Karnataka High Court
Ge India Technology Centre Pvt Ltd vs Deputy Commissioner Of Income Tax on 21 June, 2012
Author: B.S.Patil
Bench: B.S.Patil
WP 41386/2011
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21ST DAY OF JUNE, 2012
BEFORE
THE HON'BLE MR.JUSTICE B.S.PATIL
W.P.No.41386/2011 (T-IT)
BETWEEN:
GE India Technology Centre Pvt.Ltd.,
Having its registered office at
122, EPIP, Whitefield Road,
Hoodi Village, Whitefield,
Bangalore-66,
Rep.by its Chief Financial Officer. ... PETITIONER
(By Sri Prashanth, Adv. for M/s.Lawyers Inc. Advs.)
AND:
Deputy Commissioner of Income Tax
Circle 11(3),
5th Floor, R.P.Bhawan,
Nrupathunga Road,
Bangalore-01. ... RESPONDENT
(By Sri M.V.Seshachala, Adv.)
This writ petition is filed under Articles 226 & 227 of the
Constitution of India, praying to restrain the respondent from
taking any steps for recovery of any amount in pursuance of the
demand notice dated 30.9.2011 till the disposal of ITA
No.950/2011 vide Annexure-A and etc.
This petition coming on for preliminary hearing-B group
this day, the Court made the following:
WP 41386/2011
2
ORDER
1. Learned Counsel for the petitioner files a memo stating that this writ petition has become infructuous and therefore the petitioner may be permitted to withdraw the same.
2. Placing the memo on record, the writ petition is dismissed as having become infructuous.
Sd/-
JUDGE KK