advocate
for the petitioner.
Mr. Vikram Bali, Jr. Standing Counsel for
Mr. Tajender K. Joshi, Sr. Standing Counsel
for respondents No.1 and 2.
TEJINDER SINGH DHINDSA, J. (ORAL)
Counsel for the petitioner makes a statement at the bar that after filing of the instant writ petition the final assessment order has been passed and the income reflected in the return by the petitioner/assessee stands accepted. He accordingly seeks withdrawal of the main writ petition.
Disposed of as withdrawn.
(TEJINDER SINGH DHINDSA)
JUDGE
July 14, 2022 (PANKAJ JAIN)
Dpr JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
1 of 1
::: Downloaded on - 19-07-2022 22:10:25 :::